Section 366A in Kerala District Administration Act, 1979
366A. Exercise of functions entrusted by district councils. - (1) It shall be lawful for a corporation 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 corporation council to enable such corporation council to perform the functions entrusted to it under sub-section (1).(3)The district council and its officers shall have the power to supervise and inspect the corporations of the corporation council in respect of the functions entrusted under sub-section (1).(4)Where functions are entrusted to a corporation council under sub-section (1), the corporation 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.".Sixth Schedule(See section l 02)Amendments To The Kerala Municipalities Act, 1960 (14 of 1961)
