Section 34 in Karnataka Slum Areas (Development) Act, 1973
34. Constitution of the Board.-
(1)The Board shall consist of a Chairman and other official and non-official members as specified in sub-section (2) ;(2)The Board shall consist of,-(a)A Chairman who shall be appointed by the Government;(b)Commissioner, Karnataka Housing Board;(c)the Commissioner of the Board shall be the Member Secretary;(d)A representative of the Finance Department, Government of Karnataka, not below the rank of a Deputy Secretary to Government;(e)A representative of the Housing Department, Government of Karnataka, not below the rank of Deputy Secretary to Government;(f)The Director of Town Planning, Government of Karnataka;(g)A representative of Health and Family Welfare Services Department, Government of Karnataka, not below the rank of a Joint Director;(h)A representative of the Bangalore Mahanagara Palike not below the rank of a Deputy Commissioner;(i)A representative of the Directorate of Social Welfare, Government of Karnataka, not below the rank of a Joint Director;(j)the regional Chief of the Housing and Urban Development Corporation or his nominee;(k)five non-official members nominated by the Government, and out of whom one shall be a woman and one shall be a person belonging to the Scheduled Caste or Scheduled Tribe.(3)Subject to the provisions of sub-section (2) the term of office of the Chairman and other members shall be for a period of three years.(4)Notwithstanding anything contained in this section the Chairman and other members of the Board shall continue in office after the expiry of their term till their successors are appointed under this section.
