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State of Karnataka - Section

Section 3 in The Karnataka Scheduled Castes Sub-Plan And Tribal Sub-Plan (Planning, Allocation And Utilization Of Financial Resources) Act, 2013

3. The State Council for Development of the Scheduled Castes or the Scheduled Tribes.—

(1)As soon as may be, after the commencement of this Act, the Government shall, by notification, constitute a Council to-be known as the State Council for the Development of Scheduled Castes and Scheduled Tribes to exercise the powers conferred and to perform the functions assigned to it under the Act and the rules made there under.
(2)The State council shall consist of the following, namely:-
a The Chief Minister Chairman
b The Minister for Social Welfare Ex-officio Member
c The Minister for Parliamentary Affairs and Legislation Ex-officio Member
d The Minister for Rural Development and Panchayat Raj Ex-officio Member
e The Minister for Higher Education Ex-officio Member
f The Minister for Revenue Ex-officio Member
g Five MLAs or MLCs or MPs belonging to SC/ST as nominated by the Government Members
h The Development Commissioner & Additional Chief Secretary to Government Ex-officio Member
i The Secretary/Principal Secretary, Finance Department Ex-officio Member
j The Secretary/Principal Secretary, Planning Department Ex-officio Member
k Secretary/Principal Secretary, Social Welfare Department Ex-officio Member Secretary
(3)The Secretary to Government in-charge of the Departments for which allocations are made shall be special invitees of the State Council.
(4)The term of the nominated MLAs or MLCs or MPs shall be thirty months.
(5)The nominated members shall be eligible for such allowances and fee as may be prescribed.
(6)The State council shall meet at least twice in a year.