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[Cites 0, Cited by 0] [Section 8] [Entire Act]

State of Karnataka - Subsection

Section 8(2) in The Hampi World Heritage Area Management Authority Act, 2002

(2)The Commissioner shall in addition to performing such functions as are conferred on him by or under this Act or under any law for the time being in force,-
(a)be the Chief Executive of the Authortiy;
(b)be responsible for all budgetary planning, enforcement and supervisory functions of the Authority;
(c)furnish to the Authority all the information relating to the administration and accounts of the Authority as well as other matters whenever called upon by the Authority to do so;
(d)prepare and submit the Annual Reports and audited accounts of the Authority for its approval within three months of the close of every financial year and thereafter submit copies of the same to the Authority and the State Government;
(e)perform such other functions as may be prescribed.