Section 13D in Karnataka Municipal Corporations Act, 1976
13D. Representatives of Area Sabha.
(1)Each area shall have an area sabha representative who shall be nominated by the Corporation on the recommendation of the councilor of the particular ward:Provided that, if no recommendation is received within ninety days from the date of constitution or reconstitution of the Corporation, the Commissioner shall recommend names to the Corporation for nomination.(2)If councillor of any ward, for any reason ceases to be the Councillor before the expiry of the term of the Corporation, the Area Sabha Representatives of that ward shall also cease to be Area Sabha Representatives and new Area Sabha Representatives shall be nominated in accordance with sub-section (1).(3)The Area Sabha Representative shall be a member of that Area Sabha.(4)Any person disqualified for being elected as a Councillor shall not be nominated as Area Sabha Representative.
