Section 12(3) in Karnataka Nursing and Paramedical Sciences Education (Regulation) Authority Act, 2012
(3)The Executive Director shall exercise in respect of the office of the Authority, such powers as are exercised by "Head of the office" under the State Government and perform the duties as have been given in the rules and regulations. He shall also be responsible for the safety of the property control and management of the office accounts/funds and correspondence and shall see that the office staff attend punctually and generally fulfill all such duties as required by the Authority. He shall be responsible for planning the agenda of the Authority meeting. He shall circulate the proceedings of the meeting to all the members within thirty days after the meeting and initiate action to implement all the decision of the meeting.
