Section 4 in Karnataka Command Areas Development Act, 1980
4. Composition of the Authority.
(1)The Authority shall consist of the following members, namely :-(a)ten persons nominated by the State Government of whom one shall be a small farmer, one shall be a person belonging to scheduled castes or scheduled tribes, one shall be an agricultural labourer, and one shall be a rural artisan;(b)one person nominated by the State Government to represent banks and financial institutions ;(c)[ the Deputy Secretary to Government (Command Area Development Authority), Irrigation Department;] [Substituted by Act 44 of 1986 w.e.f. 29.10.1996 and again substituted by Act 32 of 1995 w.e.f. 22.11.1995.](cc)[ the Chief Secretaries of the concerned Zilla Parishads;] [Inserted by Act 33 of 1987 w.e.f. 13.11.1987.](d)the Director of Agriculture [or his nominee not below the rank of Joint Director of Agriculture;] [Inserted by Act 32 of 1995 w.e.f. 22.11.1995.](e)[the Engineer-in-Chief and] [Inserted by Act 32 of 1995 w.e.f. 22.11.1995.] the Chief Engineers of the concerned irrigation project or projects;(f)the Registrar of Co-operative Societies [or his nominee not below the rank of Joint Registrar of Co-operative Societies] [Inserted by Act 32 of 1995 w.e.f. 22.11.1995.];(g)the Director of Town Planning ;(h)the Commissioner and Secretary to Government, Finance Department ;(i)the Vice-Chancellor of the University of Agricultural Sciences ;(j)the Deputy Commissioners of the concerned revenue districts ;(k)the Administrator appointed under section 11.(2)The State Government shall appoint, -(i)one of the members as the Chairman ; and(ii)one of the members or any officer of the Authority as the Secretary of the Authority.
