Section 364B(2) in Karnataka Municipalities Act, 1964
(2)The Industrial Township Authority shall consist of the following members, namely:-(a)a Chair person elected in the prescribed manner from amongst the members referred to in clause (b);(b)five members elected from amongst the owners of Industrial establishments, in case the Industrial Township consists of more than one establishment and three members in case the Industrial Township consists of a single Industrial establishment:Provided that the members of the first Industrial Township Authority under this clause shall be nominated by the Government.(c)one representative of the Commerce and Industries Department nominated by the Government;(d)one representative of the Urban Development Department nominated by the Government;(e)an officer of the Town Planning Department not below the rank of an Assistant Director nominated by the Government;(f)one person nominated by the Government from among the residents of the Industrial Township having special knowledge and experience in municipal administration Urban management or town planning.(g)One representative of the local authorities from the areas of which the area of Industrial township is carved out, nominated by the Government.
