Section 11 in Karnataka Command Areas Development Act, 1980
11. Administrator and other Officers.
(1)The State Government shall, by notification, appoint to an Authority,-(a)[an officer of the Karnataka Water Resource Engineering Service in the grade of Engineer-in-Chief or Chief Engineer or Superintending Engineer shall be the Administrator of the Authority who shall, subject to the general superintendence and control of the Authority and the Director of Command Areas Development to be the Chief Executive Officer of the Authority and shall exercise and discharge such powers and duties as may be prescribed or delegated to him by the Authority.] [Substituted by Act 34 of 2012 w.e.f. 30.08.2012](b)an officer of the Agriculture Department not below the rank of a Joint Director of Agriculture, as the Land Development Officer (Agriculture);(c)an officer of the Irrigation Department not below the rank of a Superintending Engineer, as the Land Development Officer (Engineering);(d)an officer of the Co-operation Department not below the rank of a Joint Registrar of Co-operative Societies, as the Land Development Officer (Co-operation) ; and(e)an officer of the State Accounts Department of the Government not below the rank of a Deputy Controller of State Accounts, as the Chief Accounts Officer of the Authority.(2)The Land Development Officers and the Chief Accounts Officer shall be subordinate to the Administrator and shall exercise such powers and discharge such duties as may be assigned to them by the Administrator.(3)Subject to such rules as may be prescribed, the Authority may appoint such other officers and employees as it may deem necessary for the efficient discharge of its functions.(4)The terms and conditions of service of the officers specified in sub-section (1) and of the officers and employees appointed under sub-section (3), shall be such as may be prescribed.
