Section 7(5) in Kerala Panchayat Building (Regularisation of Unauthorised Construction) Rules, 2018
(5)In cases, where the unauthorised construction is considered to be regularised by the Committee, if the Secretary has furnished a compounding fee in Form 1-B not in conformity to Appendix 1, the Secretary shall be liable for furnishing false information. The appropriate authority shall take action against Government Servants as per the Service rules applicable to them, who manipulate, prepare and furnish false reports intentionally against the spirit of these rules.
