Section 32(1) in Kerala District Administration Act, 1979
(1)The Collector of the revenue district shall be the ex-officio Secretary of the district council concerned:Provided that the Government may appoint, if necessary at the request of a district council Joint Secretaries for the district council, being officers t of appropriate rank, to deal with finance, law, education, development, public works, welfare and other subjects to whom the district council may, subject to such rules as may be prescribed delegate all or any of the function of the Secretary.
