Section 3 in The Hampi World Heritage Area Management Authority Act, 2002
3. Constitution and Incorporation of the Authority.
(1)As soon as may be after the appointed day there shall be established for the purposes of this Act, an Authority to be called the Hampi World Heritage Area Management Authority.(2)The Authority shall be a body corporate by the name aforesaid having perpetual succession and 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 shall by the said name sue or be sued.(3)The Authority shall consist of the following members, namely:-(a)the Deputy Commissioner, Bellary District - Chairperson(b)The Deputy Commissioner Koppal District - Vice Chairperson(c)The Director of Archaelogy and Museums.(d)The Director of Town Planning, Bangalore.(e)The Director of Tourism, Bangalore.(f)Superintendent of Police, Bellary.(g)Superintendent of Police, Koppal.(h)The Superintending Archaeologist, Archaeological Survey of India, Bangalore Circle, Bangalore.(i)The Superintending Archaeologist, Archaeological Survey of India, Dharwad Circle, Dharwad.(j)The Chief Executive Officer, Zilla Panchayat, Bellary.(k)The Chief Executive Officer, Zilla Panchayat, Koppal.(l)The Deputy Conservator of Forests, Bellary.(m)The Deputy Conservator of Forests, Koppal.(n)The Commissioner, Hospet Urban Development Authority, Hospet.(o)The Superintendent Engineer, Bellary Circle, Bellary.(p)The Deputy Environment Officer, Bellary.(q)The Executive Engineer, Irrigation Department, Munirabad.(r)Head of the Department of Archaeology, Kannada University, Hampi.(s)The Executive Officer, Sri Virupakshewara Temple and other allied temples, Hampi.(t)The Commissioner of the Authority - Member Secretary(4)The Headquarters of the Authority shall be at Hospet.
