Section 4H(1) in Karnataka Town and Country Planning Act, 1961
(1)Subject to the general powers of the Planning Authority and without prejudice to the powers of the Chairman under this Act, the Member-Secretary to the Planning Authority shall,-(a)be the Chief Executive and Technical Officer of the Planning Authority;(b)be responsible for all budgetary, planning, enforcement and supervisory functions of the Planning Authority;(c)furnish to the Planning 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 Planning Authority for its approval within three months of the close of every financial year and thereafter submit copies of the same to the Board, the Director and the State Government.
