Section 364K in Karnataka Municipalities Act, 1964
364K. Power of appointment, conditions of service of officers and staff.
(1)The Industrial Township Authority may appoint any person possessing such qualification as may be notified from time to time by the Government as the Chief Executive Officer of the Industrial Township Authority.(2)The terms and conditions of service of the Chief Executive Officer including remuneration payable to him shall be determined by the Authority from time to time.(3)The Industrial Township Authority may, with the approval of the Government appoint such number of officers and employees, as may be necessary for the performance of its functions and may determine the method of recruitment and conditions of service by regulations. The officers and other employees of the Authority shall receive their salaries and allowances from the fund of the Authority.
