Section 2 in The State of Karnataka (Special Responsibility of Governor for Hyderabad-Karnataka Region) Order, 2013
2. Special responsibility of Governor.
(1)The Governor of Karnataka shall have the special responsibility for the establishment of a separate development board for Hyderabad-Karnataka region and for other matters referred to in clause (1) and clause (2) of article 371J of the Constitution in respect of that region.(2)The Governor shall, for the purposes of sub-clause (1), have power to issue such orders as may be necessary.
