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State of Kerala - Section

Section 102 in Kerala District Administration Act, 1979

102. Amendments to certain enactments.

- On the coming into force of this Act in any area, the enactments specified in column (1) of the Table below shall apply to that area subject to the modifications mentioned in the Schedule noted against each.TABLE
  (1)   (2)
(1) The Kerala Panchayats Act, 1960 (32 of 1960)   Fourth Schedule
(2) The Kerala Municipal Corporation, Act, 1961 (30of 1961)   Fifth Schedule
(3) The Kerala Municipalities Act, 1960 (14 of1961)   Sixth Schedule
(4) The Kera1a Government Lahd Assignment Act, 1960(25of 1960)   Seventh Schedule
(5) The Kerala Plant Diseases and Pests Act, 1972(25 of 1972)   Eighth schedule
(6) The Kerala Cattle Trespass Act, 1961 (26 of1961)   Ninth Schedule
(7) The"Kerala Weights and Measures;('Enforcement) Act, 1958 (45 of 1958)   Tenth Schedule
(8) The Travancore Cochin Fisheries Act, 1950 (34of 1950)   Eleventh Schedule
(9) The Indian Fisheries Act, 1897 (Central Act 4of 1897) is amended by the Indian, Fisheries (Madras Amendment)Act. 1927 (Madras Act 2 of 1929)   Twelfth Schedule
(10) The Travancore-Cochin Public Health Act, 1955(16 of 1955)   Thirteenth Schedule
(11) The Madras Public Health Act, 1939 (Madras Act3 of 1939)   Fourteenth Schedule
(12) The Travancore-Cochin Irrigation Act, 1956 (7of 1956)   Fifteenth Schedule
(13) The Travancore-Cochin Irrigation Tanks(Preservation and Improvement) Act, 1952 (23 of 1952)   Sixteenth Schedule
(14) The Madras Irrigation Tanks (Improvement) Act,1(sic)49 (19 of 1949)   Seventeenth Schedule
(15) The Madras Irrigation Works (Repairs,Improvements and Construction) Act, 1943 (18 of 1943)   Eighteenth Schedule
(16) The Malabar Irrigation Works (Construction andLevy of Cess) Act, 1947 (7 of 1947)   Nineteenth Schedule
(17) The Madras Irrigation (Levy of BettermentContribution) Act, 1955 (Madras Act 3 of 1955)   Twentieth Schedule
(18) The Kerala Irrigation Works (Execution by JointLabour) Act, 1967 (20 of 1967)   Twenty-first Schedule
(19) The Kerala Survey and Boundaries Act, 1961 (37of 1961)   Twenty-Second· Schedule
(20) The Kerala Parks, Play fields and Open Spaces(Preservation and Regulation) Act, 1968 (2 of 1969)   Twenty-third. Schedule
(21) The Travancore Public canals and Public FerriesAct, 1096 (6 of 1086)   Twenty-fourth Schedule
(22) The Madras Canals and Public ferries Act, 1890(Madras Act 2 of 1890)   Twenty,-fifth Schedule
(23) The Cochin Ferries and Tolls Act, I082 (3 of1082)Twenty-sixth Schedule    
(24) The Kerala Education Act,1958(6 of 1959)   Twenty-seventh ·Schedule
(25) The Kerala Children Act, 1972 (3 of 1973)   Twenty-eighth Schedule
(26) The Cochin Vagrancy Act, ll20(21 of ll20)   Twenty-ninth Schedule
(27) The Kerala Land Development Act, 1964 (17 of1964)   Thirty Schedule
(28) The Kerala Local Authorities Entertainments TaxAct, I961 (20 of l961)   Thirty-first Schedule
(29) The' Kerala Cinemas (Regulation) Act, 1958 (32of I958)   Thirty-second Schedule
(30) The Kerala Land Tax Act,1961(13 of 1961)   Thirty-third Schedule
First Schedule(See section 44 (I))Matters And Subjects Vested In The District CouncilsI. Administration of La.No Revenue
(1)Assignment of Government lands.
(2)Maintenance of revenue record,II. Irrigation
(1)Development and maintenance of minor irrigation and lift irrigation.
(2)Installation of community pump sets.
(3)Reservation and maintenance of dis-used community-tanks.
(4)Management and proper me of water (other than water from Projects) for irrigation.Explanation. - For the purposes of this item and item (5), "project" means an irrigation work irrigating or useful for the drainage or protection of lands in more than one districts.
(5)Construction of field channels and field bothies in the command areas of major irrigation works other than projectsExplanation 1. - or the purposes of this Item and item (6), "major irrigation work" means an irrigation work irrigating or useful for the drainage or protection of an extent of over 'two hundred hectares of land.
(6)Construction and maintenance of irrigation works other than major irrigation works.
(7)Development of proper drainage in paddy fields.
(8)construction of wells for irrigation.III. Soil Conservation
(1)Soil Conservation measures.
(2)Reclamation of water logged areas.IV. Agriculture,
(1)Importation, other than from abroad, of Improved seeds and distribution of the same.
