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[Cites 0, Cited by 0] [Section 30] [Entire Act]

State of Kerala - Subsection

Section 30(2) in Kerala District Administration Act, 1979

(2)Each Standing Committee shall consist of such number of members not exceeding six, excluding the Chairman, as specified by the district council, elected by the elected members of the district council from among themselves in accordance with the system of proportional representation by means of the single transferable vote.