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[Cites 0, Cited by 0] [Section 12] [Entire Act]

State of Kerala - Subsection

Section 12(9) in The Kerala Panchayat Buildings Rules, 2011

(9)If any complaint is received as in sub rule (6), the Secretary shall,-
(i)refer the matter within 5 days to the Technical Expert Committee constituted as per sub rule (13) and convene a meeting of the Committee,
(ii)intimate the nature of complaints to the applicant and call for details and explanation if so desired by the Committee,
(iii)arrange for site inspections, hearing of the applicants and/or petitioners, verification of records and arrange for tests if so required by the Committee and
(iv)take up further action as per the recommendations of the Committee.