Section 136A(4) in Karnataka Panchayat Raj Act, 1993
(4)Any question whether a member has ceased to be a member under sub-section (3), shall, on a reference made by the Taluk Panchayat to the State Election Commission be decided by it and the decision of the State Election Commission thereon shall be final.Explanation. - For the purposes of this section "Family" means the spouse and dependent children of the member.]
