Section 82(5) in The Kerala Panchayat Buildings Rules, 2011
(5)The Convenor shall place before the committee only such application included in the agenda notes circulated, which otherwise comply with all the provisions of these rules, Town Planning Schemes, if any, for that area and other relevant statutes, and shall issue permit as decided by the committee. The Convenor shall also maintain detailed registers for the minutes and for the land so surrendered.
