Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 156] [Entire Act]

State of Kerala - Subsection

Section 156(3) in Kerala Panchayat Raj Act, 1994

(3)If the president of the panchayat is continuously absent from jurisdiction for more than fifteen days or is in capacitated, his functions, during such actions of incapacity shall, except in such circumstances as may be prescribed, vest on the vice-president of that panchayat.