Section 14 in The Kerala Panchayat Buildings Rules, 2011
14. Period within which approval or disapproval shall be intimated.
- The Secretary shall, within [fifteen days] [Substituted 'thirty days' by Notification No. G.O.(P) No. 81/2017/LSGD, dated 31.10.2017 (w.e.f. 14.2.2011).] from the date of receipt of the application for approval of site plan, or any further information required under these rules or bye laws under the Act, by written order either approve or refuse to approve the site plan on any of the grounds mentioned under rule 13 and intimate the same to the applicant.