(2)Multiplication of improved seeds which are approved by the State Government.
(3)Adoption of pest control measures and crop protection measures.
(4)Popularisation of high yielding variety seeds and seedlings.
(5)Proper application of (sic).
(6)Soil testing.
(7)Organising community operations in paddy fields (common nursery for paddy and appropriate variety paddy seeds).
(8)Utilisation of summer fallow paddy land for growing crops like pulses, green manure and fodder.
(9)Dernonstration of improved agricultural practices and organising crop competitions.
(10)Making compost from waste and cultivation of green manure crops.
(11)Planting of perennial crops on upper slopes.
(12)Replanting and inter cropping in coconut gardens and other such lands (pepper, nutmeg, cinnamon, banana, ginger, tapioca, coco, cloves and other similar crops wherever feasible)
(13)Control of coconut diseases and bunchy top disease of banana.
(14)Incentives to voluntary agencies for agricultural activities.
(15)Eradication of noxious weeds and plants.
(16)Warehousing facilities.
(17)Supply and maintenance of tractors, power tillers. pump acts and other improved agricultural implements.V. Co-Operation and Credit
(1)supply of inputs to farmers through co-operative societies.
(2)Educating farmers on the principles of co-operation.
(3)Campaign for arrear collection of co-operatives.
(4)Securing consumption loans for farmers.
(5)Developing co-operative marketing societies.
(6)Deposit mobilisation drive.
(7)Assisting weaker sections for getting credit from rural banks.VI. Marketing
(1)Development of regulated markets and marketing yard,.
(2)Grading and quality control of agriculture product.
(3)Export promotion.VII. Social Forestry
(1)Organise campaign for tree planting.
(2)Planning and maintenance of avenue trees.
(3)Planting of cashew nut trees.
(4)Raising and distribution of fuel wood.
(5)Cultivation of fodder and soft wood trees.VIII. Animal Husbandry and Dairying
(1)Establishment of Veterinary Hospitals and Dispensaries.
(2)Setting up of mobile diagnostic and clinical laboratories.
(3)Breeding farms for cows and pigs.
(4)Poultry farms, duck farms and goat farms.
(5)Development of poultry and distribution of improves poultry.
(6)Establishment of food mixing plants.
(7)Formation of milk co-operatives for procurement and· distribution of milk and milk products. ,
(8)Common cold· storage facility for dairy, poultry_ ans fishery products.
(9)Fodder development programmes.
(11)Dairy extension service.
(11)Establishment of chilling plants.
(12)Propagation of cross-bred cow through artificial insemination.
(13)Recycling programme of cow dung and fodder in homesteads.
(14)PopulariSation of Gobar gas plants.IX. Fisheries
(1)Fish seed production and distribution.
(2)Development of pisciculture in private and community tanks.
(3)Development of inland fisheries.
(4)Fish curing and drying.
(5)Assistance to traditional fishing.
(6)Organising fish marketing co-operatives.
(7)Extension of educational facilities to the fishermen by giving scholarships, stipends, boarding grants and other grants for the purchase of books and other accessories.
(8)Organising nursery school and libraries to eradicate illiteracy and impart general education.
(9)Establishment of housing colonies.
(10)Providing facilities such as drinking water, medical help, community balls and burial grounds to the families of fishermen.
(11)Other welfare schemes for the uplift and development of fishermen.X. Household and Small Scale Industries
(1)Identification of traditional skills in the locality and developing household industries.
(2)Assessment of raw material requirements so as to ensure timely supply.
(3)Design and production to suit the changing consumer demand.
(4)Organisation of training programme for craftsmen-artisan.
(5)Liaison arrangements to tap bank credit for this programme.
(6)Marketing of finished products.
(7)Popularising the use of such products.
(8)Industrial Estates.
(9)Organising Handloom, Handicraft and Village and Cottage Industries.
(XI)Rural Roads and Inland Waterways
(1)Construction and maintenance of roads other than National and State Highways.
(2)All bridges and culverts coming under roads other than National and State Highways.
(3)Construction and maintenance of office buildings of the District Council
(4)Identification of major link roads connecting markets, educational institutions, health centres and link roads in coastal areas.
(5)Organising voluntary surrender of lands for new roads and for widening of existing road
(6)Cleaning of village tank and providing necessary outlets and bonding to prevent pollution.
(7)Maintenance of waterways and canals.XII Minimum Needs Programme
(1)Rural drinking water facilities.
(2)Steps to assure replenishment of basic life saving drugs in 'the rural dispensaries and chemist shops.
(3)Cleaning up public wells.
(4)Renovating wells used by weaker Section of society.
(5)To help organise nutrit1on programme by organising local contribution (fuel, utensils etc )
(6)Identification of locally available food materials and popularising them.XIII Health and Hygiene
(1)Establishment' and maintenance of Hospitals, Primary Health Centres and Dispensaries except Medical College Hospitals, T B. Sanatoriums, Leprosy Hospitals and Mental Hospitals.
(2)vaccination campaign for small-pox, cholera, T. B. etc.
