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[Section 3]
[Entire Act]
State of Karnataka - Subsection
Section 3(3) in The Karnataka Tank Conservation and Development Authority Act, 2014
| (a) | The Minister for Minor Irrigation shall be the Chairperson ofthe Authority | ||
| (b) | The Principal Secretary to Government, Finance Department. | Member | |
| (c) | The Principal Secretary to Government, Department of Law orhis nominee not less than the rank of Additional Secretary | Member | |
| (d) | The Principal Secretary to Government, Forest, Ecology andEnvironment Department. | Member | |
| (e) | The Principal Secretary to Government, Rural Development andPanchayat Raj Department. | Member | |
| (f) | The Principal Secretary to Government, Revenue Department. | Member | |
| (g) | The Principal Secretary to Government, Urban DevelopmentDepartment. | Member | |
| (h) | The Principal Secretary to Government, Agriculture Department. | Member | |
| (i) | The Principal Secretary to Government, Animal Husbandry andFisheries Department. | Member | |
| (j) | The Chief Engineer South, (Minor Irrigation), Bangalore | Member | |
| (k) | Four non-official members nominated by the Government fromamongst experts in the field of environment and ecology or tankor ponds or lake conservation, of whom at least one shall be awoman and one shall be a person belonging to the Scheduled Castesand one shall be a person belonging to the Scheduled Tribes. | Non Official Member | |
| (l) | Principal Secretary/Secretary to Government, Minor Irrigation | Member Secretary Ex-Officio, Chief Executive Officer of theAuthority |