Section 3(4) in The Basavakalyan Development Board Act, 2005
(4)The Board shall consist of the following members namely:-(a)the Chief Minister, who shall be ex-officio Chairman of the Board;(b)the Minister in charge of Kannada and Culture Department;(c)the Minister in charge of Revenue Department;(d)the Members of Parliament and Members of the State Legislature representing a part or whole of the Basavakalyan whose electoral constituencies lie within its limits;(e)the President, Basava Samiti, Basava Bhavana, Bangalore;(f)the President, Akhila Bharata Veerashaiva Mahasabha, Bangalore;(g)not exceeding five members nominated by the State Government who have served the cause espoused by Lord Basaveshwara, out of whom one person shall be a person who has held the office of Chief Engineer, Civil;(h)the Secretary to Government, Kannada and Culture Department;(i)the Secretary to Government, Revenue Department;(j)the Secretary to Government, Finance Department;(k)the Secretary to Government, Urban Development/Municipal Administration Department;(l)The Director, Municipal Administration Department;(m)The Director, Town and Country Planning;(n)The Deputy Commissioner, Bidar District;(o)The Chief Executive Officer, Zilla Panchayat, Bidar;(p)The President, Town Municipal Council, Basavakalyan;(q)The Director, Department of Archaeology and Museums in Karnataka;(r)such other ex-officio members not exceeding five nominated by the State Government;(s)the Commissioner of the Board who shall be the Member- Secretary.
