Section 173(2) in Karnataka Municipalities Act, 1964
(2)When the Government directs the establishment of an Improvement Board under sub-section (1) a Board called the Improvement Board shall be constituted consisting of [seven] [Substituted by Act 83 of 1976 w.e.f. 8-12.1976.] members as follows:-(a)The Chairman of the Board to be appointed by the Government:(b)[ ***] [Omitted by Act 83 of 1976 w.e.f. 8-11.1976.](c)The Municipal Commissioner or Chief Officer for the time being of the municipal council;(d)[ the Executive Engineer concerned and the nominee of the Director of Town Planning specified by the Government;] [Substituted by Act 83 of 1976 w.e.f. 8-12.1976.](e)[Two] [Substituted by Act 83 of 1976 w.e.f. 8-12.1976.] members to be appointed by the Government;(f)[Two] [Substituted by Act 83 of 1976 w.e.f. 8-12.1976.] members to be elected by the municipal councillors of the [municipal area] [Substituted by Act 36 of 1994 w.e.f. 1-6.1994.] from among themselves in the prescribed manner, or in default of election as aforesaid, to be appointed by the Government from among the municipal councillors of the [municipal area] [Substituted by Act 36 of 1994 w.e.f. 1-6.1994.].
