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State of Karnataka - Section
Section 5 in Karnataka Krishna Basin Development Authority Act, 1992
5. Constitution of the Authority.
- The Authority shall consist of the following members, namely.-| (a) | Chief Minister | Chairman |
| (b) | Minister incharge of Major and Medium Irrigation | Vice-Chairman |
| (c) | Minister incharge of Minor Irrigation | Member |
| (d) | Minister incharge of Agriculture | Member |
| (e) | Minister incharge of Revenue | Member |
| (f) | Minister incharge of Energy | Member |
| (g) | Finance Commissioner | Member |
| (h) | Secretary, Irrigation | Member |
| (i) | Secretary, Agriculture | Member |
| (j) | Secretary, Planning | Member |
| (k) | Chairman, Karnataka Electricity Board | Member |
| (l) | Managing Director, Karnataka Power Corporation | Member |
| (m) | Chief Executive | Member Secretary |