Section 12A(3) in Karnataka Improvement Boards Act, 1976
(3)The Authority shall consist of the following members, namely :-(i)a Chairman who shall be appointed by the Government ;(ii)the Member of the Parliament representing a part or whole of Bagalkot Town Area;(iii)the Members of the Karnataka Legislative Assembly representing a part or whole of Bagalkot Town Area;(iv)the President of the City Municipal Council Bagalkot;(v)the Secretary to Government, Finance Department, Government of Karnataka, or his nominee ;(vi)the Secretary to Government, Housing and Urban Development Department, Government of Karnataka, or his nominee ;(vii)the Secretary to Government, Public Works, Command Area Development and Electricity Department, Government of Karnataka, or his nominee ;(viii)the Chief Engineer, Upper Krishna Project, Dam Zone, Almatti ;(ix)the Deputy Director of Town Planning, Belgaum ;(x)the Deputy Commissioner, Bijapur District ;(xi)three non-official members being residents of Bagalkot Town Area appointed by the Government ; and(xii)the Chief Engineer of the Authority who shall be the member-secretary.
