Section 8 in Karnataka Lake Conservation and Development Authority Act, 2014
8. Powers of Chairperson of Executive Committee.
- The Chair person of the Executive Committee shall be the non executive head of the Authority and shall,-(a)convene, preside over and conduct meetings of the Executive Committee;(b)discharge all duties conferred and exercise all powers conferred on him by or under this Act;(c)seek funds for the regeneration/development/maintenance of lakes;(d)Grant approval for the Detailed Project Reports (DPRs) to be submitted to Ministry of Environment and Forests under National Plan for Conservation of Aquatic Ecosystem, grant approvals for the works to be taken up by following due process under Karnataka Transparency in Public Procurements Act, 2000;(e)have powers to constitute any sub-committee/s for the above purposes.
