Karnataka act 038 of 2025 : The GADAG-BETAGERI BUSINESS, CULTURE AND EXHIBITION AUTHORITY ACT, 2024

KARNATAKA ACT NO. 38 OF 2025

THE GADAG-BETAGERI BUSINESS, CULTURE AND EXHIBITION

AUTHORITY ACT, 2024

Arrangement of Sections

STATEMENT OF OBJECTS AND REASONS

Sections:

1. Short title and commencement

2. Definitions

3. Constitution of the Authority

4. Appointment of the Commissioner

5. Duties of the Commissioner

6. Appointment of the Planning Officer and Engineer

7. Appointment of Accounts Officer etc

8. Powers of the Authority

9. Meetings of the Authority

10. Special power of Chairperson to take certain decisions

11. Power to delegate

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

13. Preparation of developmental plan, its approval and execution

14. Levy of Fee

15. Authority fund

16. Budget

17. Annual report

18. Subventions and loans to the Authority

19. Power of Authority to borrow

20. Accounts and audit

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21. Directions by the Authority

22. Penalty for breach of the provisions of the Act

23. Offences by companies

24. Sanction of Prosecution

25. Authority may compromise claims by or against it

26. Fines realised to be credited to the Fund

27. Members and officers to be public servants

28. Protection of action taken in good faith

29. Control by the State Government etc

30. Power to make rules

31. Power to make regulations

32. Power to remove difficulties

STATEMENT OF OBJECTS AND REASONS

Amendment Act 38 of 2025:- It is considered necessary to provide for constitution of the Gadag-Betageri Business, Culture and Exhibition Authority for,-

(a) the development of the International Cultural and Tourist Centre at Gadag- Betageri and its surroundings;

(b) the development of International Exhibition and Interactive centres which caters to industry segments such as Engineering, Automobiles, Wood and Craft, IT and BT and to develop the area as an Information Hub;

(c) encouraging Sports, Entertainment, International Conference and convergence, Local Food Fest, Exhibition and Marketing;

(d) sustained development of the area which is conducive to the above objectives and for matters connected therewith or incidental thereto; Hence, the Bill

[L.A. Bill No. 19 of 2024, File No. SAMVYASHAE 32 SHASANA 2023] [Entry 32 of List II of the Seventh Schedule to the Constitution of India.] [Published in Karnataka Gazette Extra-ordinary No. 275 in part-IVA dated: 13.05.2025]

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KARNATAKA ACT NO. 38 OF 2025

(First published in the Karnataka Gazette Extra-ordinary on the 13^thday of May, 2025)

THE GADAG-BETAGERI BUSINESS, CULTURE AND EXHIBITION

AUTHORITY ACT, 2024

(Received the assent of the Governor on the 13^thday of May, 2025) An Act to provide for constitution of the Gadag-Betageri Business, Culture and Exhibition Authority for,-

(a) development of the International Cultural and Tourist Centre at Gadag-Betageri and its surroundings;

(b) development of International Exhibition and Interactive centres which caters to industry segments such as Engineering, Automobiles, Wood and Craft, IT and BT and to develop the area as an Information Hub;

(c) encouraging Sports, Entertainment, International Conference and convergence, Local Food Fest, Textiles, Gold Ornaments, Toys Exhibition and Marketing;

(d) sustained development of the area which is conducive to the above objectives and for matters connected therewith or incidental thereto;

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

1. Short title and commencement.- (1) This Act may be called the Gadag-Betageri Business, Culture and Exhibition Authority Act, 2024.

(2) It shall come into force on such¹[date]¹as the State Government may by notification in the official Gazette, appoint.

1. This Act has came into force w.e.f. 23.05.2025. by Notification No. ನಅಇ 18 ಟಿಎಂಡಿ 2023 (1) Dated: 23.05.2025

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

(a) "Authority" means the Gadag-Betageri Business, Culture and Exhibition Authority constituted under section 3;

(b) "Commissioner" means the Commissioner of the Authority appointed under section 4;

(c) "Contract" means a Contract executed under this Act;

(d) "Chairperson" means the Chairperson of the Authority;

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(e) "Fund" means the Fund of the Authority;

(f) "Local Authority" means a Municipal Corporation, Municipal Council, Grama Panchayat, Taluk Panchayat, Zilla Panchayat, town Panchayat and a local authority is a "local authority"

concerned, if any land within its local limits fall in the area of a plan prepared or to be prepared under the Karnataka Town and Country Planning Act, 1961 (Karnataka Act 11 of 1963);

(g) "Member" means a member of the Authority;

(h) "Regulation" means Regulations made under this Act;

(i) "Rule" means Rules made under this Act; and

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

3. Constitution of the Authority.- (1) As soon as may be after the appointed day there shall be established for the purposes of this Act, an Authority to be called the Gadag-Betageri Business, Culture and Exhibition Authority by a notification.

