Section 37A in Karnataka Slum Areas (Development) Act, 1973
37A. Powers and duties of the Commissioner.-
The Commissioner of the Board shall in addition to performing such functions as may be conferred on him by or under this Act or under any other law for the time being in force,-(a)carryout the resolutions of the Board:Provided that, if in the opinion of the Commissioner any resolution of the Board contravenes any provisions of this Act or of any other law or any rule, notification, regulations or bye law made or issued under this Act, or any other law or any order passed by the Government, or is prejudicial or detrimental to the interest of the Board he shall, within fifteen days of passing of such resolution refer the matter to the Government and inform the Board 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 such resolution.(b)keep and conduct the Board’s correspondence;(c)carry out and execute such scheme and works as the Government may direct and incur necessary expenditure thereon;(d)be responsible for implementing the scheme of the Board;(e)operate the accounts of the Board and be responsible for the maintenance of the accounts of the Board;(f)exercise supervision and control over the accounts and proceedings of the Board and over the officers and servants of the Board in the matters of executive administration;(g)furnish to the Government a copy of the minutes of the proceedings of the Board and any 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 Board and the orders of the Board
