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State of Karnataka - Section

Section 3 in Chalukya's Heritage Area Management Authority Act, 2017

3. Constitution and Incorporation of the Authority.

(1)As soon as may be after the commencement of this Act, there shall be established for the purposes of this Act, an Authority to be called the Chalukya's Heritage Area Management Authority.
(2)The Authority shall be a body corporate by the name aforesaid having perpetual succession and common seal with power, subject to the provisions of this Act, to acquire hold, develop, protect, conserve and promote property both movable and immovable and shall by the said name sue or be sued.
(3)The Authority shall consist of the following members, namely:-
(a) The Deputy Commissioner, Bagalakote, District. Chairman
(b) The Commissioner, Department of Archaeology, Museums andHeritage, Mysuru. Member
(c) The Director of Town and country Planning Department,Bengaluru Member
(d) The Director of Tourism Department, Bengaluru Member
(e) Superintendent of Police, Bagalakote Member
(f) The Superintending Archaeologist, Archaeological Survey ofIndia, Dharwad Circle, Dharwad Member
(g) The Chief Executive Officer of Zilla Panchayat, Bagalakote Member
(h) The Deputy Conservator of Forests, Bagalakote. Member
(i) The Commissioner, Town Municipal Council, Badami Member
(j) The Superintendent Engineer, Bagalakote Circle, Bagalakote. Member
(k) The Deputy Environment Officer, Bagalakote. Member
(l) The Executive Engineer, Water Resources Department.,Bagalakote. Member
(m) The Commissioner. Department of Archaeology, Museums andHeritage Member
(n) The Commissioner of the Authority, Member Secretary
(4)The headquarters of the Authority shall be at Bagalakote.