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[Section 3]
[Entire Act]
State of Karnataka - Subsection
Section 3(2) in Karnataka State Road Safety Authority Act, 2017
| (a) | The Minister in charge for Transport Department | Chairman |
| (b) | The Chief Secretary to State Government | Vice-Chairman |
| (c) | The Additional Chief Secretary or PrincipalSecretary to Government, Home Department | Ex-officio Member |
| (d) | The Additional Chief Secretary or PrincipalSecretary to Government, Finance Department | Ex-officio Member |
| (e) | The Additional Chief Secretary or PrincipalSecretary to Government Public Works, Ports and Inland WaterTransport Department. | Ex-officio Member |
| (f) | The Additional Chief Secretary or PrincipalSecretary to Government, Education Department | Ex-officio Member |
| (g) | The Additional Chief Secretary or PrincipalSecretary to Government, Urban Development Department | Ex-officio Member |
| (h) | The Principal Secretary to Transport Department | Ex-officio Member |
| (i) | The Principal Secretary to Rural Development andPanchayath Raj Department | Ex-officio Member |
| (j) | The Principal Secretary to Law Department | Ex-officio Member |
| (k) | The Principal Secretary to Health and FamilyWelfare Department | Ex-officio Member |
| (l) | The Director General and Inspector General ofPolice | Ex-officio Member |
| (m) | The Road Safety Commissioner of the KarnatakaState Road Safety Authority | Member |
| (n) | Additional Commissioner | Member Secretary |
| (o) | Two persons who are expert in the field of roadsafety nominated by the state government | Member |