Karnataka act 032 of 2025 : The Dr. H. NARASIMAIAH SCIENCE, EDUCATIONAL, CULTURAL AND TOURISM DEVELOPMENT AUTHORITY ACT, 2025

KARNATAKA ACT NO. 32 OF 2025

Dr. H. NARASIMAIAH SCIENCE, EDUCATIONAL, CULTURAL AND

TOURISM DEVELOPMENT AUTHORITY ACT, 2025

Arrangement of Sections

STATEMENT OF OBJECTS AND REASONS

Sections:

1. Short title, extent and commencement

2. Definitions

3. Dr. H. Narasimaiah Science, Educational, Cultural and Tourism Development Authority

4. Objectives

5. Term of office and conditions of services

6. Disqualification for office of membership

7. Removal of member

8. Eligibility for reappointment of Member

9. Powers of the Authority

10. Committees of the Authority

11. Appointment of Commissioner

12. Powers and duties of the Commissioner

13. Employees of the Authority

14. General disqualification for services under the Authority

15. Meetings of the Authority

16. Proceedings presumed to be good and valid

17. Decisions of the Authority by circulation of note

18. Power of Chairman to take certain decisions

19. State Level Advisory Committee

20. Memorial sites of Authority

21. Power to amend the Schedule

22. Preparation of development plan, its approval and execution

23. Maintenance of memorial sites

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24. No other authority or person to undertake development without permission of the Authority

25. Power of entry

26. Delegation of powers of the State Government to the Authority

27. Duty to maintain streets etc

28. Application of Karnataka Act 32 of 1974 to the Authority Premises

29. Promotion of science, educational, cultural and tourism by the Authority

30. Delegation of powers

31. Fund of the Authority

32. Application of the Fund

33. Grant by the State Government

34. Budget of the Authority

35. Accounts and audit

36. Reports

37. Authority not to sell any land within its jurisdiction

38. Certain persons to be public servants

39. Protection of action taken under this Act

40. Default in performance of duty

41. Dissolution of the Authority

42. Control by the State Government

43. State Government's powers to give directions

44. Power to make rules

45. Power to make regulations

46. Removal of difficulties

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STATEMENT OF OBJECTS AND REASONS

Act 32 of 2025:- It is considered necessary to provide for the establishment of an Authority for development and maintenance of the Dr. H. Narasimaiah Science, Educational, Cultural and Tourism memorial sites in Hosur, Vidurashwatha and around Gouribidanur Taluk, in Chikkaballapur into Science, Educational, Cultural and Tourism Center and for the matters connected there with or incidental thereto.

Hence, the Bill.

[L.A. Bill No.24 of 2025, File No. SAMVYASHAE 30 SHASANA 2025] [Entries 5 and 32 of List II of the Seventh Schedule to the Constitution of India.]

[Published in Karnataka Gazette Extra-ordinary No.221 in part-IVA dated:07.04.2025]

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KARNATAKA ACT NO. 32 OF 2025

(First Published in the Karnataka Gazette Extra-ordinary on the 7^thday of April, 2025)

Dr. H. NARASIMAIAH SCIENCE, EDUCATIONAL, CULTURAL AND

TOURISM DEVELOPMENT AUTHORITY ACT, 2025

(Received the assent of the Governor on the 5^thday of April, 2025) An Act to provide for the establishment of an Authority for development and maintenance of the Dr. H. Narasimaiah Science, Educational, Cultural and Tourism memorial sites in Hosur, Vidurashwatha and around Gouribidanur Taluk, in Chikkaballapur District.

Whereas, it is expedient to provide for the establishment of an Authority for development and maintenance of the Dr. H. Narasimaiah Science, Educational, Cultural and Tourism memorial sites in Hosur, Vidurashwatha and around Gouribidanur Taluk, in Chikkaballapur into Science, Educational, Cultural and Tourism Center.

Be it enacted by the Karnataka State Legislature in the seventy-sixth year of the Republic of India as follows; -

CHAPTER -1

PRELIMINARY

1. Short title, extent and commencement.- (1) This Act may be called Dr. H. Narasimaiah Science, Educational, Cultural and Tourism Development Authority Act, 2025.

(2) It extends to the area of Hosur, Vidurashwatha and around Gouribidanur Taluk and other areas as specified in the Schedule.

(3) It shall come into force from such¹[date]¹as the State Government may, by notification in the official Gazette appoint and different dates may be appointed for different provisions of this Act.

