Section 13 in Kerala Parks, Play-fields and Open Spaces (Preservation and Regulation) Act, 1968
13. Control of Government.
(1)If the Government are satisfied after giving the executive authority an opportunity of explanation, that the executive authority of the local authority has failed to enforce effectively the provisions of this Act or to execute any work which under this Act the executive authority is required to execute, the Government may order the local authority to do all things necessary for enf01cing the provisions of this Act effectively or for executing any work which under this Act the cxecut1ve authority Is reburied to execute.(2)For the purpose of this section, the Government shall have the same powers of calling for records, of causing inspection to be made, and of enforcing their orders by appointing persons to enforce them, as they have under sections 41, 41A and 42 of the Kerala Municipal CorporatiOns Act, 1961 (30 of 1961) or sections 43 and 49 of the Kerala Municipaht1es Act, 1960 ( 14 of 1961) of sections 48 and 56 of the Kerala Panchayats Act, 1960 (32 of 1960).
