Section 3(3) in Bangalore Metropolitan Region Development Authority Act, 1985
(3)The Authority shall consist of the following members, namely:-(a)the Chief Minister of Karnataka who shall be the Chairman;(b)the Minister in charge of ["Bengaluru Development"] [Substituted by Act 5 of 2017 w.e.f. 04.01.2017.] who shall be the Vice-Chairman;(c)the Chairman, Bangalore Development Authority;(d)the Mayor, [Bruhat Bangalore Mahanagara Palike] [Substituted by Act 5 of 2017 w.e.f. 04.01.2017.](e)the Chief Secretary to the Government of Karnataka;(f)[ the Regional Commissioner, Bengaluru Region, Bengaluru; [Substituted by Act 5 of 2017 w.e.f. 04.01.2017.](g)the Additional Chief Secretary or Principal Secretary or Secretary, Finance Department, Government of Karnataka;(h)the Additional Chief Secretary or Principal Secretary or Secretary, Housing Department, Government of Karnataka;(h-1) the Additional Chief Secretary or Principal Secretary or Secretary, Urban Development Department, Government of Karnataka;(i)the Principal Secretary or Secretary, Public Works, Ports and Inland Water Transport Department, Government of Karnataka;(j)the Additional Chief Secretary or Principal Secretary or Secretary, Commerce and Industries Department, Government of Karnataka;"](k)the Chairman, Bangalore Water Supply and Sewerage Board;(l)the Chairman, Karnataka Housing Board;(m)[ the Chairman, Karnataka Slum Development Board; [Substituted by Act 5 of 2017 w.e.f. 04.01.2017.](n)the Chairman, Karnataka Power Transmission Corporation Limited;(n1)the Chairman, Bangalore Electricity Supply Company;(n2)the Chairman, the Karnataka State Road Transport Corporation;(o)the Chairman, Bengaluru Metropolitan Transport Corporation;(p)the Director of Town and Country Planning, Government of Karnataka;"](q)the Chief Conservator of Forests (General), Government of Karnataka;(r)[ XXX] [Omitted by Act5 of 2017 w.e.f. 04.01.2017.](s)the Divisional Railway Manager, Southern Railway, Bangalore (with the consent of the Central Government);(t)the General Manager, Bangalore Telephones, Bangalore (with the consent of the Central Government);(u)four members appointed by the Government representing labour, women and Scheduled Castes and Scheduled Tribes;(v)[***](w)four members from amongst the persons representing the local authorities in the Bangalore Metropolitan Region, appointed by the Government;(x)the Metropolitan Commissioner, who shall be the Member- Secretary.