1. This Act has came into force w.e.f. 07.04.2025. by Notification No. ಐಟಿಬಿಟಿ 167 ಎಸ್ ಟಿ ಎಸ್ 2025 Dated: 12.05.2025

2. Definitions.- In this Act, unless the context otherwise requires,-

(a) "Advisory Committee" means the State Level Advisory Committee constituted under section 19

(b) 'Amenity' includes roads, streets, sub-ways, lighting, drainage, sanitation, electricity and water supply or other conveniences, public works, market places, post offices, banks, hospitals, dispensaries, police stations, fair price shops, milk booths, libraries, recreation Centres, service stations of any public utility service authorized by the Authority or other facility; and such other amenity as the State Government may, by notification specify;

(c) „Authority' means Dr. H. Narasimaiah Science, Educational, Cultural and Tourism Development Authority constituted under section 3;

(d) 'Chair-person' means the Chairman of the Authority;

(e) 'Commissioner' means the Commissioner of the Authority appointed under section 11;

(f) 'Fund' means fund of the Authority;

(g) „Memorial site" means the whole of the area comprising the sites specified in the Schedule;

(h) 'Member' means a member of the Authority;

(i) 'Regulations' means regulations of the Authority made under section 45; and

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(j) „Schedule" means schedule appended to this Act.

CHAPTER - II

AUTHORITY AND ITS EMPLOYEES

3. Dr. H. Narasimaiah Science, Educational, Cultural and Tourism Development Authority.- (1) As soon as may be, after commencement of this Act, there shall be constituted for the purposes of this Act an authority called as "Dr. H. Narasimaiah Science, Educational, Cultural and Tourism Development Authority."

(2) The Authority shall have its headquarters at Gouribidanur.

(3) The Authority shall be a body corporate by the name aforesaid, having perpetual succession and a common seal with power to acquire, hold and dispose of property, both movable and immovable, and enter into contract, and shall by the said name sue and be sued.

(4) The Authority shall consist of the following members, namely:-

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4. Objectives.- An overall objective of the Authority is to develop the Centres/facilities under the Authority in an integrated and scientific way to provide an opportunity for learning of science and also for inculcating scientific temper among students. The Authority shall also strive to inculcate rational thinking among young minds as advocated by Dr. H. Narasimaiah.

The detailed objectives are as follows:-

(a) popularization of Science and Technology Developments for human welfare;

(b) development of a good educational and resource centre for students and teachers for enriching their knowledge in one stop destination;

(c) creating an awareness and development of scientific attitude for environment and promotion of Eco-education thinking among the general public;

(d) protection of culture and heritage;

(e) dissemination of scientific information and better practices for various target groups;

(f) to identify, encourage and nurture creative scientific talent especially among children and youth;

(g) to identify priority areas of Science and Technology, which are useful for long term development of the State;

(h) to organize and/or assist in organizing training courses, workshops, seminars, conferences, discussions, invited talks, consultancy services and exhibitions;

(i) to supplement science education through hands-on minds-on concept and through experimentation to foster a spirit of scientific enquiry and creativity among the students;

(j) to popularize astronomy-based education and related branches such as space science, technology and innovation among the students and general public through creating an interesting and stimulating learning situation;

(k) learning science as an enjoyment, creating a positive experience about science, its history and philosophy along with heritage and culture;

(l) providing a platform for other educational outreach activities including social studies, art and culture; and

(m) exploration of various components of Authority through the concept of science.

5. Term of office and conditions of services.- (1) Subject to the pleasure of the State Government, the non-official members nominated by the State Government shall hold office for a period of three years.

(2) Any non-official nominated member may resign his office by writing addressed to the Chairperson of the Authority but shall continue in his office until his resignation is accepted by the State Government.

(3) The non-official member shall receive such allowances as may be prescribed.

6. Disqualification for office of membership.- A person shall be disqualified for being appointed as and for being a member if he;-

(a) has been convicted and sentenced to imprisonment for an offence which in the opinion of the State Government involves moral turpitude; or

(b) is of unsound mind and stands so declared by a competent court; or

(c) is an undischarged insolvent; or

(d) has been removed or dismissed from service of the Central Government or a State Government or a body or corporation owned or controlled by the Central Government or a State Government; or

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(e) has directly or indirectly by himself or as partner, has any share or interest in any work done by the order of the Authority in any contract or employment with or under or by or on behalf of the Authority; or

(f) is employed as a paid legal practitioner on behalf of the Authority or accepts employment as legal practitioner against the Authority:

Provided that, no person shall be disqualified under clause (e) of section 6 or be deemed to have any share or interest in any contract or employment within the meaning of the said clause by reason only of his having a share or interest in any newspaper in which any advertisement relating to the affairs of the Authority is inserted.

7. Removal of member.- The State Government shall remove a member if,

(a) he becomes subject to any of the disqualifications mentioned in section 6:

Provided that, no member shall be removed on the ground that he has become subject to the disqualification mentioned in clause (e) section 6 unless he has been given an opportunity of making his representation against the proposal; or

(b) he refuses to act or becomes incapable of acting; or

(c) he without obtaining leave of absence from the Authority absents from three consecutive meetings of the Authority:

Provided that, this clause shall not be applicable in case of ex-officio members; or

(d) in the opinion of the State Government he has so abused his position as to render his continuance in office detrimental to the public interest:

Provided that, no member shall be removed under this clause unless he has been given an opportunity of making his representation against the proposal.

8. Eligibility for reappointment of Member.- Any person ceasing to be a member shall unless disqualified and removed under section 6, be eligible for re- appointment as a member.