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

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

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4. Appointment of the Commissioner.- The State Government shall appoint, an officer not below the rank of Karnataka Administrative Services (Junior Scale), to be the Commissioner of the Authority.

5. Duties of the Commissioner.- (1) The Commissioner shall be the Chief Administrative Officer of the Authority.

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

(a) be the Chief Administrative Officer of the Authority;

(b) be responsible for all budgetary planning, enforcement and supervisory functions of the Authority;

(c) furnish to the Authority all the information relating to the administration and accounts of the Authority as well as other matters whenever called upon by the Authority to do so;

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(d) prepare and submit the Annual Reports and audited accounts of the Authority for its approval within three months of the close of every financial year and thereafter submit copies of the same to the Authority and the State Government; and

(e) perform such other functions as may be prescribed.

6. Appointment of the Planning Officer and Engineer.- (1) The State Government shall appoint an officer of the Town Planning Department, Gadag, not below the rank of an Assistant Director of Town planning and an Engineer not below the rank of Assistant Executive Engineer, Public Works Department, Gadag to be a Town Planning Officer and Engineer respectively.

(2) The Planning Officer and Engineer shall report to the Commissioner, and shall exercise such powers and perform such duties as may be prescribed.

7. Appointment of Accounts Officer etc.- (1) The State Government shall appoint an officer of the State Accounts Service, not below the rank of a Group A (Junior Scale) Officer to be the Accounts Officer of the Authority.

(2) The Accounts Officer shall report to the Commissioner and shall exercise such powers and perform such duties as may be prescribed.

(3) The State Government shall provide such other officers and staff as may be necessary to assist and aid the Authority. The conditions of service and the powers and duties of officers and staff of the Authority shall be such as may be specified in the regulations.

(4) The clerical and the supporting staff may be created and sanctioned with the consent of Finance Department as necessary arise from time to time, with the recommendation and approval of the Authority.

(5) The other supporting staff such as Group-D, Drivers, etc may be employed temporarily on outsource basis for which the remuneration may be paid from the Authority Funds.

(6) The administrative expenses, salary and allowances of the officers and staff of the Authority shall be defrayed out of the fund of the Authority.

8. Powers of the Authority.- (1) The Authority shall have power generally to do anything in the area extent as specified in the Schedule that in its opinion is necessary to do to give effect to the intent and provisions of this Act.

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

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

Provided that, no contract involving expenditure of rupees fifty lakhs and more shall be made without the prior sanction of the State Government.

(ii) raise finance, with the previous sanction of the State Government and subject to such conditions as may be stipulated by the State Government, for any plan or project or scheme for the development and to extend assistance to the local authorities in the Region for the execution of such plan, project or scheme;

(iii) prepare development plan of the Scheduled area;

(iv) formulate as many schemes as are necessary for implementing the development plan;

(v) secure and co-ordinate execution of the development plan, town planning schemes and the development in accordance with the said plan and schemes;

(vi) do such other acts and things as may be entrusted by the State Government or as may be necessary for or incidental or conducive to, any matters which are necessary for furtherance of the objects for which the Authority is constituted;

(vii) co-ordinate the activities of the local authorities and the Urban Development authority, if any, constituted under the Karnataka Urban Development Authorities Act, 1987 (Karnataka Act 34 of 1987) exercising jurisdiction within the limits of the Scheduled Area and the Karnataka Urban water Supply and Sewerage Board, the Karnataka Power Transmission Corporation, the Karnataka Industrial Areas Development Board, the Karnataka State Road Transport Corporation and such other bodies as are connected with developmental activities in the Scheduled Area;

(viii) supervise and review the progress of expenditure incurred under the plan and performance of various development departments and local authorities with reference to the plan;

(ix) perform such other functions as may be prescribed.

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

Provided that, the Authority shall meet atleast four times in a calendar year.

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(2) Every meeting shall be presided by the Chairperson and if for any reason the Chairperson is unable to attend any meeting, Vice Chairperson 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 Deputy Commissioner shall refer the matter to the State Government and the decision of the State Government in such matters shall be final.

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

10. Special power of Chairperson to take certain decisions.- Where the Chairperson is of the opinion that a matter is so urgent that it cannot wait for that a matter is frivolous, not necessitating convening of a meeting of the Authority under section 9, 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 Chairperson under this section shall be put up to the Authority at its next meeting and seek ratification.

