Section 148 in The Kerala Panchayat Buildings Rules, 2011
148. Vigilance Squad.
(1)There shall be a vigilance squad in every District to detect, prevent and report on the illegal construction.(2)Deputy Director, Panchayat having jurisdiction in the District, Town Planner in the Town and Country Planning Department having jurisdiction in the District (convenor) and the Secretary of Panchayat concerned and the officer or officers who may be nominated by the Government form time to time shall form the squad.(2a)The district Police officer shall render all assistance to the squad, if so requested for discharging their duty.(3)The vigilance squad shall send detailed report to Government regarding all the illegal constructions detected together with a description of the action taken thereon within a week.(4)Government may also authorise any officer(s) to perform the functions entrusted to the Squad. Such officer(s) may also inspect site, verify records and/or conduct such enquiries as required and furnish report to the government. Such officer(s) may, at the time of inspection, inform the secretary, in writing, the major violations noted.
