Section 7(3) in The Karnataka Border Area Development Authority Act, 2010
(3)The Secretary shall be the Chief Executive of the Authority and shall,-(a)be responsible for implementing the projects and programmes approved by the Authority;(b)operate the fund of the Authority;(c)cause to be maintained accounts of the Authority;(d)discharge such other functions which are conferred on him by or under this Act or any other law for the time being in force; and(e)be responsible for presentation of records of the office during inspection of Chairman.
