Section 343A in Kerala District Administration Act, 1979
343A. Exercise of functions entrusted by district councils. - (1) It shall be lawful for a municipal council to perform such functions as may be entrusted to it by the district council in respect of the matters enumerated in the First Schedule to the Kerala district Administration Act, 1979; subject to such terms and conditions as may be laid down by the district council.
(2)The district council shall, subject to availability of resources, provide necessary financial, technical and other assistance to the municipal council to enable such municipal council to perform the function entrusted to it under sub-section (1).(3)The district council and its officers shall have the power to supervise and inspect the operations of the municipal council in respect of the functions entrusted under sub-section (1).(4)Where functions are entrusted to a municipal council under sub-section (1), the municipal council shall exercise those functions subject to such restrictions and control as may be prescribed or as may be laid down by general or special order of the Government".Seventh Schedule(See section 102)Amendment To The Kerala Government Land Assignment Act, 1960 (30 of 1960)After section 8, the following section shall be inserted, namely:-"8A. Exercise of powers of Government by district councils. - The powers of the Government under this Act except those under section 7 shall be exercisable by the district council constituted under Section 3 of the Kerala District Administration Act, 1979, subject to such restrictions and control as may be laid down by the Government from time to time."Eight Schedule(See section 102)Amendments To The Kerala Plant Disease And Pests Act, 1972 (25 of 1972)
