Section 72 in The Kerala Panchayat Buildings Rules, 2011
72. Provision for constructions under Schemes for economically weaker sections.
- Provisions in this chapter shall apply to construction or reconstruction or addition or alteration of any building under any Scheme for housing the economically weaker sections; other than in tribal areas and financed or built by Government, Panchayat, Housing Board, Scheduled Castes and Scheduled Tribes Development Corporation, Fisherman Welfare Corporation, Matsyafed, Scheduled Castes and Scheduled Tribes Development Department, Social Welfare Department or any Government Department, Quasi-Government Agency, or Housing Co-operative Societies or Non Governmental Organizations operating in on a noncommercial basis:Provided that in the case of such constructions by Housing Co-operative Societies or Non Governmental Organizations, the prior approval of the Panchayat shall be obtained specifically for consideration of the scheme under this chapter. The Panchayat shall ensure that such scheme is intended for and occupied on completion by the economically weaker sections only.Note: The provisions in this chapter shall also apply to buildings financed or built by the Panchayat at any level to its beneficiaries.
