Section 15(2)(f) in Karnataka Krishna Basin Development Authority Act, 1992

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State of Karnataka - Subsection

Section 15(2)(f) in Karnataka Krishna Basin Development Authority Act, 1992

(f)exercise supervision and control over the accounts and proceedings of all officers and servants of the Authority in matters of executive administration and in the matters concerning the accounts and records of the Authority and to the extent specified in sub-section (1) of section 5 dispose of all questions relating to the service of such officers and servants and their pay, privileges and allowances; and

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State of Karnataka - Subsection

Section 15(2)(f) in Karnataka Krishna Basin Development Authority Act, 1992