Section 3(4) in Karnataka Urban Development Authorities Act, 1987
(4)The person referred to in clauses (a) to (d) and clauses (k) to (m) of sub-section (3) shall be appointed by the Government and the persons referred to in clauses (e), (f) and (i) shall be nominated by the respective bodies:Provided that all the first members of the Authority shall be appointed by the Government.
