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 22] [Entire Act] State of Karnataka - Subsection Section 22(b) in The Karnataka Public Libraries Act, 1965 (b)in the case of a member elected by any body referred to in section 17 or section 18 ceases to be member of the body concerned, his office in the Authority shall become vacant.
