Section 43(3) in Karnataka Municipalities Act, 1964
(3)[ The President shall have the following additional powers, namely:-(a)to issue directions to the [Municipal Commissioner] or the Chief Officer to implement the resolutions of the Council or the Standing Committees;(b)to require the Administration Report and the Annual Report of the Council prepared and placed before the end of the year;(c)to issue directions to the concerned officers to comply with the points made out in the audit report;(d)to undertake inspection and supervision of the works taken up by the Council; and(e)to call for any record but the same to be returned within one month.
