Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 162] [Entire Act] State of Kerala - Subsection Section 162(5) in Kerala Panchayat Raj Act, 1994 (5)The Chairman of every standing committee, except the standing committee for finance, shall, be elected by the members of the respective standing committee from among themselves.
