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[Section 6]
[Entire Act]
State of Karnataka - Subsection
Section 6(2) in The Karnataka Conduct Of Government Business In The State Legislature Act, 2005
| 1 | The Minister incharge of Parliamentary Affairs and Legislation | Chairman |
| 2 | The Secretary to Govt., Dept. of Personnel and Administrative Reforms | Member |
| 3 | The Secretary to Govt., Finance Department (Budget and Resources) | Member |
| 4 | The Secretary to Govt. Dept of Parliamentary Affairs and Legislation | Member |
| 5 | An Officer of the Department of Parliamentary Affairs and Legislation not below the rank of an Assistant Draftsman and Ex Officio Deputy Secretary to Government, nominated by the Secretary to Government, Department of Parliamentary Affairs and Legislation | Secretary |