Section 3(4) in Kudala Sangama Development Board Act, 1994
(4)The Board shall consist of the following members namely: -(a)the Chief Minister, who shall be the [ex-officio Chairman] [Substituted by Act 21 of 1997 w.e.f. 29.9.1997.] of the Board;(b)the Minister in charge of rehabilitation and re-settlement of project displaced families of Upper Krishna Project;(c)the Minister in charge of Major Irrigation;(d)the Members of Parliament and the Members of the State Legislature representing a part or whole of the Kudala Sangama Kshetra, whose electoral constituencies lie within the limits of it;(e)the President, Basava Samiti, Basava Bhavana, Basaveshwara Circle, Bangalore;(f)the President, Akila Bharatha Veerashaiva Mahasabha, No 18, Seshadri Road, Bangalore;(g)not exceeding five members nominated by the State Government who have served the cause espoused by Lord Sri Basaveshwara:Provided that not less than one shall be a person,-(i)holding a Bachelor degree in Civil Engineering awarded by any University established by law in India; [and] [Substituted by Act 21 of 1997 w.e.f. 29.9.1997.](ii)has held the office of Chief Engineer, [Civil] [Substituted by Act 21 of 1997 w.e.f. 29.9.1997.];(h)the Director of Rehabilitation and Resettlement, Upper Krishna Project;(i)the Secretary to Government in charge of rehabilitation and resettlement works Upper Krishna Project;(j)the Secretary to Government, Finance Department;(k)the Secretary to Government, Irrigation Department;(l)the Divisional Commissioner of Belguam Division;(m)the Special Secretary to Government, Irrigation Department and Project co-ordinator, Upper Krishan Project;(n)the Deputy Commissioner, Bijapur District;(o)the Chief Executive Officer, Bijapur Zilla Panchayat;(p)the General Manager, Rehabilitation and Resettlement, Upper Krishna Project;(q)the Director, Department or Archaeology and Museums in Karnataka;(r)such ex-officio members not exceeding five nominated by the State Government;(s)the Commissioner of the Board who shall be the Member-Secretary.
