Section 41A in Kerala District Administration Act, 1979
41A. Delegation of functions and powers of Government to the district council and its a officers. - The Government may, by notification in the Gazette and with effect from such date as may be specified in the notification, direct that such of the powers and functions vested in them under this Act except the powers under sections 42' and 43 shall be exercised by the district council constituted under section 3 of the Kerala District Administration Act, 1979 and its officers subject to such restrictions and control as may be prescribed.
Eleventh Schedule(See section 102)Amendment To The Travancore-Cochin Fisheries Act, 1950 (XXXIV of 1950)After section 23, the following section shall be inserted, namely:"
