Section 25(2) in Karnataka Industrial Areas Development Act, 1966
(2)On a notification being issued under sub-section (1), the aforesaid Act and the rules made thereunder shall apply to the premises of the Board with the following modifications, that is to say:-(a)the State Government may appoint any officer whether under the Government or the Board, as it thinks fit, to be the competent officer for the purposes of the aforesaid Act;(b)reference to "public premises" in that Act and those rules shall be deemed to be references to premises of the Board, and references to "the State Government" in sections 6, 7, 8,[14, 15, 16 and 17] [Adapted by the Karnataka Adaptations of Laws Order 1973 w.e.f. 1.11.1973] of that Act shall be deemed to be references to the Board.
