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[Cites 0, Cited by 0] [Section 3] [Entire Act]

State of Karnataka - Subsection

Section 3(4) in The Krantiveera Sangolli Rayanna Kshetra Development Authority Act, 2016

(4)The Authority shall consist of the following members namely:-
(a) The Chief Minister of Karnataka Chairman
(b) The Minister in charge of Backward Classes Welfare Department Co- Chairman
(c) The Minister in charge of Kannada and Culture Department Ex-officio Member
(d) The Minister in charge of Revenue Department; Ex-officio Member
(e) The Minister incharge of Belagavi District Ex-officio Member
(f) The Members of Parliament and Members of the State Legislaturerepresenting a part or whole of the Sangolli Rayanna Kshetrawhose electoral constituencies lie within its limits; Member
(g) The President, Zilla Panchayat, Belagavi Ex-officio Member
(h) Not exceeding five members nominated by the Government whoknows Hypothesis of Sangolli Rayanna; Member
(i) The Principal Secretary to Government, Backward Clases welfareDepartment Ex-officio Member
(j) The Secretary to Government, Kannada and Culture Department Ex-officio Member
(k) The Secretary to Government, Revenue Department Ex-officio Member
(l) The Secretary to Government, Finance Department Ex-officio Member
(m) The Secretary to Government, Rural Development and PanchayatRaj Department Ex-officio Member
(n) The Chief Executive Officer, Tank Development Authority Ex-officio Member
(o) The Chief Executive Officer, Zilla Panchayat, Belagavi. Ex-officio Member
(p) The Director, Kannada and Culture Department Ex-officio Member
(q) The Commissioner, Tourism Department Ex-officio Member
(r) The Executive Officer, Taluq panchayat, Khanapur Ex-officio Member
(s) The Executive Officer, Taluq panchayat, Bailahongala Ex-officio Member
(t) The President, Gram Panchayat, Nandagada Ex-officio Member
(u) The President, Gram Panchayat, Sangolli Ex-officio Member
(v) The Commissioner of the Authority Member Secretary