Section 13 in Karnataka Urban Development Authorities Act, 1987
13. Powers and duties of the Commissioner.
(1)The Commissioner shall be the Chief Executive and Administrative Officer of the Authority.(2)The Commissioner 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,-(a)carry into effect the resolutions of the Authority :Provided that, if, in the opinion of the Commissioner any resolution of the Authority contravenes any provision of this Act or any other law or of any rule, notification, regulation or bye-law made or issued under this Act or any other law or of any order passed by the Government or is prejudicial or detrimental to the interest of the Authority he shall, within fifteen days of the passing of the resolution refer the matter to the Government for the orders and inform the Authority at its next meeting, of the action taken by him and until the orders of the Government on such reference are received, the Commissioner shall not be bound to give effect to the resolution ;(b)keep and conduct the Authority's correspondence;(c)carry out and execute such schemes and works as the Government may direct and incur necessary expenditure therefor;(d)be responsible for implementing the schemes of the Authority ;(e)operate the accounts of the Authority and be responsible for the maintenance of the accounts of the Authority ;(f)exercise supervision and control over the accounts and proceedings of all officers and servants of the Authority in matters of executive administration and in the matter concerning the accounts and records of the Authority and to the extent specified in sub-section (1) of section 52 dispose of all questions relating to the service of such officers and servants and their pay, privileges and allowances ;(g)furnish to the Government a copy of the minutes of the proceedings of the Authority and any return, or other information which the Government may, from time to time, call for ; and(h)authenticate by his signature all permissions, orders, decisions, notices and other documents of the Authority and the orders of the Authority.(3)The 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 in respect of the officers and servants of the Authority.
