Section 11 in The Krantiveera Sangolli Rayanna Kshetra Development Authority Act, 2016
11. Powers and duties of the Commissioner.
(1)The Commissioner shall be the Chief Executive and Administrative Officer of the Authority .(2)The Commissioner shall, in addition to performing such functions as are conferred on him by or under this Act or under any law for the time being in force,-(a)carry into effect the resolutions of the Authority ;(b)conduct the business of the Authority and keep the correspondence;(c)carry out and execute such schemes and works as the Government may direct and incur necessary expenditure therefor;(d)be responsible for implementing the schemes of the Authority ;(e)operate the Bank accounts of the Authority and be responsible for maintaining the accounts of the Authority ;(f)exercise supervision and control over the officers and servants of the Authority in matters of executive, administration and service conditions of such officers and servants and regulation of their pay and allowances;(g)furnish to the Government a copy of the minutes of the proceedings of the Authority and any return, or other information which the Government may, from time to time, call for;(h)discharge such other functions which are conferred on him by or under this Act or any other law for the time being in force.
