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State of Karnataka - Section

Section 9 in Pilikula Development Authority Act, 2018

9. State Level Advisory Committee.

(1)There shall be a State Level Advisory Committee consisting of the following members, namely:-
1 The Minister incharge of Science and Technology President
2 The Minister Incharge of Dakshina KannadaDistrict Co-President
3 The Minister incharge of Tourism Co- President
4 The Member of Parliament representing thedistrict of Dakshina Kannada Member
5 The Members of Legislative Assembly, MangaluruSouth, Mangaluru North and Mudubidre Constituencies Member
6 The Members of Legislative Council who areregistered as voter in the constituencies of Mangaluru South,Mangaluru North and Mudubidre Member
7 The President, Zilla Panchayat Dakshina Kannada Member
8 The Mayor, Mangalore City Corporation Member
9 The Chairperson, Mangalore Urban DevelopmentAuthority, Mangaluru Member
10 The Development Commissioner cum AdditionalChief Secretary, Government of Karnataka Ex-officio Member
11 The Additional Chief Secretary/PrincipalSecretary/Secretary to Government, Department of Finance Ex-officio Member
12 The Additional Chief Secretary/PrincipalSecretary/Secretary to Government, Department of Commerce andIndustry Ex-officio Member
13 The Additional Chief Secretary/PrincipalSecretary to Government, Department of Energy Ex-officio Member
14 The Additional Chief Secretary/PrincipalSecretary to Government, Department of Forest, Ecology andEnvironment Ex-officio Member
15 Secretary, Government of India, Ministry ofEnvironment and Forest or his representative. Ex-officio Member
16 The Principal Secretary/Secretary to Government,Department of Information Technology, Biotechnology and Scienceand Technology Ex-officio Member
17 The Additional Chief Secretary/PrincipalSecretary to Government, Rural Development and Panchayat Raj Ex-officio Member
18 The Additional Chief Secretary/PrincipalSecretary to Government, Department of Education (Primary andSecondary Education) Ex-officio Member
19 The Principal Secretary to Government,Department of Tourism Ex-officio Member
20 The Secretary to Government, Department ofKannada and Culture Ex-officio Member
21 The Secretary to Government, Department ofFisheries Ex-officio Member
22 The Secretary to Government, Department ofAgriculture and Horticulture Ex-officio Member
23 The Deputy Commissioner, Mangalore Ex-officio Member
24 The Vice-Chancellor, Mangalore University Ex-officio Member
25 The Director General, National Council ofScience Museum Ex-officio Member
26 The Member Secretary, Karnataka State PollutionControl Board Ex-officio Member
27 Three Members who are experts in the field ofCulture, Wildlife, Plant Life, Science, Technology, Environment,Heritage, Fisheries and Tourism - to be nominated by theGovernment. Non-official Members
28 The Commissioner, Pilikula Development Authority Member Secretary
(2)The Advisory Committee may if it deems necessary invite any person who is an expert in the field of Culture, Wildlife, Plant Life, Science, Technology, Environment, Heritage, Fisheries, Tourism and other related fields.
(3)The Advisory Committee shall co-ordinate and monitor the activities of the Authority and advise the Authority on all matters concerning the conservation of the biodiversity, heritage and culture of Western Ghats and coastal Karnataka as well as creating a stimulating environment for learning of science and technology for students and inculcating an awareness in science and technology developments for the general public, besides the promotion of tourism within the Authority.
(4)The Commissioner of Authority shall function as Member Secretary of the Advisory Committee and he shall convene the meeting of the committee atleast once in six months, at such place and at such time and shall adopt such procedure as may be prescribed.
(5)The Chairperson of the Authority shall present the development plan and place the Accounts of the previous year and also the budget for the current year before the Advisory Committee.
(6)Advisory Committee shall go through the Audited accounts of the last year, Budget of the Current year and Annual Development Plan of the Project.
(7)Advisory Committee shall give suggestions in terms of Development of the Project, Finances, Administration, for which Authority shall give due importance while administrating and managing various projects of the Authority.
(8)The decisions of the Advisory Committee shall ordinarily be adopted by the Authority. If for any reasons, the Authority does not implement suggestions, the Authority shall come back to Advisory Committee with reasons. If Advisory Committee does not accept the stated reasons, the matter shall be referred to the Government. The decision of the Government shall be final in all such cases.