Section 3 in Bangalore Development Authority Act, 1976
3. Constitution and incorporation of the Authority.-
(1)As soon as may be after the date of commencement of this Act, the Government shall, by notification, constitute for the Bangalore Metropolitan Area an Authority to be called the Bangalore Development Authority.(2)The Authority shall be a body corporate by the name aforesaid having perpetual succession and a common seal, with power, subject to the provisions of this Act, to acquire, hold and dispose of property, both moveable and immoveable and to contract and shall by the said name sue or be sued.(3)The Authority shall consist of the following members, namely:-(a)the Chairman;(b)one person to be called the Finance Member possessing qualifications in accounts and audit ;(c)an engineer who shall be an officer of the Karnataka Engineering Service or an officer employed in any undertaking owned or controlled by the State Government not below the rank of a Chief Engineer;(d)a town planner who shall be a person with experience in town planning;(e)a person with experience in architecture ;(f)the Commissioner, Corporation of the City of Bangalore, exofficio;(ff)an officer of the Secretariat Department incharge of urban development, not below the rank of a Deputy Secretary to Government.(g)two persons who are members of the Karnataka State Legislature;(gg)two persons of whom one shall be woman and one shall be a person belonging to the Scheduled Castes or the Scheduled Tribes;(h)four others of whom one shall represent the labour;(i)a representative of the Bangalore Water Supply and Sewerage Board;(j)a representative of the Karnataka Electricity Board;(k)a representative of the Karnataka State Road Transport Corporation;(l)two persons elected by the councillors of the Bangalore City Corporation from among themselves in the prescribed manner:Provided that during the period of supersession of the Corporation or where any Administrator has been appointed, the two persons shall be nominated by the Administrator from among the officers of the Corporations.(m)the Commissioner, ex-officio;(n)the Secretary of the Authority, who shall be an ex-officio member.(4)The persons referred to in clauses (a) to (e) and (ff) to (h) of subsection (3) (both inclusive) shall be appointed by the Government and the persons referred to in clauses (i), (j) and (k) thereof shall be nominated by the respective bodies:Provided that all the first members of the Authority shall be appointed by the Government,(5)The Chairman, the engineer member, the finance member and the town planner member shall be whole-time members and the other members shall be part-time members.(6)The names of the Chairman and members (appointed or elected) shall be published by Government by notification.
