Section 6(1) in Bangalore Metropolitan Region Development Authority Act, 1985
(1)There shall be an executive committee of the Authority consisting of,-(a)the Minister in charge of ["Bengaluru Development"] [Substituted by Act 5 of 2017 w.e.f. 04.01.2017.] who shall be the Chairman;(b)the Metropolitan Commissioner who shall be the Vice-Chairman;(c)the Chairman, Bangalore Development Authority;(d)the Commissioner, Bangalore Development Authority;(e)[ the Mayor Bruhat Bangalore Mahanagara Palike; [Substituted by Act 5 of 2017 w.e.f. 04.01.2017.](f)the Commissioner, Bruhat Bangalore Mahanagara Palike;(g)the Additional Chief Secretary or Principal Secretary or Secretary, Housing Department, Government of Karnataka(g-1) the Additional Chief Secretary or Principal Secretary or Secretary, Urban Development Department, Government of Karnataka;(h)the Additional Chief Secretary or Principal Secretary or Secretary, Finance Department, Government of Karnataka;(i)the Principal Secretary or Secretary, Public Works, Ports and Inland Water Transport Department, Government of Karnataka;](j)the Chairman, Bangalore Water Supply and Sewerage Board;(k)[ the Director of Town and Country Planning, Government of Karnataka; [Substituted by Act 5 of 2017 w.e.f. 04.01.2017.](l)the Regional Commissioner, Bengaluru Region, Bengaluru;]
