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State of Karnataka - Section

Section 10 in Karnataka Housing Board Act, 1962

10. [ Appointment and powers of Housing Commissioner, Chief Engineer [the Additional Director of Town and Country Planning] [Sections 10 and 10A Substituted by Act 10 of 1974 w.e.f. 3.11.1973.] and Secretary.

(1)The State Government shall appoint an officer not below the rank of a Deputy Commissioner to be t he Housing Commissioner for the Board.
(2)The State Government shall from among its officers appoint a Chief Engineer [the Additional Director of Town and Country Planning] [Inserted by Act 24 of 2016 w.e.f. 28.07.2016.] and a Secretary to the Board.
(3)The Housing Commissioner, the Chief Engineer and the Secretary shall receive such monthly salary and other allowances payable wholly by the Board as the State Government may, from time to time determine.
(4)The State Government may, from time to time grant leave of absence for such period as it thinks fit to the Housing Commissioner, the Chief Engineer and the Secretary. A copy of every order granting such leave shall be communicated to the Chairman.
(5)The Housing Commissioner shall be the Chief Executive and Administrative Officer of the Board. He 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, operate the accounts of the Board and be responsible for the maintenance of accounts of the Board. He shall also be responsible for implementing the [housing schemes, land development schemes and labour housing schemes] [Substituted by Act 8 of 1988 w.e.f. 1.5.1988.] of the Board.
(6)The Housing Commissioner shall have all the powers of a major Head of the Department of the State Government under the Karnataka Civil Services Rules for the time being in force as respects the officers and the servants of the Board.
(7)The Chief Engineer [the Additional Director of Town and Country Planning] [Inserted by Act 24 of 2016 w.e.f. 28.07.2016.] and the Secretary shall exercise such powers and perform such functions as the Board may, subject to any general or special order of the State Government specify from time to time.