Section 51 in Bangalore Development Authority Act, 1976
51. Constitution of Art Commission.-
(1)The Government may, by notification constitute an Art Commission for the Bangalore Metropolitan Area to be called “ The Bangalore Urban Art Commission” which shall consist of a Chairman and such other members representing among others, visual arts or architecture, Indian History or Archaeology and the environmental sciences, as it may appoint.(2)It shall be the duty of the Art Commission to make recommendations to the Government as to,-(i)restoration and conservation of urban design and of the environment in the development areas ;(ii)the planning and development of future urban design and of the environment;(iii)the restoration and conservation of archaeological and historical sites and sites of high scenic beauty ;(iv)the grants, concessions and other modes of compensation for purchase or acquisition that should be made for the purpose by the Government or any Authority and the conditions subject to which such grants, concessions and compensation should be made ; and(v)any other matter referred to the Commission by the Government.(3)The powers to be exercised and the functions to be performed and the procedure to be followed by the Art Commission shall be such as may be prescribed.(4)The Government may after consideration of the recommendations of the Art Commission and after giving an opportunity to the Authority to make any representation issue such directions to the Authority as it may think fit and the Authority shall comply with every such direction.
