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[Section 3]
[Entire Act]
State of Karnataka - Subsection
Section 3(3) in The Kannada Development Authority Act 1994
| a | A person who has worked for development of Kannada language nominated by the State Government to be the Chairman of the Authority. | Chairman |
| b | Seven persons nominated by the State Government having special knowledge or practical experience in the field of Literature, Administration, Education and Law. | Members |
| c | The Secretary to Government, Department of Kannada and Culture | Member |
| d | The Secretary to Government, Department of Law | Member |
| e | The Secretary to Government, Commerce & Industries Department. | Member |
| f | The Director, Department of Kannada and Culture. | Member |
| fa | Director of Translation | Member |
| g | The President, the Kannada SahityaParishad. | Ex-Officio Member |
| h | The President, the Karnataka Kannada Sahitya Academy. | Ex-Officio Member |
| i | The Secretary of the Authority | Member-Secretary |