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State of Karnataka - Section

Section 3 in The Karnataka Tank Conservation and Development Authority Act, 2014

3. Constitution of the Authority.

(1)As soon as may be after the date of commencement of this Act, the Government shall constitute an Authority to be called the Karnataka Tank Conservation and 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 hold property and shall by the said name sue or be sued.
(3)The Karnataka Tank Conservation and Development Authority shall consist of the following members, namely:-
(a) The Minister for Minor Irrigation shall be the Chairperson ofthe Authority    
(b) The Principal Secretary to Government, Finance Department.   Member
(c) The Principal Secretary to Government, Department of Law orhis nominee not less than the rank of Additional Secretary   Member
(d) The Principal Secretary to Government, Forest, Ecology andEnvironment Department.   Member
(e) The Principal Secretary to Government, Rural Development andPanchayat Raj Department.   Member
(f) The Principal Secretary to Government, Revenue Department.   Member
(g) The Principal Secretary to Government, Urban DevelopmentDepartment.   Member
(h) The Principal Secretary to Government, Agriculture Department.   Member
(i) The Principal Secretary to Government, Animal Husbandry andFisheries Department.   Member
(j) The Chief Engineer South, (Minor Irrigation), Bangalore   Member
(k) Four non-official members nominated by the Government fromamongst experts in the field of environment and ecology or tankor ponds or lake conservation, of whom at least one shall be awoman and one shall be a person belonging to the Scheduled Castesand one shall be a person belonging to the Scheduled Tribes.   Non Official Member
(l) Principal Secretary/Secretary to Government, Minor Irrigation   Member Secretary Ex-Officio, Chief Executive Officer of theAuthority
(4)Subject to the pleasure of the Government, term of office of non-official members shal as prescribed by the Government, they shall not be eligible for re-appointment.
(5)The non-official members shall be entitled to receive such allowances as may be prescribed.
(6)The district executive Authority shall implement the decision of the state Authority from time to time. The District executive Authority in each District shall consist of the following members,
(a) The Deputy Commissioner of the concerned District Chairman    
(b) The Chief Executive Officer of the Concerned Zilla Panchayath   Vice Chairman
(c) The Superintendent of Police incharge of the concernedDistrict   Member
(d) The Joint Director, Department of Agriculture/Soilconservation   Member
(e) The Deputy Director of the concerned District, HorticultureDepartment   Member
(f) The Deputy Forest Conservator, Department of Forest.   Member
(g) Senior Geologist of the concerned District Mines & GeologyDepartment.   Member
(h) The Deputy Director of Fisheries of the concerned District.   Member
(i) The Executive Engineer of Minor Irrigation incharge ofconcerned District.   Convener