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[Cites 0, Cited by 2] [Entire Act]

State of Karnataka - Section

Section 330 in Karnataka Municipalities Act, 1964

330. Powers of Chief Officers.

- [Subject to the control of the municipal council, the Chief Officer shall exercise the powers] [Substituted by Act 34 of 1966 w.e.f. 16.1.1967.] hereinafter specified,and such other powers as may be delegated to him by the municipal council under the provisions of this Act,-
(a)he shall have power, subject to the provisions of this Act and of the rules and bye-laws for the time being in force thereunder, to grant, give or issue under his signature all licences and permissions which may be granted, or given or issued by a municipal council under this Act;
(b)he may, subject to the provisions aforesaid, suspend, withhold or withdraw any licence in any case in which he is empowered as aforesaid to grant or give a licence, and in which the municipal council may under the provisions aforesaid suspend, withhold or withdraw such licence;
(c)he shall receive and recover and credit to the municipal fund all fees payable for licences and permissions granted or given by him under the powers aforesaid;
(d)he may, subject to the control of the municipal council and to the provisions of section 72,-
(i)enter on behalf of the municipal council into contracts which do not involve an expenditure of over five hundred rupees; and
(ii)invite on behalf of the municipal council and by public notice, tenders for the execution of any approved work or for the supply of any materials or goods required by the municipal council:
Provided that every contract made by the Chief Officer involving expenditure exceeding one hundred rupees shall be reported by him, within fifteen days after the same is made, to the municipal council;
(e)he may make such requisitions, by written notice give such written consent or permission, issue such orders and prohibitions, and exercise all such powers as may be made, given, issued or exercised by a municipal council under any provisions contained in,-
[Section 111 and 112] [Substituted by Act 34 of 1966 w.e.f. 16.1.1967.]   Section 212,
[***] [Omitted by Act 21 of 1979 w.e.f. 31.3.1979.]   Section 213,
Section 128,   Section 214,
[***] [Omitted by Act 21 of 1979 w.e.f. 31.3.1979.]   Section 215,
Section 132, proviso to sub-section (2),   Section 216,
Section 133,   Section 217,
Section 138 sub-sections (1), (2) and (3),   Section 218,
Section 142,   Section 219,
Section 143,   Section 221,
Section 144,   Section 222,
Section 148,   Section 224,
Section 150, sub-section (3),   Section 225,
Section 178,   Section 227,
Section 184,   Section 228, sub-section (1),
Section 186,   Section 230,
Section 187,   Section 234,
Section 191,   Section 235,
Section 193,   Section 236,
Section 196,   Section 238,
Section 203, sub-section (1),   Section 243, sub-section (3),
Section 204,   Section 247,
Section 209,   Section 248, sub-sections (1) and (2),
Section 210,   Section 251,
Section 211, sub-section (3),   Section 262. and Section 276:
Provided that the power conferred by section 276 to direct a prosecution or to order proceedings to be taken for the punishment of any person offending against the provisions of the following sections shall not be exercised by the Chief Officer except with previous approval of the Deputy Commissioner:-section 78 and section 241.