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[Cites 0, Cited by 0] [Section 5] [Entire Act]

State of Kerala - Subsection

Section 5(3) in Kerala Consumer Protection Rules, 2005

(3)Any nominated member may, by writing under his hand addressed to the Chairman of the District Council, resign his office. Any vacancy that may arise due to resignation or otherwise shall be filled from among the same category and such person shall hold office only for the remainder of the term of office of the person in whose place he was nominated.