Section 44(3) in Kerala District Administration Act, 1979
(3)The Government shall, as soon as may be, after the commencement of this Act, transfer to the district councils all the institutions, projects, buildings and other properties and assets and liabilities connected with the matters referred to in sub-section (1) :Provided that the Government shall not transfer to the district councils any training or research institution or any programme, project or schemes of State-wide importance.
