Section 8 in The Karnataka Tank Conservation and Development Authority Act, 2014
8. The Chief Executive Officer.
(1)The Principal Secretary or Secretary to the Government in charge of Minor Irrigation shall be the Ex-officio Chief Executive Officer of the Authority.(2)Subject to the general powers of the Authority and the Chair person, overall powers to carrying out, the provisions of this Act or to carryout the duties imposed or powers conferred upon the Authority under any other law for the time being in force shall vest in the Chief Executive Officer and who shall also;-(a)perform all the duties and exercise all the powers imposed or conferred upon him by or under this Act or under any other law for the time being in force;(b)carry into effect the resolutions of the Authority;(c)conduct all affairs of the Authority;(d)supervise and control execution of all schemes and works of the Authority or entrusted by the Government or any other Authority;(e)draw and disburse monies out of the fund of the Authority;(f)exercise control over the officers and officials of the Authority;(g)authenticate by his signature all permissions, orders, decisions, notices and other documents of the Authority;(h)exercise such other powers and discharge such other functions and perform such other duties as may be prescribed.
