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[Section 3]
[Entire Act]
State of Karnataka - Subsection
Section 3(3) in Karnataka Lake Conservation and Development Authority Act, 2014
| (a) The Chief Secretary to Government shall bethe Chairperson of the Governing Council; | ||
| (b) | The Additional Chief Secretary or PrincipalSecretary to Government, Forest, Ecology and EnvironmentDepartment | Ex-officio Member |
| (c) | Additional Chief Secretary or PrincipalSecretary to Government, Finance Department | Ex-officio Member |
| (d) | Additional Chief Secretary or PrincipalSecretary to Government, Urban Development Department | Ex-officio Member |
| (e) | The Principal Secretary or Secretary toGovernment, Minor Irrigation Department | Ex-officio Member |
| (f) | The Principal Secretary or Secretary toGovernment, Animal Husbandry and Fisheries Department | Ex-officio Member |
| (g) | The Principal Secretary to Government, RevenueDepartment | Ex-officio Member |
| (h) | The Member Secretary, Karnataka State PollutionControl Board, Bangalore | Ex-officio Member |
| (i) | The Chairman, Bangalore Water Supply andSewerage Board, Bangalore | - Ex-officio Member |
| (j) | The Commissioner, Bangalore DevelopmentAuthority, Bangalore | Ex-officio Member |
| (k) | The Commissioner, Bruhat Bangalore MahanagaraPalike, Bangalore | Ex-officio Member |
| (l) | The Secretary to Government Forest, Ecology andEnvironment Department (Ecology and Environment) | Ex-officio Member |
| (m) | Three non-official members nominated by theGovernment from amongst experts in the field of environment andecology or lake conservation of whom at least one shall be awoman and one shall be a person belonging to the Scheduled Castesor Scheduled Tribes. | Non official Member |
| (n) | The Chief Executive officer of the Authority. | Member secretaryf |