Section 45 in Kerala District Administration Act, 1979
45. Power of district councils on subject administered by Panchayats.
(1)Notwithstanding anything contained in the Kerala Panchayats Act, 1960 (32 of 1960), the district councils shall also have power to administer the subjects mentioned m Schedule VII of the said Act within their respective jurisdiction. Any action taken by a district council in respect of any matter coming under any such subject shall prevail and any such action taken by the Panchayat shall be subject to the control and supervision of the district council.(2)Subject to the provisions of this Act and the Kerala Panchayats Act, 1960 (32 of 1960), the Panchayats shall have exclusive power to administer the subjects mentioned in Schedule VI of the said Act and the district council shall not have any power to question any decision legally taken by the Panchayat in respect of the subjects mentioned in the said Schedule.(3)Subject to the provisions of this Act or any other Act for the time being in force, a district shall exercise general supervision and control over the functioning of the local Governments within its Jurisdiction.(4)A district council shall, subject to such rule as may be made, provide necessary administrative, financial and technical assistance to the local. governments within its jurisdiction for the due performance by those local governments of functions vested in them under any law.
