Section 12(1) in The Kaginele Development Authority Act, 2009
(1)Subject to such rules as may be prescribed, the Authority may appoint such number of employees as it may find necessary for effective implementation of the Act:Provided that, the State Government shall appoint a Controller of Finance and Accounts not below the rank of Group A', Junior Scale Officer on deputation either from the Indian Audit and Accounts Service or from the Karnataka State Accounts Service.
