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State of Karnataka - Section
Section 3 in The Karnataka Border Area Development Authority Act, 2010
3. Constitution of the Authority
| (b) Seven persons nominated by the State Government having special knowledge or practical experience in the field of Literature, Administration, Education or Law who are aware of the problems of the border areas, | Ex-officio Member |
|---|---|
| (c) The Secretary to Government, Department of Kannada, Culture and Information | Ex-officio Member |
| (d) The Secretary to Government, Department of Parliamentary Affairs and Legislation | Ex-officio Member |
| (e) The Secretary to Government, Department of Rural Development and Panchayath Raj | Ex-officio Member |
| (f) The Principal Secretary to Government, Revenue Department | Ex-officio Member |
| (g) The Director, Directorate of Kannada and Culture | Ex-officio Member |
| (h) The President, Kannada Sahitya Parishath | Ex-officio Member |
| (i) The Chairman, Karnataka Sahitya Academy | Ex-officio Member |
| (j) The Chairman, Kannada Development Authority | Ex-officio Member |
| (k) The Secretary of the Authority | Member- Secretary |