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[Cites 0, Cited by 0] [Section 79] [Entire Act]

State of Karnataka - Subsection

Section 79(3) in Karnataka Panchayat Raj Act, 1993

(3)The Joint Committee may, include persons who are not members of the local authorities or statutory bodies concerned but who may in their opinion possess special qualifications or special interest for serving on such committee:Provided that the number of such persons shall not exceed one-third of the total number of members of the Joint Committee.