Section 3A(a) in Karnataka Local Authorities (Prohibition of Defection) Act, 1987
(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
