Section 82(1) in The Kerala Panchayat Buildings Rules, 2011
(1)The Government may, on receipt of a request to that effect from any [Panchayat or suo motu] [Substituted 'Municipality or sou motu' by Notification No. S.R.O. No. 26/2014, dated 10.1.2014 (w.e.f. 14.2.2011).], if found necessary, by order constitute a Special Committee, for the purposes of any or all Panchayats, to consider and decide on the application for building permits that may be submitted under the provisions of this Chapter.
