Section 3(2) in The Karnataka Preservation Of Trees Act, 1976
(2)Such Authority shall consist of five members as follows:-(a)For urban areas,-(i)The Forest Officer incharge of a Territorial Forest Circle – chairman;(ii)The Joint Director Horticultural, having Jurisdiction;(iii)The Superintending Engineer, Communication and Building having jurisdiction;(iv)In respect of Bruhat Bangalore Mahanagara Palike a representative of the Commissioner and in respect of other Corporations and Muncipalities the Commissioner of City Corporation or Municipality, as the case may be;(v)One Botanist or Ecologist nominated by the State Government.(b)For a rural area specified in Schedule-I,-(i)The Forest Officer incharge of a Territorial Forest Circle – Chairman;(ii)The Deputy Commissioner of the district or his representative not below the rank of Assistant Commissioner;(iii)The Superintending Engineer Communication and Buildings having jurisdiction; and(iv)two non-official members with background in Environmental Conservation and Protection nominated by the State Government.(c)For a rural area specified in Schedule II ,-(i)the Adhyaksha of the Taluk Panchayat;(ii)the Block Development Officer having jurisdiction;(iii)the Assistant Conservator of Forests nominated by the Divisional Forest Officer;(iv)the District Horticultural Officer having jurisdiction:(v)one member of the Taluk Panchayat nominated by the Adhyaksha:
