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State of Karnataka - Section
Section 21 in Roerich and Devikarani Roerich Estate (Acquisition and Transfer) Act, 1996
21. The Board of Trustees.
| 1. | The Chief Secretary to Government of Karnataka | .... | Chairman |
| 2. | The Principal Secretary to Government, Revenuedepartment, Government of Karnataka. | ... | Member |
| 3. | The Secretary to Government, Department of Law,Government of Karnataka. | ... | Member |
| 4. | The Secretary to Government, Incharge of ForestDepartment, Government of Karnataka. | ... | Member |
| 5. | The Secretary to Government, Agriculture andHorticulture Department, Government of Karnataka. | ... | Member |
| 6. | The Secretary to Government, Kannada and CultureDepartment, Government of Karnataka. | ... | Member |
| 7. | A person to represent the State Lalitha KalaAcademy to be nominated by the State Government. | ... | Member |
| 8. | Secretary, Department of Culture, Government ofIndia or his representative | ... | Member |
| 9. | Foreign Secretary, Ministry of External Affairs,Government of India or his representative. | ... | Member |
| [*** [Omitted by Act 33 of 2017 w.e.f. 11.07.2017.] | |||
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| 14. | A person to represent the Karnataka ChitrakalaParishat, to be nominated by the State Government. | ... | Member |
| 15. | The Executive Officer. | ... | Member-Secretary |