Section 9 in Karnataka Lake Conservation and Development Authority Act, 2014
9. Chief Executive officer.
(1)The Government may appoint an officer not below the rank of a Secretary to the Government or equivalent officer to be the Chief Executive officer of the Authority.(2)Subject to the general powers of the Authority and the Chair person, overall powers for the purpose of carrying out the provisions of this Act and any other law for the time being in force which imposes a duty or confers any powers on the Authority 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.
