Section 10(1) in The Karnataka Information Technology Investment Regions Act, 2010
(1)Subject to the provisions of the Act and the rules made thereunder, the Chief Executive Officer shall,-(a)exercise administrative control over the officers and officials of the Board, subject to the general superintendence and control of the Vice-Chairman of the Board;(b)supervise and control the execution of all the works entrusted to him by the Board;(c)have custody of all papers and documents connected with the proceedings of the meetings of the Board;(d)draw and disburse monies out of the fund of the Board; and(e)perform such other functions as may be prescribed.
