Section 3D(2) in The Kerala Panchayat Buildings Rules, 2011
(2)The Village Panchayat which,-(i)in the opinion of the Government has significant potential for urbanization and/or special characteristics which necessitate more regulatory intervention; or(ii)is either partially or fully covered by a town planning Scheme published or sanctioned as per the provisions contained in the Kerala Town and Country Planning Ordinance, 2013 (Ordinance No. 51 of 2013) in force, shall be categorized as Category I Village Panchayat.
