Section 15 in Karnataka Krishna Basin Development Authority Act, 1992
15. Powers and duties of the Chief Executive.
(1)The Chief Executive shall be the executive head and Chief Administrative officer of the Authority.(2)The Chief Executive shall, in addition to performing such functions as are conferred on him by or under this Act or under any law for the time being in force,-(a)carry into effect the resolutions of the Authority;(b)keep and conduct the Authority's correspondence;(c)carry out and execute such schemes and works as the State Government may direct and incur necessary expenditure therefor;(d)be responsible for implementing the schemes of the Authority;(e)operate the accounts of the Authority and be responsible for the maintenance of the accounts of the Authority;(f)exercise supervision and control over the accounts and proceedings of all officers and servants of the Authority in matters of executive administration and in the matters concerning the accounts and records of the Authority and to the extent specified in sub-section (1) of section 5 dispose of all questions relating to the service of such officers and servants and their pay, privileges and allowances; and(g)authenticate by his signature all permissions, orders, decisions, notices and other documents of the Authority and the orders of the Chairman.
