Section 57(1) in Kerala Irrigation and Water Conservation Act, 2003
(1)With effect from such date as the Government may, by notification in the gazette, appoint, there shall be constituted for the purpose of [ensuring the safety and security] [Substituted 'surveillance, inspection' by Kerala Irrigation and Water Conservation (Amendment) Act, 2006.] and advice on maintenance of dams situated within the territory of the State an authority to be called the Kerala Dam Safety Authority.
