Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 53] [Entire Act]

State of Karnataka - Subsection

Section 53(2) in The Karnataka State Rural Development and Panchayat Raj University Act, 2016

(2)The Chairman may invite any of the following members to attend the meetings as and when the need arises.
(i)The Director of Horticulture or The Director of Sericulture.
(ii)The Commissioner for Agriculture, Government of Karnataka.
(iii)The Commissioner for Employment and Training.
(iv)The Chief Executive Officer of Karnataka Khadi and Village Industries.
(v)The Director of Health and Family Welfare or his nominee.
(vi)The Managing Director Rajiv Gandhi Housing Corporation.
(vii)The Commissioner for Industrial Development and Director of Industries and Commerce.
(viii)The Director, Women and Child Welfare.
(ix)The Director, Animal Husbandry.
(x)The Managing Director, Karnataka Ware Housing Corporation.
(xi)The Director, Marketing.