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State of Kerala - Section

Section 12 in Kerala Panchayat Building (Regularisation of Unauthorised Construction) Rules, 2018

12. Constitution and Functioning of the Monitoring Committee.

(1)The Government may constitute a Monitoring Committee for the purpose of ensuring transparency and supervision of the regularisation of unauthorised construction, consisting of the following Members, namely:-
1 The Additional Chief Secretary /The PrincipalSecretary,Local Self Government Department.; - Chairman
2 The Chief Town Planner;   Member
3 The Chief Engineer, Local Self GovernmentDepartment.; - Member
4 The Director, Department of Panchayats - Convenor
(2)The Monitoring Committee may suo moto or as directed by Government take up for consideration the construction regularised under these rules and submit its recommendations to the Government.
(3)The Monitoring Committee may, if necessary, conduct random site inspections of the construction regularized under these rules and also scrutinize the related files at all levels of the regularization process as cited in rules (6) and (9).
(4)The Monitoring Committee may suo moto or as directed by Government, convene meetings of the Committee.