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State of Karnataka - Section

Section 17 in Karnataka Krishna Basin Development Authority Act, 1992

17. Powers of appointment etc., of officers and servants of the Authority.

- Subject to the provisions of the regulations framed under section 42, the power of appointing, promoting, suspending, dismissing, reducing in rank or pay of the officers and servants of the Authority, shall be exercised by the Chief Executive.Chapter-V Finance, Accounts and Audit