Section 12B in Karnataka Improvement Boards Act, 1976
12B. Action Plan Committee.
(1)In addition to the other powers and duties of the Authority under this Act, the Authority shall take expeditious steps to shift that portion of the Bagalkot Town Area which is to be submerged by the Almatti Dam and for this purpose, there shall be constituted an Action Plan Committee consisting of the following members, namely :-(i)the Additional Chief Secretary to Government of Karnataka who shall be the Chairman ;(ii)the Commissioner and Secretary to Government, Revenue Department, Government of Karnataka ;(iii)the Secretary to Government, Housing and Urban Development Department, Government of Karnataka ;(iv)the Secretaries to Government, Public Works Command Area Development and Electricity Department Government of Karnataka ;(v)the Secretary to Government, Finance Department, Government of Karnataka.(vi)the Director, Karnataka Engineering Research Station, Krishnaraja Sagar ;(vii)the Chief Architect to Government of Karnataka ;(viii)the Director of Town Planning, Government of Karnataka;(ix)the Chief Engineer, Upper Krishna Project, Dam Zone, Almatti ;(x)the Divisional Commissioner, Belgaum Division, Belgaum;(xi)the Divisional Joint Director, Health and Family Welfare Services, Belgaum Division, Belgaum; and(xii)the Chief Engineer of the Authority who shall be the member-secretary.(2)The Authority shall be bound by the directions, orders and instructions issued from time to time by the Action Plan Committee or the High Level Review Committee constituted under section 12C.
