Section 3(a) in Kerala Public Buildings (Eviction of Unauthorised Occupants) Act, 1968
(a)appoint such persons, being Gazetted Officers of Government below the rank of District Collector, as they think fit, to be estate officers for the purposes of this Act:(i)[ In the case of a local authority, the Secretary of the local authority and in the case of any other authority, the executive authority of that authority.] [Inserted by Act No. 16 of 2000.]
