Section 3 in THE KARNATAKA PRISON DEVELOPMENT BOARD ACT, 2021
3. Constitution and composition of the Board.- (1) As soon as may be, after the commencement of this Act, the Government may, by notification in the Official Gazette establish a Board to be called the Karnataka Prison Development Board.
(2)The Board constituted under sub section(1) shall be a body corporate by the name aforesaid having perpetual succession and a common seal, with power, subject to the provisions of this Act to acquire, hold and dispose of property, both movable and immovable, and to contract and shall by the said name sue and be sued.(3)The Board shall have its Head Quarters at Bengaluru.(4)The Board shall consist of the following members, namely:-(a)Minister in-charge of Prison Chairperson(b)The Additional Chief Secretary, Home Department Vice Chairperson(c)The Additional Chief Secretary, Finance Department or his representative not below the rank of Deputy Secretary Ex-officio Member(d)Director General and Inspector General of Police Ex-officio Member(e)The Principal Secretary or Secretary to Government, Home Department (P C A S) Ex-officio Member(f)The Commissioner, Industries and Commerce Department Ex-officio Member(g)The Health Commissioner, Health and Family Welfare Services Department. Ex-officio Member(h)The Director, Skill Mission, Skill Development Ex-officio Member(i)The Director, Department of Agriculture Ex-officio Member(j)The Director, Department of Horticulture Ex-officio Member(k)The Director, Department Animal Husbandry and Veterinary service Ex-officio Member(l)The Director General, Prisons and Correctional Services Member- Secretary
