Section 3 in The Karnataka Public Premises (Eviction Of Unauthorised Occupants) Act, 1974
3. Appointment of competent officers.-
The State Government may, by notification,-(a)appoint,-(i)in respect of its premises such officers, not below the rank of a Group B officer of the State Civil Services;(ii)in respect of any premises of a local authority such officers of the local authority or such officer not below the rank of Group "B" officer of the State Civil Services.(iii)in respect of any premises of a corporate authority, such officers of the corporate authority; and(iv)in respect of any other premises, an officer of the State Civil services or of any other authority; as it thinks fit to be competent officers for the purpose of this Act; and(b)define the local limits within which or the categories of public premises in respect of which the competent officers shall exercise the powers conferred and perform the duties imposed, on competent officers by or under this Act
