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State of Karnataka - Section

Section 3 in The Basavakalyan Development Board Act, 2005

3. Constitution of the Board.

(1)As soon as may be, after the commencement of this Act, there shall be constituted for the purposes of this Act, a Board called the Basavakalyan 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 be the said name sue and be sued.
(4)The Board shall consist of the following members namely:-
(a)the Chief Minister, who shall be ex-officio Chairman of the Board;
(b)the Minister in charge of Kannada and Culture Department;
(c)the Minister in charge of Revenue Department;
(d)the Members of Parliament and Members of the State Legislature representing a part or whole of the Basavakalyan whose electoral constituencies lie within its limits;
(e)the President, Basava Samiti, Basava Bhavana, Bangalore;
(f)the President, Akhila Bharata Veerashaiva Mahasabha, Bangalore;
(g)not exceeding five members nominated by the State Government who have served the cause espoused by Lord Basaveshwara, out of whom one person shall be a person who has held the office of Chief Engineer, Civil;
(h)the Secretary to Government, Kannada and Culture Department;
(i)the Secretary to Government, Revenue Department;
(j)the Secretary to Government, Finance Department;
(k)the Secretary to Government, Urban Development/Municipal Administration Department;
(l)The Director, Municipal Administration Department;
(m)The Director, Town and Country Planning;
(n)The Deputy Commissioner, Bidar District;
(o)The Chief Executive Officer, Zilla Panchayat, Bidar;
(p)The President, Town Municipal Council, Basavakalyan;
(q)The Director, Department of Archaeology and Museums in Karnataka;
(r)such other ex-officio members not exceeding five nominated by the State Government;
(s)the Commissioner of the Board who shall be the Member- Secretary.