Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Entire Act] State of Karnataka - Section Section 22 in THE KARNATAKA PRISON DEVELOPMENT BOARD ACT, 2021 22. General administrative control by the Government.-(1) The Government shall have general administrative control and supervision over all the activities and affairs of the Board.
