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State of Karnataka - Section

Section 3 in Karnataka Lake Conservation and Development Authority Act, 2014

3. Constitution of the Authority.

(1)As soon as may be after the date of commencement of this Act, the Government shall constitute an Authority to be called the Karnataka Lake Conservation and Development Authority.
(2)The Authority shall be a body corporate by the name aforesaid having perpetual succession and a common seal, with power, subject to the provisions of this Act to hold property and shall by the said name sue or be sued.
(3)The Governing Council of the Authority shall consist of the following members, namely:-
(a) The Chief Secretary to Government shall bethe Chairperson of the Governing Council;
(b) The Additional Chief Secretary or PrincipalSecretary to Government, Forest, Ecology and EnvironmentDepartment Ex-officio Member
(c) Additional Chief Secretary or PrincipalSecretary to Government, Finance Department Ex-officio Member
(d) Additional Chief Secretary or PrincipalSecretary to Government, Urban Development Department Ex-officio Member
(e) The Principal Secretary or Secretary toGovernment, Minor Irrigation Department Ex-officio Member
(f) The Principal Secretary or Secretary toGovernment, Animal Husbandry and Fisheries Department Ex-officio Member
(g) The Principal Secretary to Government, RevenueDepartment Ex-officio Member
(h) The Member Secretary, Karnataka State PollutionControl Board, Bangalore Ex-officio Member
(i) The Chairman, Bangalore Water Supply andSewerage Board, Bangalore - Ex-officio Member
(j) The Commissioner, Bangalore DevelopmentAuthority, Bangalore Ex-officio Member
(k) The Commissioner, Bruhat Bangalore MahanagaraPalike, Bangalore Ex-officio Member
(l) The Secretary to Government Forest, Ecology andEnvironment Department (Ecology and Environment) Ex-officio Member
(m) Three non-official members nominated by theGovernment from amongst experts in the field of environment andecology or lake conservation of whom at least one shall be awoman and one shall be a person belonging to the Scheduled Castesor Scheduled Tribes. Non official Member
(n) The Chief Executive officer of the Authority. Member secretaryf
(4)There shall be an Executive Committee of the Authority which shall be chaired by the Additional Chief Secretary or Principal Secretary to Government, Forest Ecology and Environment Department. The Executive Committee shall function as an Empowered Committee of the Authority.
(5)The Executive Committee of the Authority shall consist of the following members, namely:-
1. Additional Chief Secretary or PrincipalSecretary to Government, Forest, Ecology and EnvironmentDepartment Chairperson.
2. Additional Chief Secretary or PrincipalSecretary to Government, Urban Development Department - Member
3. Principal Secretary or Secretary to GovernmentAnimal Husbandry and Fisheries Department - Member
4. Principal Secretary or Secretary to GovernmentMinor Irrigation Department - Member
5. Principal Secretary or Secretary to GovernmentRevenue Department - Member
6. Principal Secretary or Secretary to GovernmentFinance Department - Member
7. Secretary to Government(Ecology andEnvironment), Forest, Ecology and Environment Department - Member
8. Member Secretary, Karnataka State PollutionControl Board, Bangalore - Member
9. Principal Chief Conservator of Forests, (HofF)Forest Department. - Member
10. Chairman, Bangalore Water Supply and SewerageBoard, Bangalore. - Member
11. Commissioner, Bruhat Bangalore Mahanagar Palike. - Member
12. Chief Executive officer of the Authority. - Member Secretary
(6)The Government may remove from the Authority any non-official member who, in its opinion, has,-
(1)been adjudged as an insolvent; or
(2)been convicted of an offence which involves moral turpitude; or
(3)become physical or mentally incapable of acting as a member; or
(4)so abused his position as to render his continuance in office detrimental to the public interest; or
(5)acquired such financial or other interest as is likely to affect pre-judicially his functions as a member.