Section 6 in The Hampi World Heritage Area Management Authority Act, 2002
6. State Level Committee.
(1)There shall be a State Level Committee consisting of the following members, namely:-(a)The Chief Minister - Chairperson(aa)The Minister in charge of Bellary District - Vice Chairperson(b)The Minister in charge of Kannada and Culture - Member.]1(c)The Minister in charge of Tourism.(d)Members of the Parliament and the State Legislature representing the part or whole of heritage area whose constituency lie within the jurisdiction of the Authority.(e)The Additional Chief Secretary to Government of Karnataka.(f)The Secretary to Government, in charge of Kannada and Culture Department - Member Secretary(g)Director General, Archaeological Survey of India or his nominee.(h)The Secretary to Government, in charge of Finance Department.(i)The Secretary to Government in-charge of Toursim.(j)Chairperson of the Authority.(k)The Director of Town Planning, Government of Karnataka.(2)The State Level Committee may co-opt three persons who are experts in the field of Heritage, Archaeology, Tourism or Environment as members.(3)The State Level Committee may if it deems necessary invite any person who is an expert in the field of Heritage, archaeology, Tourism or Environment.(4)The State Level Committee shall co-ordinate and monitor the activities of the Authority and advise the Authority on all matters concerning the conservation of the Cultural Heritage and the Natural Environs within the Heritage Area.(5)The State Level Committee shall meet at least once in six months at such place and at such time and shall adopt such procedure as may be prescribed.
