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State of Karnataka - Section

Section 6 in Chalukya's Heritage Area Management Authority Act, 2017

6. State Level Advisory Committee.

(1)There shall be a State Level Advisory Committee consisting of the following members, namely :-
(a) The Chief Minister, Government of Karnataka President
(b) The Minister in charge of Bagalkote District Vice- President.
(c) The Minister in charge of Kannada and Culture Member
(d) The Minister in charge of Tourism. Member
(e) The Members of the Parliament and the StateLegislature representing the part or whole of heritage area whoseconstituency lies within the jurisdiction of the Authority Member
(f) The Additional Chief Secretary and DevelopmentCommissioner, Government of Karnataka. Ex-officio Member
(g) Director General, Archaeological Survey of Indiaor his nominee. Ex-officio Member
(h) The Additional Chief Secretary or PrincipalSecretary to Government, in charge of Finance Department Ex-officio Member
(i) The Secretary to Government in-charge ofTourism. Ex-officio Member
(j) Chairman of the Authority. Ex-officio Member
(k) The Director of Town and Country Planning,Government of Karnataka. Ex-officio Member
(l) The Commissioner, Archaeological Ex-officio Member
(m) The Secretary to Government, in Charge ofKannada and Culture Department. Member Secretar
(2)The State level Advisory Committee may co-opt four persons who are experts in the field of Heritage, Archaeology, Tourism or Environment as members.
(3)The State level Advisory 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.
(4)The State level Advisory 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.Chapter-III Officers of the Authority and their Duties