Section 34(2) in Karnataka Slum Areas (Development) Act, 1973
(2)The Board shall consist of,-(a)A Chairman who shall be appointed by the Government;(b)Commissioner, Karnataka Housing Board;(c)the Commissioner of the Board shall be the Member Secretary;(d)A representative of the Finance Department, Government of Karnataka, not below the rank of a Deputy Secretary to Government;(e)A representative of the Housing Department, Government of Karnataka, not below the rank of Deputy Secretary to Government;(f)The Director of Town Planning, Government of Karnataka;(g)A representative of Health and Family Welfare Services Department, Government of Karnataka, not below the rank of a Joint Director;(h)A representative of the Bangalore Mahanagara Palike not below the rank of a Deputy Commissioner;(i)A representative of the Directorate of Social Welfare, Government of Karnataka, not below the rank of a Joint Director;(j)the regional Chief of the Housing and Urban Development Corporation or his nominee;(k)five non-official members nominated by the Government, and out of whom one shall be a woman and one shall be a person belonging to the Scheduled Caste or Scheduled Tribe.
