Section 3 in Kudala Sangama Development Board Act, 1994
3. Constitution of the Board.
(1)As soon as may be, after the commencement of this Act, there shall be established for the purposes of this Act, a Board called the Kudala Sangama Development Board.(2)The Board shall have its headquarters at such place as may be determined by the Board from time to time.(3)The Board shall be a body corporate by the name aforesaid, having perpetual succession and a common seal with power to acquire, hold and dispose of property, both movable and immovable, and to contract and shall by the said name sue and be sued.(4)The Board shall consist of the following members namely: -(a)the Chief Minister, who shall be the [ex-officio Chairman] [Substituted by Act 21 of 1997 w.e.f. 29.9.1997.] of the Board;(b)the Minister in charge of rehabilitation and re-settlement of project displaced families of Upper Krishna Project;(c)the Minister in charge of Major Irrigation;(d)the Members of Parliament and the Members of the State Legislature representing a part or whole of the Kudala Sangama Kshetra, whose electoral constituencies lie within the limits of it;(e)the President, Basava Samiti, Basava Bhavana, Basaveshwara Circle, Bangalore;(f)the President, Akila Bharatha Veerashaiva Mahasabha, No 18, Seshadri Road, Bangalore;(g)not exceeding five members nominated by the State Government who have served the cause espoused by Lord Sri Basaveshwara:Provided that not less than one shall be a person,-(i)holding a Bachelor degree in Civil Engineering awarded by any University established by law in India; [and] [Substituted by Act 21 of 1997 w.e.f. 29.9.1997.](ii)has held the office of Chief Engineer, [Civil] [Substituted by Act 21 of 1997 w.e.f. 29.9.1997.];(h)the Director of Rehabilitation and Resettlement, Upper Krishna Project;(i)the Secretary to Government in charge of rehabilitation and resettlement works Upper Krishna Project;(j)the Secretary to Government, Finance Department;(k)the Secretary to Government, Irrigation Department;(l)the Divisional Commissioner of Belguam Division;(m)the Special Secretary to Government, Irrigation Department and Project co-ordinator, Upper Krishan Project;(n)the Deputy Commissioner, Bijapur District;(o)the Chief Executive Officer, Bijapur Zilla Panchayat;(p)the General Manager, Rehabilitation and Resettlement, Upper Krishna Project;(q)the Director, Department or Archaeology and Museums in Karnataka;(r)such ex-officio members not exceeding five nominated by the State Government;(s)the Commissioner of the Board who shall be the Member-Secretary.
