Section 155(1) in Kerala Municipality Building Rules, 1999
(1)Functions of the Commission shall be-(i)to identify areas of heritage and monuments to be preserved(ii)to identify ,areas of architectural importance and building to be preserved;(iii)to identify places or streets where a particular form of or group of architectural forms of buildings alone may be permitted and to prepare model plans, elevations, etc; for that place or street.(iv)to examine architectural features in respect of any building or parts thereof or their aesthetic vis-a-vis the existing structures in a particular area or street;(v)to advise Government or Municipality on any subject mentioned above and referred to it; and(vi)to submit periodical reports.
