Section 36(7) in Kerala District Administration Act, 1979
(7)The Government may make rules regarding -(a)the authorities who may appoint the employees of the district council and the classification, methods of recruitment, pay and allowances, discipline and conduct and conditions of service of such employees;(b)the constitution of any class of employees of the district council into a separate service,(c)reservation of appointments in favour of the Scheduled Castes Scheduled Tribes and other backward classes of citizens.Procedures
