Section 12A in Karnataka Improvement Boards Act, 1976
12A. Constitution and incorporation of Bagalkot Town Development Authority.
(1)The Government shall by notification, constitute for the Bagalkot Town Area an authority to be called the Bagalkot Town Development Authority (hereinafter in this Chapter referred to as the Authority).(2)The Authority shall be a body corporate by the name aforesaid having perpetual succession and common seal, with power to acquire, hold and dispose of property and to contract and shall by the said name sue and be sued.(3)The Authority shall consist of the following members, namely :-(i)a Chairman who shall be appointed by the Government ;(ii)the Member of the Parliament representing a part or whole of Bagalkot Town Area;(iii)the Members of the Karnataka Legislative Assembly representing a part or whole of Bagalkot Town Area;(iv)the President of the City Municipal Council Bagalkot;(v)the Secretary to Government, Finance Department, Government of Karnataka, or his nominee ;(vi)the Secretary to Government, Housing and Urban Development Department, Government of Karnataka, or his nominee ;(vii)the Secretary to Government, Public Works, Command Area Development and Electricity Department, Government of Karnataka, or his nominee ;(viii)the Chief Engineer, Upper Krishna Project, Dam Zone, Almatti ;(ix)the Deputy Director of Town Planning, Belgaum ;(x)the Deputy Commissioner, Bijapur District ;(xi)three non-official members being residents of Bagalkot Town Area appointed by the Government ; and(xii)the Chief Engineer of the Authority who shall be the member-secretary.(4)The Authority shall execute the works approved by the Action Plan Committee constituted under section 12-B.(5)Subject to the provisions of sections 12-A, 12-B, 12-C, 12-D, 12-E, 12-F and 12- G, the provisions of this Act shall mutatis mutandis apply to the Authority.
