Section 21(2) in Karnataka Nursing and Paramedical Sciences Education (Regulation) Authority Act, 2012
(2)Subject to the provisions of this Act and the general or special orders of the State Government, and the Authority made in this behalf, the Executive Director shall be the Chief Controlling Authority in all matters connected with the administration of such part of education in the State as may be allotted by the State Government by an order in this behalf.
