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State of Karnataka - Section

Section 37 in Karnataka Slum Areas (Development) Act, 1973

37. Appointment of officers and servants.-

(1)The Government shall appoint an officer not below the rank of a Deputy Secretary to Government to be the Commissioner of the Board.
(2)The Commissioner shall be the Chief Executive Officer of the Board.
(3)The Board may appoint such other officials and servants as it considers necessary for the efficient performance of its functions.