9. Powers of the Authority.- (1) The Authority shall have power generally to do anything that in its opinion is necessary to do, to give effect to the intent and provisions of this Act:

Provided that, nothing contained in this section shall be deemed to authorize the Authority to perform any such act as is specifically laid in the Act to be performed by any other authority.

(2) Without prejudice to the generality of sub-section (1) the Authority shall have power;-

(a) to enter into and perform all such contracts as it may consider necessary or expedient for carrying out any of the purposes of this Act subject to such conditions as may be prescribed and every contract shall be made on behalf of the Authority by the Commissioner:

Provided that, no contract involving expenditure of rupees five lakhs and more shall be made without the previous sanction of the State Government;

(b) to borrow any sum required for the purposes of this Act from time to time with the previous sanction of the State Government and subject to such conditions as may be prescribed in this behalf;

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(c) to lease, sell or otherwise transfer any movable or immovable property which belongs to it and to appropriate or apply any land vested in or acquired by it, subject to section 42 and to such restrictions, conditions and limitations as may be prescribed, for the formation of open spaces or for building purposes or in any other manner for the purpose of a development scheme with prior approval of the State Government.

10. Committees of the Authority.- (1) The Authority may, for any specific purpose constitute the committees consisting of such number of members including the Chairperson, but shall not be more than five members including the Chairperson.

(2) The Authority shall nominate the Chairperson of the committee and if required may appoint outside experts as Chairperson and Members of the committees by virtue of their expertise.

(3) The Commissioner of the Authority shall be invariably the Member Secretary of committees.

(4) The committees shall exercise such of the powers and perform such duties of the Authority, which are delegated by the Authority.

(5) The Committee shall meet as many times as the Chairperson decides and complete the task given by the Authority within the time limit prescribed.

11. Appointment of Commissioner.- (1) The State Government shall appoint an officer not below the rank of a K.A.S (Junior Scale) officer or equivalent, to be the Commissioner of the Authority.

(2) The Commissioner shall receive such salary and other allowances as the State Government may, from time to time, determine.

(3) The State Government may, from time to time, grant leave of absence for such period as it thinks fit to the Commissioner.

12. Powers and duties of the Commissioner.- (1) The Commissioner shall be the Chief Executive and Administrative Officer of the Authority.

(2) The Commissioner shall, in addition to performing such functions as conferred on him by or under this Act or under any law for the time being in force, -

(a) carry into effect the resolutions of the Authority;

(b) conduct the business of the Authority and keep the correspondence;

(c) carry out and execute such schemes and works as the State Government may direct and incur necessary expenditure therefor;

(d) be responsible for implementing the schemes of the Authority;

(e) operate the Bank accounts of the Authority and be responsible for maintaining the accounts of the Authority;

(f) exercise supervision and control over the officers and servants of the Authority in matters of executive, administrative and service conditions of such officers and employees and regulation of their pay and allowances;

(g) furnish to the State Government a copy of the minutes of the proceedings of the Authority and any return, or other information which the State Government may, from time to time, call for; and

(h) discharge such other functions which are conferred on him by or under this Act or any other law for the time being in force.

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13. Employees of the Authority.- (1) Subject to such terms and conditions of service as may be prescribed, the Authority may appoint such number of employees as it may find necessary for effective implementation of the Act:

Provided that, the State Government shall appoint a Controller of Finance and Accounts not below the rank of Group 'A' Junior Scale Officer' on deputation from the Karnataka State Audit and Accounts Service.

(2) The Controller of Finance and Accounts shall report to the Commissioner and shall ensure that financial rules are followed; and accounts are kept up to date, presenting a true and fair picture of the financial affairs of the Authority

(3) The salaries, allowances and other conditions of service of the employees referred to in sub-section (1), shall be such as may be prescribed.

(4) The Commissioner shall be the appointing authority in respect of employees of the Authority and shall exercise general control and supervision over the personnel of the Authority.

14. General disqualification for services under the Authority.- No person who has, directly or indirectly by himself or through his partner or through his agent, any share or interest in any contract, by or on behalf of the Authority or in any employment under the Authority, other than as an officer or employee thereof, shall become or remain an officer or employee of the Authority.

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15. Meetings of the Authority.- (1) Meetings of the Authority shall be convened by the Commissioner, with the previous approval of the Chairman at such intervals as the Chairman may deem fit and shall be held at such place, as may be determined by the Chairman:

Provided that, the Authority shall meet at least thrice in a calendar year.

(2) Every meeting shall be presided over by the Chairman and if for any reason the Chairman is unable to attend any meeting, the Co-Chairman or any other member chosen by the members present at the meeting, shall preside over the meeting.

(3) Decisions of the Authority shall be, by unanimous affirmative vote of the members present and voting. If there is any difference of opinion on any particular subject coming for decision before the Authority, the Commissioner shall refer the matter to the State Government and the decision of the State Government in such matters shall be final.