11. Power to delegate.- The Authority may, by notification, direct that any power exercisable by it under this Act except the power to make regulation may also be exercised by the Chairperson or such officer of the Authority as may be specified in the notification subject to such restrictions and conditions as may be specified therein.

12. 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 other authority or person shall undertake any development within the Scheduled Area.

(2) No local authority shall grant permission for any development referred to in sub-section (1), within the Scheduled Area, 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 without or with such 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 under taken contrary to such decision and recover the cost of such pulling down, demolition or removal from the person or authority concerned.

13. Preparation of developmental plan, its approval and execution.-

(1) The Authority shall, as soon as may be, after its constitution prepare a plan for the development of the area into an International Exhibition and Interactive centre which caters to industry segments such as Engineering, Automobile, Wood and Craft, IT and BT and an Information Hub through public-private partnership model.

(2) The Development plan may include,-

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

(b) putting up public parks, horticultural or zoological gardens, fountain gardens, artificial water-falls, game parks, lakes with boating or other water games or such other tourist attractions;

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

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

(e) forming open spaces for the better ventilation of the area comprised in the authority or in any adjoining area;

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

(g) providing facilities for communication and transport; and

(h) preparing and sanctioning permission to the Private Public Partnership model:

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Provided that, no such model involving expenditure of rupees ten crores or more shall be made without the previous sanction of the State Government.

(2) The development plan prepared under sub-section (1) shall be forwarded by the Deputy 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 (1), 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 execution of development plans approved by the State Government under this Act and shall be complied with all the provisions under the Karnataka Transparency in Public Procurements Act, 1999 (Karnataka Act 29 of 2000) and other allied Acts.

14. Levy of Fee.- (1) It shall be lawful for the Authority to levy, at such rate as may, by regulations be specified, fee and other charges for grant of permission, maintenance of the exhibition and other centers in the Scheduled area.

(2) All the fee and other charges realised under this Act shall be credited to the Authority fund.

15. Authority fund.- (1) The Authority shall have a fund to be called the Authority Fund which shall be operated by such officers as may be authorised by the Authority.

(2) The Authority may accept grants, subventions, contributions, donations and gifts from the Central Government, the State Government, a local authority, any International organisation or any individual or body, whether incorporated or not, for all or any of the purposes of this Act.

(3) The State Government may every year, make a provision for grant to the Authority of a sum equivalent to the administrative expenses of the Authority till the Authority is able to meet its administrative expenses out of its own resources.

(4) All moneys received by or on behalf of the Authority by virtue of this Act, and all interests, profits, and other moneys accruing to or borrowed by the Authority, shall be credited to the Fund.

(5) Except as otherwise directed by the State Government, all moneys and receipts specified in the foregoing provisions and forming part of the Fund

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shall be deposited in any Scheduled Bank as defined in the Reserve Bank of India Act, 1934 (Central Act 2 of 1954) or invested in such securities, as may be approved by the State Government.

(6) The Fund and all other assets vesting in the Authority shall be held and applied by it, subject to the provisions of and for the purposes of this Act.

16. Budget.- The Authority shall prepare, every year, in such form and at such time as may be prescribed, an annual budget estimate in respect of the next financial year showing the estimated receipts and disbursements of the Authority and shall submit a copy thereof to the State Government.

17. Annual report.- The Authority shall, after the end of each year prepare in such form and before such date as may be prescribed, a report of its activities during such year and submit to the State Government and the State Government shall cause a copy of such report to be laid before both Houses of the State Legislature.

18. Subventions and loans to the Authority.- (1) The State Government may, from time to time, make subventions to the Authority for the purposes of this Act on such terms and conditions as the State Government may determine.

(2) The State Government may, from time to time advance loans to the Authority on such terms and conditions; not inconsistent with the provisions of this Act, as the State Government may determine.

19. Power of Authority to borrow.- The Authority may from time to time, with the previous sanction of the State Government and subject to the provisions of this Act, and to such conditions as may be prescribed in this behalf, borrow any sum required for the purposes of this Act.

20. Accounts and audit.- (1) The Authority shall cause to be maintained proper books of accounts and such other books as the rules made under this Act may require and shall prepare in accordance with such rules an annual statement of accounts.

(2) The Authority shall cause its accounts to be audited annually by such persons as the State Government may direct.

(3) As soon as the accounts of the Authority have been audited, the Authority shall send a copy thereof together with a copy of the report of the auditor thereon to the State Government and shall cause the accounts to be published in the prescribed manner and place copies thereof for sale at a reasonable price.

