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[Cites 0, Cited by 0] [Section 3] [Entire Act]

State of Karnataka - Subsection

Section 3(6) in The Karnataka Tank Conservation and Development Authority Act, 2014

(6)The district executive Authority shall implement the decision of the state Authority from time to time. The District executive Authority in each District shall consist of the following members,
(a) The Deputy Commissioner of the concerned District Chairman    
(b) The Chief Executive Officer of the Concerned Zilla Panchayath   Vice Chairman
(c) The Superintendent of Police incharge of the concernedDistrict   Member
(d) The Joint Director, Department of Agriculture/Soilconservation   Member
(e) The Deputy Director of the concerned District, HorticultureDepartment   Member
(f) The Deputy Forest Conservator, Department of Forest.   Member
(g) Senior Geologist of the concerned District Mines & GeologyDepartment.   Member
(h) The Deputy Director of Fisheries of the concerned District.   Member
(i) The Executive Engineer of Minor Irrigation incharge ofconcerned District.   Convener