Section 17(2) in Karnataka Secondary Education Examination Board Act, 1966
(2)The [Director] [Substituted by Act 1 of 1995 w.e.f. 1.6.1995.] shall be the principal executive officer of the Board and shall exercise general control, supervision and inspection over its affairs. It shall be his duty to ensure that the provisions of this Act, the rules, regulations and bye-laws are duly observed and he shall have and exercise all powers necessary for the purpose.