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(4) The Authority shall comply with such directions as the State Government may, after perusal of the report of the auditor, think fit to issue. Directions issued by the Government.

21. Directions by the Authority.- (1) The Authority may, in order to carry out the development plans and schemes formulated under section 13 or any town planning scheme issue directions to any local Authority, Urban development Authority concerned, Karnataka Urban Water Supply and Sewerage Board, Karnataka Power Transmission Corporation and such other bodies as are connected with developmental activities in the Scheduled Area.

(2) Notwithstanding anything contained in any other law for the time being in force, every such direction shall be complied with by the body to whom it is issued. On failure, it shall be competent for the Authority to take necessary action to carry out the directions issued under sub-section (1) and recover expenses, if any, incurred therefor from the body concerned.

22. Penalty for breach of the provisions of the Act.- Whoever contravenes any of the provisions of this Act or of any rule, regulation, or bye- law or scheme made or sanctioned thereunder shall be punishable with imprisonment for a term which may extend to six months or with fine which may extend to ten thousand rupees or with both and in the case of continuing contravention, with additional imprisonment for a term which may extend to one month or with fine which may extend to five hundred rupees or with both for each day after the first during; which the contravention continues.

23. Offences by companies.- (1) If the person committing an offence under this Act is a company, every person who at the time the offence was committed was in charge of and responsible to the company for the conduct of its business as well as the company, shall be deemed to be guilty of the offence and shall be liable to be proceeded against and punished accordingly:

Provided that nothing contained in this sub-section shall render any such person liable to any punishment provided in this Act if he proves that the offence was committed without his knowledge or that he exercised all due diligence to prevent the commission of such offence.

(2) Notwithstanding anything contained in sub-section (1) where an offence under this Act has been committed by a company and it is proved that the offence has been committed with the consent or connivance of, or is attributable to any neglect on the part of any director, manager, secretary or other officer of the company, such director, manager, secretary or other officer shall also be deemed to be guilty of that offence and shall be liable to be proceeded against and punished accordingly.

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Explanation: For the purpose of this section-

(a) "Company" means a body corporate and includes a firm or other association of individuals; and

(b) "Director" in relation to a firm means a partner in the firm.

24. Sanction of Prosecution.- No prosecution for any offence punishable under this Act shall be instituted except with the previous sanction of the Authority or any officer of the Authority authorised by it in this behalf.

25. Authority may compromise claims by or against it.- The Authority may compound or compromise any claim or demand arising out of any contract entered into by it under this Act or any action or suit instituted by or against it for such sum of money or other compensation as it shall deem sufficient:

Provided that, no such claim or demand exceeding fifty thousand rupees shall be compounded or compromised except with the previous approval of the State Government.

26. Fines realised to be credited to the Fund.- All fines realised in connection with prosecutions under this Act shall be credited to the Authority Fund.

27. Members and officers to be public servants.- Every member, every officer and other employee of the Authority shall be deemed to be a public servant within the meaning of section 21 of the Indian Penal Code.

28. Protection of action taken in good faith.- No suit, prosecution or other legal proceedings shall lie against any person for anything which is in good faith done or intended to be done under this Act or any rule or regulation made thereunder.

29. Control by the State Government etc.- (1) The State Government may give such directions to the Authority as in its opinion are necessary or expedient for carrying out the purposes of the Act. The Authority shall carry out such directions as may be issued from time to time by the State Government for the efficient administration of this Act and it shall be the duty of the Authority to comply with such directions.

(2) The State Government may make changes to the Schedule by a notification in the official Gazette.

(3) The Authority shall furnish to the State Government such reports, and other information as the State Government may from time to time require.

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(4) If in, or in connection with, the exercise of its powers and discharge of its functions by the Authority under this Act, any dispute arises between the Authority, and a Local Authority, the decision of the State Government on such dispute shall be final.

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

(2) Every rule 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 in which it is so laid or the session immediately following, both Houses agree in making any modification in the rule or both Houses agree that the rule should not be made, the rule shall thereafter have effect only in such modified form or to 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 done under that rule.

31. Power to make regulations.- The Authority may, by notification and with previous sanction of the State Government, make regulations not inconsistent with the provisions of the Act and the rules made thereunder for enabling it to perform its functions under this Act. The regulations may be made in respect of any matter which is required to be or may, in the opinion of the Authority be provided by regulations.

32. Power to remove difficulties.- (1) If any difficulty arises in giving effect to the provisions of this Act, the State Government may by order published in the Official Gazette, as the occasion may require do anything which appears to it to be necessary to remove the difficulty.

