Section 3(3) in The Karnataka Border Area Development Authority Act, 2010

[Cites 0, Cited by 0] [Section 3] [Entire Act]

(3)The Authority shall consist of the following members, namely:-

(a)A person who has worked for the development of border areas of Karnataka nominated by the State Government to be the Chairman of the Authority.

(b) Seven persons nominated by the State Government having special knowledge or practical experience in the field of Literature, Administration, Education or Law who are aware of the problems of the border areas,	Ex-officio Member
(c) The Secretary to Government, Department of Kannada, Culture and Information	Ex-officio Member
(d) The Secretary to Government, Department of Parliamentary Affairs and Legislation	Ex-officio Member
(e) The Secretary to Government, Department of Rural Development and Panchayath Raj	Ex-officio Member
(f) The Principal Secretary to Government, Revenue Department	Ex-officio Member
(g) The Director, Directorate of Kannada and Culture	Ex-officio Member
(h) The President, Kannada Sahitya Parishath	Ex-officio Member
(i) The Chairman, Karnataka Sahitya Academy	Ex-officio Member
(j) The Chairman, Kannada Development Authority	Ex-officio Member
(k) The Secretary of the Authority	Member- Secretary

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