(4) The Commissioner shall give effect to the decisions of the Authority:

Provided that, if in the opinion of the Commissioner any resolution of the Authority contravenes any provision of this Act or any other law or of any rules, notification or regulations made or issued under this Act or any other law or of any order passed by the State Government or is prejudicial or detrimental to the interests of the Authority or the interests of the development and maintenance of Authority, he shall within fifteen days of the passing of the resolution, refer the matter to the State Government for orders thereon and inform the Authority at its next meeting, of the action taken by him and until orders of the State Government on receipt of such reference, the Commissioner shall not be bound to give effect to such resolution.

(5) The Authority may by regulations specify the procedure with regard to the transaction of business at its meetings, not inconsistent with the provisions of this Act or the rules made thereunder.

16. Proceedings presumed to be good and valid.- No disqualification of or defect in the appointment of any person acting as Chairman or member shall be deemed to vitiate any act or proceedings of the Authority if such act or proceeding is otherwise in accordance with the provisions of this Act.

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17. Decisions of the Authority by circulation of note.- (1) The Chairman may direct that any case may, instead of being brought up for discussion at a meeting of the Authority, be circulated by sending a note in the prescribed form amongst the members of the Authority for opinion. If all the members unanimously agree for the proposal contained in the note circulated, it shall be deemed to be affirmative decision of the Authority and further action taken accordingly. If there is any difference of opinion on any particular subject taken up for the decision of the Authority by circulation, the Commissioner shall refer the matter to the State Government, and the decision of the State Government thereon shall be final.

(2) In cases which are circulated for opinion under sub-section (1), if any member fails to communicate his opinion to the Commissioner by a date to be specified in the note, it shall be presumed that such member has accepted the proposal contained in the note circulated.

(3) The provisions of section 15 shall mutatis mutandis apply to the decisions of the Authority by circulation under this section.

18. Power of Chairman to take certain decisions.- Where the Chairman is of the opinion that a matter is so urgent that it cannot wait or that a matter is so frivolous, not necessitating convening of a meeting of the Authority, under section 15 or for decision of the Authority by circulation under section 17, he may pass such orders as he may deem fit and it shall be implemented in the same manner as the decisions of the Authority:

Provided that, every decision so taken by the Chairman under this section shall be placed before the Authority at its next meeting. The quorum of members shall be minimum fifty percent for the meeting.

19. State Level Advisory Committee.- (1) There shall be a State Level Advisory Committee consisting of the following members namely :-

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(2) The Advisory Committee may, if it deems necessary, invite any person who is an expert in the field of Culture, Science, Technology, Environment, Heritage, Tourism and other related fields.

(3) The Advisory Committee shall co-ordinate and monitor the activities of the Authority and advise the Authority on all matters concerning the conservation of the heritage and history of the area under its jurisdiction as also creating a stimulating environment for learning of science and technology for students and inculcating an awareness in science and technological developments for the general public, besides the promotion of tourism within the Authority.

(4) The Commissioner of Authority shall function as Member Secretary of the Advisory Committee and he shall convene the meeting of the committee at least once in six months, at such place and at such time and shall adopt such procedure as may be prescribed.

(5) The Chairperson of the Authority shall present the development plan and place the Accounts of the previous year and also the budget for the current year before the Advisory Committee.

(6) The Advisory Committee shall go through the Audited accounts of the last year, Budget of the Current year and Annual Development Plan of the Project.

(7) The Advisory Committee shall give suggestions in terms of Development of the Project, Finances, Administration, for which the Authority shall give due importance while administrating and managing various projects of the Authority.

(8) The decisions of the Advisory Committee shall ordinarily be adopted by the Authority. If for any reasons, the Authority does not implement suggestions, the Authority shall come back to Advisory Committee with reasons. If Advisory Committee does not accept the stated reasons, the matter shall be referred to the Government. The decision of the Government shall be final in all such cases.

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CHAPTER III

DEVELOPMENT AND MAINTENANCE OF AUTHORITY

20. Memorial sites of Authority.- (1) Notwithstanding any custom, tradition, practice or terms of any trust created and subsisting under any law for the time being in force, the full control, ownership, management and superintendence of all or any of the Memorial sites at extent of land at Hosur, Vidurashwatha and around Gouribidanur Taluk, in Chikkaballapur district specified in the Schedule if not already vested in the State Government shall be acquired for the public purpose by the State Government in accordance with the provisions of the Right to Fair Compensation and Transparency in Land Acquisition, Rehabilitation and Resettlement Act, 2013 (Central Act 30 of 2013) and such extent of land shall thereafter be transferred to the Authority from the date as notified by the State Government.

(2) The State Government may by general or special order make transitory provisions, if in the opinion of the State Government; it is expedient to do so.

21. Power to amend the Schedule.- The State Government may by notification amend the Schedule by adding or modifying any entry therein, after following such procedure as may be prescribed.

