Company : Sol Infotech Pvt. Ltd. Website : www.courtkutchehry.com KARNATAKA MUNICIPALITIES (DELEGATION OF POWERS OF GOVERNMENT) RULES, 1965 CONTENTS 1. Title 2. Definitions 3. Powers that may be delegated to the Commissioner SCHEDULE 1 :- SCHEDULE KARNATAKA MUNICIPALITIES (DELEGATION OF POWERS OF GOVERNMENT) RULES, 1965 In exercise of the powers conferred by Section 323 read with Section 321 of the Kamataka Municipalities Act, 1964 (Karnataka Act 22 of 1964), the Government of Karnataka, hereby makes the following Rules, the draft of the same having been published as required by sub-section (1) of Section 323 of the said Act in Notification No. PLM 28 MLR 65, dated 8th November, 1965, published as GSR 727, in Part IV, Section 2-C(i) of the Kamataka Gazette, dated 11th November, 1965, namely. 1. Title :- These rules may be called the Karnataka Municipalities (Delegation of Powers of Government) Rules, 1965. 2. Definitions :- In these rules, unless the context otherwise requires, (a) "Act" means the Karnataka Municipalities Act, 1964 . (b) "Section" means a Section of the Act. 3. Powers that may be delegated to the Commissioner :- The powers conferred on the Government under the provisions of the Act specified in the schedule to these rules may be delegated to the Commissioner under sub-section (1) of Section 321. SCHEDULE 1 SCHEDULE SCHEDULE SCHEDULE sub-section (1) of Section 41 sub-section (10) of Section 42 sub-section (13) of Section 42 sub-section (2) of Section 46 sub-section (3) of Section 46 sub-section (2) of Section 72 sub-section (1) of Section 102 sub-section (2) of Section 106 sub-section (1) of Section 137 sub-section (1) of Section 211 Section 189 sub-section (1) of Section 255 sub-section (2) of Section 256 sub-section (4) of Section 287 sub-section (5) of Section 287 Section 288 sub-section (1) of Section 305 sub-section (2) of Section 306 and sub-section (4) of Section 308 Section 313 Section 314 Section 320