Section 10(5) in Karnataka Housing Board Act, 1962
(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.
