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[Section 6]
[Entire Act]
State of Karnataka - Subsection
Section 6(1) in Chalukya's Heritage Area Management Authority Act, 2017
| (a) | The Chief Minister, Government of Karnataka | President |
| (b) | The Minister in charge of Bagalkote District | Vice- President. |
| (c) | The Minister in charge of Kannada and Culture | Member |
| (d) | The Minister in charge of Tourism. | Member |
| (e) | The Members of the Parliament and the StateLegislature representing the part or whole of heritage area whoseconstituency lies within the jurisdiction of the Authority | Member |
| (f) | The Additional Chief Secretary and DevelopmentCommissioner, Government of Karnataka. | Ex-officio Member |
| (g) | Director General, Archaeological Survey of Indiaor his nominee. | Ex-officio Member |
| (h) | The Additional Chief Secretary or PrincipalSecretary to Government, in charge of Finance Department | Ex-officio Member |
| (i) | The Secretary to Government in-charge ofTourism. | Ex-officio Member |
| (j) | Chairman of the Authority. | Ex-officio Member |
| (k) | The Director of Town and Country Planning,Government of Karnataka. | Ex-officio Member |
| (l) | The Commissioner, Archaeological | Ex-officio Member |
| (m) | The Secretary to Government, in Charge ofKannada and Culture Department. | Member Secretar |