22. Preparation of development plan, its approval and execution.- (1) The Authority shall, as soon as may be, after its constitution prepare a plan for the development of Hosur, Vidurashwatha and around Gouribidanur Taluk, in Chikkaballapur district in to an international Science, Educational, Cultural, tourism and memorial centre and a centre for deliberation and the Development plan may include,-

(a) conservation and restoration of any Science, Educational, Cultural, tourism and memorial site and programs for its maintenance;

(b) proposals for acquiring land by acquisition or purchase, or exchange or otherwise, which in the opinion of the Authority is necessary for execution of the development plan;

(c) establish Science, Educational, Cultural, tourism and memorial site and programs in the interest of development for Science, Education, Culture, Tourism, religious and historical importance of Vidhuraswatha;

(d) construction of necessary chain of shops or shopping complexes;

(e) construction of an auditorium in the style of Veera Soudha at Vidhuraswatha;

(f) upgradation of sub-regional science centre as international science center located at Hoskote, Gouribidanur Taluk;

(g) provision of amenities as defined in section 2(b);

(h) laying and relaying of all or any land including, construction and reconstruction of buildings;

(i) providing drainage, electricity and water supply and sanitation;

(j) raising any land which the Authority may consider expedient to raise to facilitate its plan of action in general and better drainage in particular;

(k) forming open spaces for the better ventilation of the area comprised in the Hosur, Vidurashwatha or in any adjoining area;

(l) demolition of all buildings unfit for human habitation and not fitting into the developmental plan;

(m) demolition of obstructive building or portions of buildings;

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(n) construction and reconstruction of buildings, their maintenance and preservation;

(o) the sale, letting or exchange of any property comprised in the scheme, subject to approved of the State Government;

(p) providing accommodation to the employees of the Authority;

(q) providing facilities for communication and transport;

(r) such adjustments and agreements with the existing religious institutions in the geographical area of developmental plan which can be allowed to continue so long as they fit into the scheme of the development plan;

(s) any other matter which in the opinion of the Authority, is expedient and incidental, to develop and maintain the Hosur, Vidurashwatha and around Gouribidanur Taluk, in Chikkaballapur District as a Science, Educational, Cultural, Tourism and memorial centre; and to protect and develop other places of importance connected with the life of Dr. H. Narasimaiah and for the establishment of an educational and research centre.

(2) The development plan prepared under sub-section (1) shall be forwarded by the Commissioner to the State Government for its approval. The State Government may approve the plan with or without any modifications.

(3) After approval of the development plan under sub-section (2), the State Government may, on the recommendations of the Authority make such modifications to the plan as it deems necessary, from time to time.

(4) The Authority shall have power to undertake works and incur expenditure for the execution of the development plan approved by the State Government under this section.

23. Maintenance of memorial sites.- The State Government may by rules on the recommendation of the Authority or otherwise make provision for the maintenance of Memorial Sites which shall include the manner in which the properties of the Authority including the other sites can be employed, the rates, fees or other charges that can be collected from the tourists and other visitors to the town for the various facilities that they could make use of and for such other matters as may be expedient from the premises of the heritage sites; power to recover rent or damages as arrears of land revenue etc.

24. No other authority or person to undertake development without permission of the Authority.- (1) Notwithstanding anything contained in any law for the time being in force, except with the previous permission of the Authority no authority or person shall undertake any development within the jurisdiction of Memorial Sites as the Authority may from time to time specify by notification published in the Official Gazette.

(2) No local authority shall grant permission for any development referred to in sub-section (1), within said sites, unless the Authority has granted permission for such development.

(3) Any authority or person desiring to undertake development referred to in sub-section (1) shall apply in writing to the Authority for permission to undertake such development.

(4) The Authority may, after making such inquiry as it deems necessary grant such permission with or without conditions, as it may deem fit to impose or refuse to grant such permission.

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(5) Any authority or person aggrieved by the decision of the Authority under sub-section (4) may, within thirty days from the date of the decision, appeal against such decision to the State Government, whose decision thereon shall be final:

Provided that, where the aggrieved authority submitting such appeal is under the administrative control of the Central Government, the appeal shall be decided by the State Government, after consultation with the Central Government.

(6) In case any person or authority does anything contrary to the decision given under sub-section (4) as modified in sub-section (5), the Authority shall have power to pull down, demolish or remove any development undertaken contrary to such decision and recover the cost of such pulling down, demolition or removal from the person or authority concerned.

25. Power of entry.- The Authority may authorize any person to enter into or upon any land or building with or without assistants or workmen for the purposes of,-

(a) making any enquiry, inspection, measurement or survey or taking levels of such land or building;

(b) examining works under construction and ascertaining the course of sewers and drains;

(c) digging or boring into the sub-soil;

(d) setting out boundaries and intended lines of work;

(e) making such levels, boundaries and lines by placing marks and cutting trenches;

(f) ascertaining whether any land is being or has been developed in contravention of any plan or in contravention of any conditions subject to which such permission has been granted; or

(g) doing any other thing necessary for the efficient administration of this Act:

Provided that;-

(i) no such entry shall be made except between the hours of sunrise and sunset and without giving reasonable notice to the occupant, or if there be no occupier, to the owner of the land or building;

(ii) sufficient opportunity shall in every instance be given to enable women or children, if any, to withdraw from such land or building; and

(iii) due regard shall always be had, so far as may be, compatible with the exigencies of the purpose for which the entry is made, to the social and religious usage of the occupant of the land or building entered.

