Section 3A in Karnataka Local Authorities (Prohibition of Defection) Act, 1987
3A. [ Disqualification on the ground of defection not to apply in case of split. [Sections 3A and 3B inserted by Act 13 of 1995 w.e.f. 3.5.1995.]
- Where a councillor or a member makes a claim that he and any other members of his political party constitute the group representing a faction which has arisen as a result of a split in his political party and such group consists of not less than one-third of the members of such political party, -(a)he shall not be disqualified under sub-section (1) of section 3 on the ground,-(i)that he has voluntarily given up his membership of his political party ; or(ii)that he has voted or abstained from voting in, or intentionally remained absent from, any meeting of the Municipal Corporation, Municipal Council, Town Panchayat, Zilla Panchayat or Taluk Panchayat contrary to any direction issued by the political party to which he belongs or by any person or authority authorised by it in this behalf, without obtaining in any case, the prior permission of such political party, person or authority and such voting or abstention or absence has not been condoned by such political party, person or authority within fifteen days from the date of voting or such abstention or absence ; and(b)from the time of such split, such faction shall be deemed to be the political party to which he belongs for the purpose of sub-section (1) of section 3 and to be his political party for the purpose of this section.
