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[Cites 0, Cited by 0] [Section 61(2)] [Section 61] [Entire Act]

State of Karnataka - Subsection

Section 61(2)(b) in Karnataka Panchayat Raj Act, 1993

(b)Each Committee shall be competent to co-opt in such manner as may be prescribed, members of farmers clubs, mahila mandals, yuvak mandals and other similar bodies recognised by the Government. A representative of co-operative societies in the panchayat area shall be co-opted to the Production Committee. The rights and liabilities of the co-opted members shall be such as may be prescribed.