Section 44 in Kerala District Administration Act, 1979
44. Powers and functions of district councils.
(1)Subject to the provisions of this Act and to such.conditions and restrictions as may be prescribed the administration of a district in respect of the matters enumerated in title first Schedule shall, with effect from such date as the government may, by notification in the Gazette, specify be vested in the district council :Provided that different dates may be specified for matter enumerated in the said Schedule or for different subjects comprised in any such matter.(2)The Government may, by notification in the Gazette, from time to time delegate to the district councils any of the powers and functions of the Government as may be specified in the notification in respect of any matter subject to such restrictions and conditions as may be specified therein.(3)The Government shall, as soon as may be, after the commencement of this Act, transfer to the district councils all the institutions, projects, buildings and other properties and assets and liabilities connected with the matters referred to in sub-section (1) :Provided that the Government shall not transfer to the district councils any training or research institution or any programme, project or schemes of State-wide importance.(4)If any question arises as to whether my institution, programme, project or scheme falls within the scope of the proviso to sub-section (3), the question shall be decided by the Government and their decision thereon shall be final.