26. Delegation of powers of the State Government to the Authority.-

Notwithstanding anything contained in the any law for the time being in force, the State Government may by notification delegate any of its powers to be exercisable by it to the Authority and on the issuance of such notification the Authority shall have such powers and perform such functions as may be specified in the notification.

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27. Duty to maintain streets etc.- Notwithstanding anything contained in the Karnataka Gram Swaraj and Panchayat Raj Act, 1993 (Karnataka Act 14 of 1993) and the Karnataka Municipalities Act, 1964(Karnataka Act 22 of 1964), it shall be incumbent on the Authority to make reasonable and adequate provision by any means or measures which it is lawfully competent to use or take, for the following matters, namely:

(a) The maintenance, keeping in repair, lighting and cleaning of the streets in jurisdiction of the Authority; and

(b) The drainage, sanitary arrangement and water supply in respect of the streets in the jurisdiction of the Authority.

28. Application of Karnataka Act 32 of 1974 to the Authority Premises.-

(1) Subject to the provisions of sub-section (2), the State Government, may by notification provide from such date as may be specified in the notification that the provisions of the Karnataka Public Premises (Eviction of Unauthorized Occupants) Act, 1974(Karnataka Act 32 of 1974) shall apply to premises belonging to, vesting in, or leased by, the Authority as that Act applies in relation to public premises.

(2) On a notification being issued under sub-section (1), the aforesaid Act, and the rules made thereunder shall apply to the premises of the Authority with the following modifications, namely:-

(a) The State Government may appoint any officer of the State Government or of the Authority as it thinks fit, to be the competent officer for the purposes of the aforesaid Act; and

(b) reference to "Public Premises" in that Act and those rules shall be deemed to be references to premises of the, Authority and references to

"the State Government" in sections 6,7,8,14, 15, 16 and 17 of that Act shall be deemed to be references to the Authority.

29. Promotion of science, educational, cultural and tourism by the Authority.- The Authority may organize programmes and activities for promotion of Science, Educational, Cultural and Tourism importance-to give wider publicity to the memorial sites. Such programmes may include;-

(a) celebration Programs for Birth Anniversary of Dr. H Narasimaiah Art Exhibitions and Sales;

(b) conducting Seminars and Exhibitions, workshops relating to works of Dr. H. Narasimaiah; and

(c) annual exhibition on Education, Science and Technology.

30. Delegation of powers.- (1) The State Government, may by notification, delegate any of the powers conferred on it by or under this Act, to any other authority, except the power to make rules under section 43.

(2) The Authority may by regulations, delegate any of the powers conferred on it by or under this Act to the Commissioner or other officers of the Authority except the power to make regulations under section 44.

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CHAPTER IV

FINANCE and property

31. Fund of the Authority.- (1) There shall be a Fund called the Dr. H Narasimaih Science, Educational, Cultural and Tourism Development Authority Fund.

(2) There shall be credited to the said Fund;-

(i) all grants, subventions, donations and gifts made by the Central Government, State Government, any local authority or anybody, whether incorporated or not or any person;

(ii) the amount borrowed by the Authority; and

(iii) all other sums received by or on behalf of the Authority from any source whatsoever.

(3) Except as otherwise directed by the State Government all moneys credited to the Fund shall be invested in any Scheduled Bank or in the State Government Treasury.

(4) The administrative expenses of the Authority including the salaries, allowances and pension if any, payable to the Commissioner and other officers and employees of the Authority shall be defrayed out of the fund of the Authority.

32. Application of the Fund.- The Fund and all property held or vested in the Authority shall be applied for carrying out the purposes of this Act.

33. Grant by the State Government.-

a. The State Government may every year make a grant to the Authority of a sum equivalent to the administrative expenses of the Authority, until the Authority reaches self-maintenance stage out of its own resources.

b. The Authority within five years from its inceptions shall work towards self- sustainability and from sixth year onwards make an all out efforts top maintain, run and develop from its own earnings. c. The Authority may borrow funds from other sources only with the prior approval of the Government.

34. Budget of the Authority.- (1) The Authority shall prepare every year, before such date and in such form as may be prescribed, a budget estimate of its income and expenditure for the financial year and shall forward it to the State Government for sanction.

(2) The Department of Science and Technology, Government of Karnataka shall be the nodal Department for the Authority on behalf of Government to exercise supervision, control and to issue directions to the Authority

(3) Expenditure shall be incurred out of the sanctioned budget by the Authority and as per approved plan. In case of any emergency for expenditures related to other matters or issues or plans, a special meeting of the authority shall be convened to decide on the same

(4) The Authority shall not have power to reappropriate funds from one unit of expenditure to another unit, beyond the permissible limits as stipulated by the Government. However, prior approval of the State Government is required for any re- appropriation beyond permissible limit

35. Accounts and audit.- (1) The Commissioner shall cause to be prepare and maintained such books of accounts, annual statement of accounts and other registers in such manner as may be prescribed.

