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[Cites 0, Cited by 0] [Section 11(4)] [Section 11] [Entire Act]

State of Kerala - Subsection

Section 11(4)(b) in Kerala Municipality Act, 1994

(b)Where a Chairperson has been continuously absent from jurisdiction for more than fifteen days or is incapacitated and there is vacancy in the office of the Deputy Chairperson or the Deputy Chairperson has been continuously absent from jurisdiction for more than fifteen days or is incapacitated and [x x x x] [Omitted 'the Chairperson has not delegated his functions to any Councillor under sub-section (3) of section 18' by Act 14 of 1999. w.e.f. 24-3-1999.], the Chairmen of the Standing Committees in the order referred in sub-section (1) of section 20 shall exercise the powers and perform the functions of the Chairperson until the Deputy Chairperson returns to jurisdiction or recovers from his incapacity, as the case may be.