Section 94 in Kerala District Administration Act, 1979
94. Composition of offences.
- The Secretary may, subject to such restriction and control as may be prescribed and with the approval of the President, compound any offence against this Act or any rules or bye-laws made thereunder which may by rules be declared compoundable:Provided that every offence compounded by the Secretary shall be reported by him to the district council at its next meeting.
