Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 5] [Entire Act]

State of Karnataka - Subsection

Section 5(4) in Karnataka State Commission for Women Act, 1995

(4)The Secretary shall be Chief Executive of the Commission and shall,-
(a)operate the grants of the Commission;
(b)cause to be maintained accounts of the Commission;
(c)discharge such other functions conferred on him by or under this Act or any other law for the time being in force.