Section 13 in Karnataka State Public Records Act, 2010

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(1)The State Government may, by notification in the Official Gazette, constitute an Archival Advisory Board for the purposes of this Act.

(2)The Board shall consist of the following members, namely:-

(a)	Secretary to the Government incharge of culture	Chairman, Ex-officio;
(b)	one officer not below the rank of JointSecretary to Government of Karnataka, each from the departmentsof Personnel and Administrative Reforms, Finance, Law &Parliamentary Affairs and Legislation	Member, Ex-officio;
(c)	three persons to be nominated by the StateGovernment for a period not exceeding three years, one being anArchivist by profession and two being professors in thepost-graduate Department of History in any recognizedUniversities from the State	Members
(d)	Director of Archives	Member-Secretary, Ex-officio

(3)The members nominated under clause (c) of sub-section (2) shall be paid such allowances as may be prescribed.

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