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State of Karnataka - Section

Section 8 in The Karnataka Scheduled Castes, Scheduled Tribes And Other Backward Classes (Reservation Of Appointment) Act 1990

8. Constitution of the Standing Committee.-

There shall be a standing committee consisting of the following members, namely:-
Composition of Standing Committee  
Minister of Social Welfare, Government of Karnataka Chairman
Four members of the Karnataka Legislative Assembly to be nominated by the Speaker out of whom, one shall be from the Scheduled Caste and one shall be from the Scheduled Tribe Members
Two members of the Karnataka Legislative Council to be nominated by the Chairman Members
Chief Secretary to the Government of Karnataka Member
Secretary to Government, Home Department, Government of Karnataka Member
Secretary to Government, Social Welfare & Labour Department, Government of Karnataka Member-Secretary
Provided that on issue of a proclamation under Article 356 of the Constitution of India, the composition of the Committee may be altered by the State Government to such extent as it deems fit.