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State of Karnataka - Section

Section 24 in Nadaprabhu Kempegowda Heritage Area Development Authority Act, 2018

24. Promotion of Tourism and pilgrimage by the Authority.

- The Authority may organize programmes and activities for promotion of tourism, cultural, historical and pilgrimage importance to give wider publicity to the heritage sites. Such programmes shall include, -(i)Nadaprabhu Kempegowda Utsava;(ii)Sahityotsava;(iii)Art Exhibitions and Sales;(iv)Seminars, Symposia, workshops; and(v)Annual Fairs and Festivals of special nature.(vi)25. Delegation of Power.
(1)The State Government, may by notification, delegate any of the powers conferred on it by or under this Act, to any other authority, except the power to make rules under section 40.
(2)The Authority may by regulations, delegate any of the powers conferred on it by or under this Act to the Commissioner or other officers of the Authority except the power to make regulations under section 41.Chapter-IV Finance and Property