Section 3 in Kerala Public Buildings (Eviction of Unauthorised Occupants) Act, 1968
3. Appointment of estate officers.
- The Government may, by notification in the Gazette, -(a)appoint such persons, being Gazetted Officers of Government below the rank of District Collector, as they think fit, to be estate officers for the purposes of this Act:(i)[ In the case of a local authority, the Secretary of the local authority and in the case of any other authority, the executive authority of that authority.] [Inserted by Act No. 16 of 2000.](b)define the local limits within which, or the categories of public buildings in respect of which, the estate officers shall exercise the powers conferred, and perform the duties imposed, on estate officers by or under this Act.
