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[Section 20A]
[Entire Act]
State of Karnataka - Subsection
Section 20A(2) in Karnataka Police Act, 1963
| (a) | The Chief Minister | - | Chairman |
| (b) | The Home Minister | - | Vice Chairman |
| (c) | Leader of the Opposition in the LegislativeAssembly | - | Member |
| (d) | A Retired judge of the High Court nominated bythe Chief justice of Karnataka | - | Member |
| (e) | Chief Secretary to Government | - | Member |
| (f) | Additional Chief Secretary/Principal Secretary,in charge of Home Department | - | Member |
| (g) | Director General of Police and Inspector Generalof Police | - | Member Secretary |