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[Cites 0, Cited by 0] [Section 76B] [Entire Act]

State of Kerala - Subsection

Section 76B(1) in The Kerala Panchayat Buildings Rules, 2011

(1)The Government may accord sanction for the project mentioned above, based on the recommendation of a committee, to be constituted by the Government for this purpose, consisting of the following members:
(a) The Principal Secretary, Local Self Government .. Chairperson
(b) The Director, Department of Panchayats .. Member
(c) The Chief Town Planner, Department of Town andCountry Planning .. Convenor
(d) The District Officer of the Country Departmentof Town and Planninghaving jurisdiction over the Districtconcerned .. Member
(e) Secretary(s) of the Local Self GovernmentInstitution (s) concerned. .. Member (s)