(2) Every order made under sub-section (1) shall as soon as may be after it is published, be laid before both Houses of the State Legislature and shall, subject to any modification which the State Legislature may make, have effect as if enacted in this Act:

Provided that, no such modification shall be made under this section, after expiry of two years from the date appointed for the enactment of the Act.

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SCHEDULE

Area specified for development Sl. Gadag Area

No. (Survey Numbers) (in sq. yards)

1 3796/2 2222-02 2 3796/3 2222-02 3 3796/4 2222-02 4 3796/5 2222-02 5 3796/6 2222-02 6 3796/7 1666-06 555-05

7 3796/8 2222-02 8 3796/9 2222-02 9 3796/10 2222-02 10 3796/11 2222-02 11 3796/12 2222-02 12 3797/1 1908-00 13 3796/14 1111-01 14 3796/15 2222-02 15 3796/16 2222-02 16 3796/17 2750-00 17 3796/18 1837-04 18 3796/19 1512-04 19 3796/20 1210 20 3796/21B 2200-00 21 3782-2 1008-03 1213-03

22 3783/3 2222-02 23 3783/4 2222-02 24 3783/5 2222-02 25 3783/6 1191-06 26, 27 3782/2A+2B 2962-05 28 3782/3 222-02

29 3782/4 1111-01

30 3782/5 2222-02

31 3782/6 1111-01

1111-04

32 3782/7 1111-01

33 3782/8A+8B+8C 2158-02 (Half)

32-00

2158-02

(Half)

34 3782/9 2222-02

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The above translation of the Gadag-Betageri Business, Culture and

Exhibition Authority Act, 2024 (Karnataka Act No. 38 of 2025) be published in

the official Gazette under Article 348 of the Constitution of India.

THAAWARCHAND GEHLOT

GOVERNOR OF KARNATAKA

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

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ಕರ್ನಾಟಕ ಸರ್ಕಾರ

ಸಂಖೆ್ಯ : ನಅಇ 18 ಟಿಎಂಡಿ 2023 (1) ಕರ್ನಾಟಕ ಸರ್ಕಾರದ ಸಚಿವಾಲಯ, ವಿರ್ಕಸ ಸೌಧ,

ಡಾ|| ಬಿ.ಆರ್. ಅಂಬೇಡ್ಕ ರ್ ವಿೀಧಿ ,

ಬಂಗಳೂರ, ದಿರ್ನಂಕ: 23.05.2025

ಅಧಿಸೂಚನೆ

ಗದಗ-ಬಟಗೇರಿ ವೆಾ ಪಾರ, ಸಂಸಕ ೃತಿ ಮತ್ತು ಴ಸ್ತು ಩ರ ದವಾನ ಪಾರ ಧಿರ್ಕರ ಅಧಿನಿಯಮ 2024 (2025ರ ಕರ್ನಾಟಕ ಅಧಿನಿಯಮ ಸಂಖೆ್ಯ :38)ರ 1ನೇ ಩ರ ಕರಣದ (2) ನೇ ಉ಩ ಩ರ ಕರಣದಲಿ್ಲ ಩ರ ದತ್ು ವಾದ ಅಧಿರ್ಕರ಴ನ್ನನ ಚಲಾಯಿಸಿ, ಕರ್ನಾಟಕ ಸರ್ಕಾರವು ಈ ಮೂಲಕ ಸದರಿ ಅಧಿನಿಯಮವು/ ಅಧಿನಿಯಮದ ಉ಩ಬಂಧಗಳು ದಿರ್ನಂಕ:23-05-2025 ರಿಂದ ಜಾರಿಗೆ ಬರತ್ಕಕ ದ್ದ ಂದು ಗೊತ್ತು ಩ಡಿಸಿದ್. ಸಥ ಳ: ಬಂಗಳೂರು.

ದಿರ್ನಂಕ: 23-05-2025

ಕರ್ನಾಟಕ ರಾಜೆ್ ಪಾಲರ ಆದೇಶಾನ್ನಸಾರ

ಮತ್ತು ಅ಴ರ ಹೆಸರಿನಲಿ್ಲ

(ಮಹಂತಪ್ಪ ಎಸ್. ತುರಕನೂರ)

ಸರ್ಕಾರ ಅಧಿೀನ ರ್ಕಯಾದರ್ಶಾ, ಎಂ.ಎ-2 ಮತ್ತು ಮಂಡ್ಳಿ ಶಾಖ್ಯ, ನಗರಾಭಿವೃದಿಧ ಇಲಾಖ್ಯ.

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