Section 3 in Bangalore Metropolitan Region Development Authority Act, 1985
3. Constitution and incorporation of the Authority.
(1)As soon as may be, after the date of commencement this Act, the State Government shall, by notification, constitute for the Bangalore Metropolitan Region an authority to be called the Bangalore Metropolitan Region Development Authority.(2)The Authority shall be a body corporate having perpetual succession and a common seal, with power, subject to the provisions of this Act, to acquire, hold and dispose of property, both movable and immovable and to contract and, may, by the said name, sue or be sued.(3)The Authority shall consist of the following members, namely:-(a)the Chief Minister of Karnataka who shall be the Chairman;(b)the Minister in charge of ["Bengaluru Development"] [Substituted by Act 5 of 2017 w.e.f. 04.01.2017.] who shall be the Vice-Chairman;(c)the Chairman, Bangalore Development Authority;(d)the Mayor, [Bruhat Bangalore Mahanagara Palike] [Substituted by Act 5 of 2017 w.e.f. 04.01.2017.](e)the Chief Secretary to the Government of Karnataka;(f)[ the Regional Commissioner, Bengaluru Region, Bengaluru; [Substituted by Act 5 of 2017 w.e.f. 04.01.2017.](g)the Additional Chief Secretary or Principal Secretary or Secretary, Finance Department, Government of Karnataka;(h)the Additional Chief Secretary or Principal Secretary or Secretary, Housing Department, Government of Karnataka;(h-1) the Additional Chief Secretary or Principal Secretary or Secretary, Urban Development Department, Government of Karnataka;(i)the Principal Secretary or Secretary, Public Works, Ports and Inland Water Transport Department, Government of Karnataka;(j)the Additional Chief Secretary or Principal Secretary or Secretary, Commerce and Industries Department, Government of Karnataka;"](k)the Chairman, Bangalore Water Supply and Sewerage Board;(l)the Chairman, Karnataka Housing Board;(m)[ the Chairman, Karnataka Slum Development Board; [Substituted by Act 5 of 2017 w.e.f. 04.01.2017.](n)the Chairman, Karnataka Power Transmission Corporation Limited;(n1)the Chairman, Bangalore Electricity Supply Company;(n2)the Chairman, the Karnataka State Road Transport Corporation;(o)the Chairman, Bengaluru Metropolitan Transport Corporation;(p)the Director of Town and Country Planning, Government of Karnataka;"](q)the Chief Conservator of Forests (General), Government of Karnataka;(r)[ XXX] [Omitted by Act5 of 2017 w.e.f. 04.01.2017.](s)the Divisional Railway Manager, Southern Railway, Bangalore (with the consent of the Central Government);(t)the General Manager, Bangalore Telephones, Bangalore (with the consent of the Central Government);(u)four members appointed by the Government representing labour, women and Scheduled Castes and Scheduled Tribes;(v)[***](w)four members from amongst the persons representing the local authorities in the Bangalore Metropolitan Region, appointed by the Government;(x)the Metropolitan Commissioner, who shall be the Member- Secretary.
