Section 35 in Kerala District Administration Act, 1979
35. Channel of correspondence.
(1)All official correspondence by or addressed to the district council shall he in the name of the Secretary.(2)All correspondence from the Government or officers working under the Government to the employees working under a district council or vice versa shall only be through the district council except to the extent otherwise permitted by the bye-laws of the district council and the rules made by the Government in this regard.
