Section 6 in Karnataka Industrial Areas Development Act, 1966
6. Constitution.
- The Board shall consist of the following members, namely:-(a)the Secretary to the [Government of Karnataka] [Adapted by the Karnataka Adaptations of Laws Order 1973 w.e.f. 1.11.1973.], Commerce and Industries Department who shall ex-officio be the Chairman of the Board;(b)the Secretary to the [Government of Karnataka] [Adapted by the Karnataka Adaptations of Laws Order 1973 w.e.f. 1.11.1973.], Finance Department;(c)[the Secretary to Government, Housing and Urban Development Department; [Substituted by Act 19 of 1987 w.e.f. 4.5.1987.](ca)the Commissioner for Industrial Development and Director of Industries and Commerce;(cb)the Chairman and Managing Director, Karnataka State Industrial Investment and Development Corporation Limited;(cc)the Chairman, Karnataka State Pollution Control Board;(cd)the Director of Town Planning;(ce)the Managing Director, Karnataka State Small Industries Development Corporation Limited ;](cf)[ the Managing Director, Karnataka State Financial Corporation.] [Inserted by Act 12 of 1992 w.e.f. 24.4.1992](d)the Executive Member of the Board; and(e)[ two nominees of the Industrial Development Bank of India.] [Substituted by Act 19 of 1987 w.e.f. 4.5.1987]
