Section 20 in Kerala District Administration Act, 1979
20. Restoration of members to office.
- Where a person ceases to be a members under clause (k) of section 19, the Secretary shall at once intimate the fact in writing to such person and to the President and report the same to the district council at its next meeting. If such person applies for rest-ration to the district council on or before the date of its next meeting or within fifteen days of the receipt by him of such intimation, which ever is later, the district council may at the meeting next after the receipt of' such application restore him to his office of member.
