Section 193(c) in Karnataka Panchayat Raj Act, 1993
(c)[ exercise such administrative supervision and control over the Chief Executive Officer for securing implementation of resolutions or decisions of the Zilla Panchayat or of the Standing Committes which are not inconsistent with the provisions of this Act, or any general or specific directions issued under this Act;] [Omitted by Act 9 of 1996 w.e.f. 29.11.1995 and Inserted by Act 37 of 2003 w.e.f 1.10.2003.]
