Section 101 in Kerala District Administration Act, 1979
101. Delegation of powers.
(1)The Government may, by notification in the Gazette, delegate all or any of their powers under this Act except those conferred upon them by section 75 to any person or authority and may, in like manner, withdraw any power so delegated.(2)The exercise of any power delegated under sub-section (1) shall be subject to such restrictions, limitations and condition-; and to such control and revision by such authority, as may be specified in the notification.(3)The exercise: of any power delegated under sub-section (1) shall be subject to control and revision by lose Government.(4)A district council or any person exercising or performing any power or function by or under the provisions of this Act or any other low may delegate it or his powers or functions in writing to any person or authority, subject to such rules and also to such restrictions, limitations and conditions as may be prescribed, and subject to control and revision by the Government.
