Section 32 in Kerala District Administration Act, 1979
32. Secretary and his functions.
(1)The Collector of the revenue district shall be the ex-officio Secretary of the district council concerned:Provided that the Government may appoint, if necessary at the request of a district council Joint Secretaries for the district council, being officers t of appropriate rank, to deal with finance, law, education, development, public works, welfare and other subjects to whom the district council may, subject to such rules as may be prescribed delegate all or any of the function of the Secretary.(2)The Secretary shall -(a)attend the meetings of the district council and of the General Standing Committee and may take part in the discussions there at purely in an advisory capacity, but shall have no right to move any resolution or to vote;(b)subject to section 34, attend any meeting of a Committee of the district council if required to do so by the person presiding thereat;(c)carry into effect the resolutions of the district council;(d)control the employees of the district council subject to the general superintendence and control of the President and subject to such rules as may be made by the Government; and(e)discharge all the duties and exercise all the powers specifically imposed or conferred on the Secretary by or under this Act.
