[Cites 0, Cited by 0]
[Section 3]
[Entire Act]
State of Karnataka - Subsection
Section 3(2) in The Karnataka Scheduled Castes Sub-Plan And Tribal Sub-Plan (Planning, Allocation And Utilization Of Financial Resources) Act, 2013
| a | The Chief Minister | Chairman |
| b | The Minister for Social Welfare | Ex-officio Member |
| c | The Minister for Parliamentary Affairs and Legislation | Ex-officio Member |
| d | The Minister for Rural Development and Panchayat Raj | Ex-officio Member |
| e | The Minister for Higher Education | Ex-officio Member |
| f | The Minister for Revenue | Ex-officio Member |
| g | Five MLAs or MLCs or MPs belonging to SC/ST as nominated by the Government | Members |
| h | The Development Commissioner & Additional Chief Secretary to Government | Ex-officio Member |
| i | The Secretary/Principal Secretary, Finance Department | Ex-officio Member |
| j | The Secretary/Principal Secretary, Planning Department | Ex-officio Member |
| k | Secretary/Principal Secretary, Social Welfare Department | Ex-officio Member Secretary |