Section 3(4) in Bangalore Development Authority Act, 1976
(4)The persons referred to in clauses (a) to (e) and (ff) to (h) of subsection (3) (both inclusive) shall be appointed by the Government and the persons referred to in clauses (i), (j) and (k) thereof shall be nominated by the respective bodies:Provided that all the first members of the Authority shall be appointed by the Government,
