Section 146(1) in The Kerala Panchayat Buildings Rules, 2011
(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 buildings 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-à-vis the existing structures in a particular area or street;(v)to advise Government or Panchayat on any subject mentioned above and referred to it; and(vi)to submit periodical reports.