(3)Health education activities '
(4)Maternity and child health activities
(5)Family welfare activities.
(6)Encourage voluntary blood donations.
(7)Malaria and filaria eradication programmes.
(8)Organising health camps.
(9)Popularisation of E.S.P. type latrine.
(10)Rural Water Supply-protected water supply as well as drinking water from wells.
(11)Rural drainage and sewerage.
(12)Measures against environment pollution.XIV Housing
(1)Identification of house less families.
(2)Implementation of house building programmes in the district under loan schemes of the Government.
(3)Popularising various housing programmes of the Government.
(4)Popularising low cost housing.XV. Education
(1)Opening of new schools.
(2)Construction of school buildings.
(3)Supply of furniture, teaching aids, Laboratory equipments etc.
(4)Establishment, administration, maintenance and inspection of Pre-primary, Primary, basic and Secondary Schools under the Government.
(5)Establishment, supervision, control and inspection of aided and recognised Pre-primary, Primary, Basic and Secondary schools including sanction of grant-in-and and payment of salaries to teachers of aided schools
(6)Programme for Adult Education and Library Movement.
(7)Extension work to take Science and Technology to rural areas.XVI. Harijan Welfare
(1)Extension of educational facilities to the Scheduled Castes, Scheduled tribes and backward classes by giving scholarships, 'stipends, boarding grants and other grants for the purchase of hooks and other accessories.
(2)Running of hotels for the benefit of Scheduled Castes and Scheduled Tribes.
(3)Organising nursery schools, balawadis, night schools and binaries to eradicate illiteracy and impart general education.
(4)Conduct of model Welfare Centres and Craft Centres to train Scheduled Castes and Scheduled Tribes in cottage and rural industries.
(5)Government Residential Basie Schools for Scheduled Castes and Scheduled Tribes.
(6)Establishment of housing colonies.
(7)Providing facilities such as drinking water, electricity, medical help, legal aid, community halls, burial grounds etc. to the families of Scheduled Castes and Scheduled Tribes.
(8)Providing facilities for marketing of goods produced by members of the Scheduled Castes and the Scheduled Tribes.
(9)Organising Co-operative societies of Scheduled Castes and ' Scheduled Tribes.
(10)Other welfare schemes for the uplift and development of Scheduled Castes and Scheduled Tribes .XVII Community Development
(1)implementation of the programme for intensified agricultural production, development of village and small in (sic) developing co-operative institutions, extending and improving communication facilities and promoting public health and sanitation in the Block level in a co-ordinated manner.
(2)Promoting people's contribution in cash, kind and labour in the above activities.
(3)Rural Manpower Programme.
(4)Applied nutrition Programme.
(5)Local Development Works Programme.XVIII Social Reform Activities
(1)Women's Organisation and Welfare.
(2)Children's Organisation and Welfare.
(3)Local 'vagrancy relief.
(4)Maintenance of Social Welfare Institutions such as Poor Homes, Orphanages, Rescue Shelters, etc.
(5)Sanctioning and distribution of pension for widows, old and physically disabled destitute and allowances for unemployed and couples of inter-caste marriages in which one party is a member of a scheduled Caste or a Scheduled Tribe.
(6)Control of fire outbreaks.
(7)Campaign against superstition, casteism, untouchability, alcoholism, expensive marriages and social functions, dowry and Conspicuous consumption.
(8)Encouraging community marriages and inter-caste marriages.
(9)Vigilance against economic offences such as smuggling, tax-evasion, food adulteration.
(10)Assistance for developing lands assigned to landless labourers.
(11)Resumption of land alienated by tribal.
(12)To identify, free and rehabilitate bonded labour.
(13)To organise cultural and recreation activities.
(l4)Encouragement of sports and games and construction of rural stadia.
(15)To give new form and social content to traditional festivals.
(16)Verification of weights and measures in shopping establishments.
(17)Identification of eligible couples to accept family welfare programme.
(18)Educating the mass on family welfare programme.
(19)Follow up of acceptors of family welfare,programme with a view to sort out social and physiological problems, if any.XIX. Local Resource Mobile Station
(1)Promotion of saving habits.
(2)Small saving campaign.
(3)Fight against usurious money lending practices and (sic)indebtedness.Second Scheduleform of Oath or Affirmation(See Section 9)I, .....................a candidate for election as a member In division No. ......................of the ................... district council, do swear in the name of God/solemnly affirm, that I will bear true faith and allegiance to the Constitution of India as by law established, and that if elected. I will duly and faithfully and to the best of my ability, knowledge and judgement perform the duties of my office without fear or favour or affection or ill will.Third ScheduleForm of Oath or Affirmation(See Section 22 and 25)I, ........................... having been elected member of President/Vice· President of the ........................ district council do swear in the name of God/solemnly affirm, that I will bear true faith and allegiance to the Constitution of India as by law established, and that I will duly and faithfully and to the beat of my ability, knowledge and judgement perform the duties of my office without fear or favour or affection or ill will.Fourth Schedule(See Section 102)Amendments to the Kerala Panchayats Act, 1960(32 of 1960)