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State of Karnataka - Section

Section 3 in The Krantiveera Sangolli Rayanna Kshetra Development Authority Act, 2016

3. Constitution of the Authority.

(1)As soon as may be, after the commencement of this Act, there shall be constituted for the purposes of this Act, an Authority called the Krantiveera Sangolli Rayanna Kshetra Development Authority.
(2)The Authority shall have its headquarters at such place as may be determined by the Authority from time to time.
(3)The Authority shall be a body corporate by the name aforesaid, having perpetual succession and a common seal with power to acquire, hold and dispose of property, both movable and immovable, and enter into contract and shall by the said name sue and be sued.
(4)The Authority shall consist of the following members namely:-
(a) The Chief Minister of Karnataka Chairman
(b) The Minister in charge of Backward Classes Welfare Department Co- Chairman
(c) The Minister in charge of Kannada and Culture Department Ex-officio Member
(d) The Minister in charge of Revenue Department; Ex-officio Member
(e) The Minister incharge of Belagavi District Ex-officio Member
(f) The Members of Parliament and Members of the State Legislaturerepresenting a part or whole of the Sangolli Rayanna Kshetrawhose electoral constituencies lie within its limits; Member
(g) The President, Zilla Panchayat, Belagavi Ex-officio Member
(h) Not exceeding five members nominated by the Government whoknows Hypothesis of Sangolli Rayanna; Member
(i) The Principal Secretary to Government, Backward Clases welfareDepartment Ex-officio Member
(j) The Secretary to Government, Kannada and Culture Department Ex-officio Member
(k) The Secretary to Government, Revenue Department Ex-officio Member
(l) The Secretary to Government, Finance Department Ex-officio Member
(m) The Secretary to Government, Rural Development and PanchayatRaj Department Ex-officio Member
(n) The Chief Executive Officer, Tank Development Authority Ex-officio Member
(o) The Chief Executive Officer, Zilla Panchayat, Belagavi. Ex-officio Member
(p) The Director, Kannada and Culture Department Ex-officio Member
(q) The Commissioner, Tourism Department Ex-officio Member
(r) The Executive Officer, Taluq panchayat, Khanapur Ex-officio Member
(s) The Executive Officer, Taluq panchayat, Bailahongala Ex-officio Member
(t) The President, Gram Panchayat, Nandagada Ex-officio Member
(u) The President, Gram Panchayat, Sangolli Ex-officio Member
(v) The Commissioner of the Authority Member Secretary