Section 3(3) in Karnataka Urban Development Authorities Act, 1987
(3)The Authority shall consist of the following members, namely :-(a)the Chairman ;(b)a town planner who shall be an officer of the Department of Town Planning not below the rank of an Assistant Director of Town Planning;(c)an engineer who shall be an officer of the Karnataka Engineering Service not below the rank of an Executive Engineer ;(d)members of the Karnataka Legislative Assembly representing a part or [whole of the urban area and members of the Karnataka Legislative Council who are the permanent residents of the urban area concerned] [Substituted by Act 14 of 1992 w.e.f. 24.04.1992.];(e)a representative of the Karnataka Urban Water Supply and Drainage Board ;(f)a representative of the Karnataka Electricity Board ;(g)Commissioner of the Corporation or Municipal Commissioner or Chief Officer of the Municipal Council, Ex-officio ;(h)Deputy Commissioner of the District, Ex-officio;(i)an elected member of the local authority concerned;(j)[ the Commissioner of Police or the Superintendent of the Police of the District, as the case may be having jurisdiction over the urban area concerned Ex-officio;] [Substituted by Act 14 of 1992 w.e.f. 24.04.1992.](k)an officer from the Karnataka Health and Family Welfare Department not below the rank of a District Health Officer ;(l)a person having experience in Architecture ;(m)four persons including a woman and a person belonging to the Scheduled Castes or Scheduled Tribe ;(n)the Commissioner, ex-officio ;Provided that during the period of cessation of the Local Authority or during the period of appointment of an Administrator, the Administrator shall nominate a person from amongst the Local Authorities.