(2) The financial year of the Authority shall commence on 1st April of each calendar year and shall end on 31st March of the succeeding calendar year.

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(3) The accounts of the Authority shall be audited annually by the Controller, State Accounts Department. The Authority or the State Government may order concurrent and special audits also.

(4) The auditor shall, for the purposes of the audit, have access to all the accounts and other records of the Authority.

(5) As soon as may be after the receipt of the annual statement of accounts and the report of the auditor, the Authority shall consider it in its meeting and send a copy of the annual statement of accounts together with a copy of the report of the auditor to the State Government, along with its explanation on the comments made by the auditor, if any, and a statement of action taken by the Authority to remedy the irregularities or loopholes, if any, pointed out by the auditor.

(6) The State Government may after perusal of the report of the auditor, and other documents submitted to it, as in sub-section (5), give such directions as it thinks fit to the Authority and the Authority shall comply with such directions.

36. Reports.- (1) The Authority shall prepare an Annual Report of its working for each financial year and submit it to the State Government along with other reports under section 35.

(2) The Authority shall before such date, in such form and at such intervals as may be prescribed, submit the prescribed reports to the State Government.

CHAPTER-V

MISCELLANEOUS

37. Authority not to sell any land within its jurisdiction.- The Authority shall not sell any land within its jurisdiction for any purpose and to any person except with the prior approval of the State Government.

38. Certain persons to be public servants.- All members, officers and servants of the Authority, shall be deemed, when acting or purporting to act in pursuance of any of the provisions of this Act to be public servants within the meaning of clause (28) of section 2 of the Bharatiya Nyaya Sanhita, 2023 (Central Act 45 of

2023).

39. Protection of action taken under this Act.- No suit, prosecution or other legal proceeding shall lie against any person for anything which is in good faith done or purported to be done under this Act.

40. Default in performance of duty.- (1) If the State Government is satisfied that the Authority has made default in performing any duty imposed on it by or under this Act, it may fix a period for the performance of that duty.

(2) If in the opinion of the State Government, the Authority fails or neglects to perform such duty within the period so fixed for its performance, it shall be lawful for the State Government, notwithstanding anything contained in section 4 to supersede and reconstitute the Authority in the prescribed manner.

(3) After the supersession of the Authority and until it is reconstituted, the powers, duties and functions of the Authority under this Act shall be carried on by the State Government or by such officer or officers, as the State Government may appoint for this purpose.

41. Dissolution of the Authority.- (1) The State Government may, by notification, declare that with effect from such date as may be specified in the notification, the Authority shall be dissolved:

Provided that no such declaration shall be made by the State Government unless, a resolution to that effect has been moved in and passed by both Houses of the State Legislature.

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(2) With effect from the date specified in the notification under sub-section (1),-

(a) all properties, funds and dues which are vested in and realizable by the Authority shall vest in and be realizable by the State Government.

(b) all liabilities enforceable against the Authority shall be enforceable against the State Government to the extent of the properties, funds and dues vested in and realised by the State Government.

42. Control by the State Government.- (1) The State Government shall have general administrative control and supervision over all activities and affairs of the Authority.

(2) The State Government may call for the records of any proceedings of the Authority, the Commissioner or any officer subordinate to the Authority, for the purpose of satisfying itself as to the correctness, legality or propriety of such proceedings and may pass such order with respect thereto as it thinks fit.

43. State Government's powers to give directions.- The State Government may give such directions to the Authority as in its opinion are necessary or expedient for carrying out the purpose of this Act and it shall be the duty of the Authority, to comply with such directions.

44. Power to make rules.- (1) The State Government may, after previous publication by notification make rules to carry out the purposes of this Act.

(2) Every rule or notification made under this Act shall be laid as soon as may be after it is made, before each House of the State Legislature while it is in session, for a total period of thirty days which may be comprised in one session or in two or more successive sessions and if before the expiry of the session immediately following the session or the successive sessions aforesaid, both Houses agree in making any modification in the rule or notification or both Houses agree that the rule or notification should not be made, the rule or notification shall, from the date on which the modification or annulment is notified have effect only in such modified form or be of no effect as the case may be; so, however, that any such modification or annulment shall be without, prejudice to the validity of anything previously done under that rule or notification.

45. Power to make regulations.- The Authority may subject to the provisions of this Act and the rules made under section 44 and with the previous sanction of the State Government, by notification make regulations to carry out the purposes of this Act.

46. Removal of difficulties.- (1) If any difficulty arises in giving effect to the provisions of this Act, the State Government may by notification, make such provisions as appear to it to be necessary or expedient for removing the difficulty:

Provided that, no such order shall be made under this section after the expiry of the period of two years from the date of commencement of this Act.

(2) Every order made under sub-section (1) shall be laid, as soon as may be, after it is made, before each House of the State Legislature.

