Section 45(2) in Kerala District Administration Act, 1979
(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.
