Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 163] [Entire Act]

State of Kerala - Subsection

Section 163(1) in Kerala Panchayat Raj Act, 1994

(1)Every panchayat may subject to such rules as may be made in this behalf, constitute functional committees for different subjects like agriculture, sanitation, communication, public health and education consisting of members of panchayat and others who are interested in public welfare and who are nominated by the panchayat.Provided that members nominated by the panchayat shall not have any right to vote]