Section 3 in The Bayaluseeme Development Board Act, 1994.
3. Constitution of the Board.-
(1)As soon as may be, after the commencement of this Act, there shall be established for the purposes of this Act, a Board for Bayaluseeme to be called the Bayaluseeme Development Board, with its head-quarters at Chitradurga.(2)The Board shall be a body corporate by the name aforesaid having perpetual succession and common seal with power to acquire, hold and dispose of property, both movable and immovable, and to contract and shall by the said name sue and be sued.(3)The Board shall consist of the following members namely:-(a)Members of the Parliament and the State Legislature representing a part or whole of Bayaluseeme whose constituencies lie within the jurisdiction of the Board;(b)the Adyakshas of the Zilla Panchayats having jurisdiction over Bayaluseeme;(c)not exceeding ten persons nominated by the State Government of whom two persons shall be from amongst the persons belonging to Scheduled Castes and one from Scheduled Tribes;(d)the Divisional Commissioner of each division in Bayaluseeme;(e)the Secretary of the Board; and(f)the Deputy Commissioner of each district in Bayaluseeme.(4)The State Government shall appoint a person from amongst the members to be the Chairman of the Board.(5)The State Government shall also appoint an officer not below the rank of the Divisional Commissioner to be the Secretary of the Board.(6)The State Government shall provide the Board with such other officers and employees as it considers necessary for carrying out the functions of the Board under this Act.(7)The administrative expenses of the Board including the salaries, allowances and pensions payable to the Secretary and other officers and employees of the Board shall be defrayed out of the Fund of the Board.