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SCHEDULE

[See clause (I) of section 2 and section 21]

MEMORIAL SITES OF DR. H.NARASIMAIAH SCIENCE, EDUCATIONAL,

CULTURAL AND TOURISM DEVELOPMENT AUTHORITY

(1) Dr. H. Narasimaiah Science Centre, Hosuru, Gouribidanuru Taluk

(2) Freedom Memorial, Veera Soudha atVidhuraswatha, Gouribidanuru Taluk

(3) Dr. H. Narasimaiah Memorial at Hosur (Amaradhama), Gouribidanuru Taluk

(4) Dr. B.R. Ambedkar Study Centre, Gouribidanuru Taluk

(5) Dr. H. N. Kala Bhavan, Gouribidanuru Taluk The above translation of ಡಾ. ಎಚ್. ನರಸಿಂಹಯ್ಯ ವಿಜ್ಞಾ ನ, ಶೈಕ್ಷಣಿಕ, ಸಿಂಸ್ಕ ೃತಿಕ ಮತ್ತು ಩ರ ವಾಸೋದ್ಯ ಮ ಅಭಿವೃದಿ್ಧ ಪ್ರರ ಧಿಕಾರ ಅಧಿನಿಯ್ಮ, 2025 (2025 ರ ಕರ್ನಾಟಕ ಅಧಿನಿಯ್ಮ ಸಂಖ್ಯಯ : 32) be published in the official Gazette under clause (3) of Article 348 of the constitution of India.

THAAWARCHAND GEHLOT

GOVERNOR OF KARANATAKA

By Order and in the name of the Governor of Karnataka,

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ಸಂಖ್ಯಯ ಐಟಿಬಿಟಿ :167 ಎಸ್ ಟಿಎಸ್ 2025 ಕರ್ನಾಟಕ ಸ್ಕಾಾರದ್ ಸ್ಚಿವಾಲಯ್, 5ನೇ ಮಹಡಿ, 5ನೇ ಹಂತ್,

ಡಾಅಿಂವ ಕ ಆ ವಿೋದ್ಧ.ಆಆ.ಬಿ.,

ಬಹುಮಹಡಿಗಳ ಕಟಟ ,

ಬಿಂಗಳೂರು, ದ್ಧರ್ನಿಂಕ:30-05-2025.

ಅಧಿಸೂಚನೆ

ಸ್ಕಾಾರದ್ ಅಧಿಸೂಚನೆ ಸಂಖ್ಯಯ ಸಂ಴ಶಾಇ 30 ಶಾಸ್ನ 2025, ದ್ಧರ್ನಿಂಕ :07.04.2025 ರಲಿ್ಲ ಡಾ . ಎಚ್ ನರಸಿಂಹಯ್ ವಿಜ್ಞಾ ನ, ಶೈಕ್ಷಣಿಕ, ಸಿಂಸ್ಕ ೃತಿಕ ಮತ್ತು ಩ರ ವಾಸೋದ್ಯ ಮ ಅಭಿವೃದಿ್ಧ ಪ್ರರ ಧಿಕಾರ ಅಧಿನಿಯ್ಮ, 2025 (2025ರ ಕರ್ನಾಟಕ ಅಧಿನಿಯ್ಮ ಸಂಖ್ಯಯ :32)ರ 1ನೇ ಩ರ ಕರಣದ್ (3) ನೇ ಉ಩ ಩ರ ಕರಣದ್ಡಿ ಩ರ ದ್ತ್ು ವಾದ್ ಅಧಿಕಾರ಴ನ್ನು ಚಲಾಯಿಸ, ಕರ್ನಾಟಕ ಸ್ಕಾಾರವು ಈ ಮೂಲಕ ಸ್ದ್ರಿ ಅಧಿನಿಯ್ಮದ್ ಎಲಿಾ ಉ಩ಬಂಧಗಳು ದ್ಧರ್ನಿಂಕ:12.05.2025 ರಿಿಂದ್ ಜ್ಞರಿಗೆ ಬರತ್ಕಕ ದಿಂದು ಗೊತ್ತು ಩ಡಿಸುತ್ು ದ.

ಕರ್ನಾಟಕ ರಾಜ್ಯ ಪ್ರಲರ ಆದೇಶಾನ್ನಸರ

ಮತ್ತು ಅ಴ರ ಹೆಸ್ರಿನಲಿ್ಲ

(ಮಾಲಿನಿ ಆರ್.)

ಸ್ಕಾಾರ ಅಧಿೋನ ಕಾಯ್ಾದ್ರ್ಶಾ ವಿದುರ್ನನ, ಮಾಹಿತಿ ತಂತ್ರ ಜ್ಞಾ ನ, ಜೈವಿಕ ಹಾಗೂ ವಿಜ್ಞಾ ನ ಮತ್ತು ತಂತ್ರ ಜ್ಞಾ ನ ಇಲಾಖ್ಯ, (ವಿಜ್ಞಾ ನ ಮತ್ತು ತಂತ್ರ ಜ್ಞಾ ನ).

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