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[Cites 0, Cited by 0] [Section 28] [Entire Act]

State of Kerala - Subsection

Section 28(1) in Kerala Municipality Act, 1994

(1)A member other than an ex-officio member of a Standing Committee and the Chairman of a Standing Committee other than the Standing Committee for Finance may resign his Chairmanship or membership, as the case may be, of the Standing Committee by tendering resignation to the Secretary in the form prescribed and the resignation shall take effect from the date of its receipt by the Secretary and the Secretary shall report the fact forthwith to the Chairperson and the Council.