Section 21 in Karnataka Nursing and Paramedical Sciences Education (Regulation) Authority Act, 2012
21. Appointment of officers.
(1)The Authority may appoint the Registrar and such number of officers as may be necessary to assist the Executive Director in the exercise of the powers conferred on and the performance of the functions entrusted to him by or under this Act.(2)Subject to the provisions of this Act and the general or special orders of the State Government, and the Authority made in this behalf, the Executive Director shall be the Chief Controlling Authority in all matters connected with the administration of such part of education in the State as may be allotted by the State Government by an order in this behalf.(3)All persons employed in the administration of this Act shall be subject to the superintendence, direction and control of the Authority and the officer or officers to whom each officer shall be subordinate shall be determined by the Authority.Chapter-V Recognition of Educational Institutions, Etc.
