Section 3(4) in The Kaginele Development Authority Act, 2009
(4)The Authority shall consist of the following members, namely.--(a)The Chief Minister, shall be the Ex Officio Chairman.(b)The Minister in charge of Kannada and Culture.(c)The Minister in charge of Revenue.(d)The Minister in charge of Finance.(e)The Minister in charge of Haveri District.(f)The Members of the Parliament and members of the State Legislature representing a part or whole of the Kaginele and Bada Villages whose electoral constituencies lie within its limit.(g)Adhyaksha, Zilla Panchayat, Haveri Member(h)Not exceeding five persons nominated by the State Government who have served the cause espoused by Poet Saint Kanakadasa out of whom one person shall be a Civil Engineer or Architect with knowledge of temple Architecture and work experience of not less than ten years;(i)The Secretary to Government, Kannada and Culture Department,(j)The Secretary to Government, Revenue Department,(k)The Secretary to Government, Finance Department.(l)The Secretary- to Government, Rural Development and Panchayat Raj Department.(m)The Deputy Commissioner of the Haveri District - Member(n)The Director, Department of Archaeology and Museums - Member(o)The Chief Executive Officer, Lake Development Authority - Member(p)The Chief Executive Officer, Zilla Panchayat, Haveri - Member(q)The Commissioner of Heritage - Member(r)The Director of Kannada and Culture - Member(s)The Commissioner of Tourism - Member(t)The Director, Town and Country Planning - Member(u)The Executive Officer, Taluk Panchayat, Byadagi - Member(v)The Executive Officer, Taluk Panchayat Shiggabn - Member(w)The Chairman, Village Panchayat, Kaginele -Member(x)The Chairman, Village Panchayat, Bada - Member(y)The Commissioner of the Authority who shall be the -Member Secretary
