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State of Karnataka - Section
Section 11 in The Karnataka Scheduled Castes Sub-Plan And Tribal Sub-Plan (Planning, Allocation And Utilization Of Financial Resources) Act, 2013
11. Implementation of the scheduled castes sub-plan or tribal sub-plan schemes in districts.—
| 1 | The Deputy Commissioner | Chairman |
| 2 | Members of Legislative Assembly representing a part or whole of the district whose Constituency lie within district and Members of Legislative Council who are registered as electors within the district. | Member |
| 3 | Chief Executive Officer of the Zilla Panchayat | Member |
| 4 | The Joint Director, Agriculture | Member |
| 5 | The Executive Engineer, PWD | Member |
| 6 | The District Health Officer | Member |
| 7 | The District level officers respective Departments for which allocations are made shall be Special Invitees. | Members |
| 8 | District Social Welfare Officer | Convenor SCSP |
| 9 | The District Tribal Welfare Officer or Project Director for the Scheduled Tribes | Convenor TSP |