Section 3(4) in THE KARNATAKA PRISON DEVELOPMENT BOARD ACT, 2021
(4)The Board shall consist of the following members, namely:-(a)Minister in-charge of Prison Chairperson(b)The Additional Chief Secretary, Home Department Vice Chairperson(c)The Additional Chief Secretary, Finance Department or his representative not below the rank of Deputy Secretary Ex-officio Member(d)Director General and Inspector General of Police Ex-officio Member(e)The Principal Secretary or Secretary to Government, Home Department (P C A S) Ex-officio Member(f)The Commissioner, Industries and Commerce Department Ex-officio Member(g)The Health Commissioner, Health and Family Welfare Services Department. Ex-officio Member(h)The Director, Skill Mission, Skill Development Ex-officio Member(i)The Director, Department of Agriculture Ex-officio Member(j)The Director, Department of Horticulture Ex-officio Member(k)The Director, Department Animal Husbandry and Veterinary service Ex-officio Member(l)The Director General, Prisons and Correctional Services Member- Secretary
