Section 3D in The Kerala Panchayat Buildings Rules, 2011
3D. Categorisation of Village Panchayats.
(1)The Government may, for the purpose of these Rules, by notification in the official gazette, categorise the Village Panchayats into two categories such as Category I and Category II.(2)The Village Panchayat which,-(i)in the opinion of the Government has significant potential for urbanization and/or special characteristics which necessitate more regulatory intervention; or(ii)is either partially or fully covered by a town planning Scheme published or sanctioned as per the provisions contained in the Kerala Town and Country Planning Ordinance, 2013 (Ordinance No. 51 of 2013) in force, shall be categorized as Category I Village Panchayat.(3)Those village panchayats which do not come under sub-rule (2) above shall be categorized as Category II Village Panchayat.]
