Section 11 in The Karnataka Tank Conservation and Development Authority Act, 2014
11. Authorized Officer.
- The Government may appoint an officer of the Government not below the rank of a Group 'A' officer or any Executive Engineer of the concerned district of Irrigation Department of the State Civil Services as Authorised officer, who shall exercise powers under this Act and such other powers as may be specified by the Government from time to time.Chapter-III Protection of Tanks
