Section 34A in Kerala District Administration Act, 1979
34A. Delegation of powers to the district council and its officers. - The Government may, by notification in the Gazette and With effect from such date as may be fixed, direct that such of their powers and functions under this Act except the power under section 36, be exercised by the district council constituted under the Kera1a District Administration Act, 1979 and its officers to the extent to which they are necessary for the performance of the functions, vested in them under item XV in the First Schedule to the said Act.
Twenty-Eight Schedule(See section 102)Amendment To The Kerala Children Act, 1972 (3 of 1973)After section 59, the following section shall be added, namely:-"59. Delegation of powers and functions of the Government to the district councils. - The Government may, by notification in be Gazette and with effect from such date as may be specified in the notification, direct that such of their powers and functions under this Act except the power to make rules under this Act and the power under section 4 shall be exercisable by the district council constituted under section 3 of the Kerala District Administration Act, 1979 and its officers to the extent to which they are necessary for the performance of the functions vested in it under item XVIII (2) of the first Schedule to the said Act and subject to such restrictions and control as may be specified by the Government in this behalf.Twenty-Ninth Schedule(See section 1 02)Amendment To The Cochin Vagrancy Act, 1120 (XXI of 1120)After section 27, the following section shall be inserted, namely:"
