Section 11 in Karnataka Urban Water Supply and Drainage Board Act, 1973
11. Control by the Managing Director.
- Subject to such regulations as may be framed by the Board, the Managing Director shall [be the Chief Executive Officer of the Board and shall] [Inserted by Act 45 of 1981 w.e.f. 1.10.1981.] exercise supervision and control over the acts and proceedings of all the officers and servants of the Board.
