Section 64 in Kerala District Administration Act, 1979
64. Power of Government to issue directions regarding exercise of powers and functions by district councils in certain cases.
- The Government may, from time to time, by under in writing, issue to all or any of the district councils such directions as they may think necessary regarding the performance of functions, exercise of powers and discharge of duties in order to avoid any doubt or ambiguity as to the authority which shall perform, exercise or discharge such functions, powers and duties and such district councils or district council, as the case may be, shall be bound to comply with such directions.
