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Kitturu Development Authority Act, 2011

(Karnataka Act No. 10 of 2012)

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Chapter-1

Preliminary

(a) 'Amenity' includes roads, streets, sub-ways, lighting, drainage, sanitation, electricity and water supply or other conveniences, public works, market places, hospitals, dispensaries, libraries, recreation centers, service stations of any public utility service authorised by the Authority or other facility; and such other amenity as the State Government may, by notification specify;

(b) `Authority' means the Kitturu Development Authority constituted under section 3;

(c) 'Kitturu' means and includes limits of Kitturu village and Kitturu Gramapanchayat and the area covering Kitturu Village in Bailhongal Taluk Belgaum District and lands acquired by Government from time to time for development of heritage sites at Kitturu and such other area declared by the State Government, by notification;

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

(e) 'Commissioner' means the Commissioner of the Authority appointed under section 10;

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

(g) `Heritage Site' means the whole of the area comprising the sites specified in the Schedule but excluding the area referred to as protected area under the Ancient Monuments and Historical Sites and Remains Act, 1958 (Central Act 24 of 1958);

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

(i) 'Regulations' means regulations of the Authority made under section 41;

(j) `Schedule' means Schedule appended to this Act.

Chapter-II

Authorities and its Employees

(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

(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;

(a) he becomes subject to any of the disqualifications mentioned in section 5:

(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:

(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:

(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 rules as may be prescribed and every contract shall be made on behalf of the Authority by the Commissioner:

(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;

(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 37 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.

(a) Implement the resolutions of the Authority;

(b) conduct the business of the Authority and to make the correspondence;

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

(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 servants and regulation of their pay and allowances;

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

(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.

Chapter-III

Development and Maintenance of Kitturu

(a) Conservation and restoration of any heritage site or structure, primarily inside the fort and programmes for its maintenance, reconstruction.

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

(d) construction of choultries, lodging houses, cottages, hotels, restaurants and boarding houses to cater to the requirement of different classes of tourists;

(e) construction of necessary shopping line or shopping complexes;

(f) provision of amenities as defined in section 2;

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

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

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

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

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

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

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

(n) to under take development works in the area of Kitturu territory or the area decided by the authority including the forts, mutts, samadhi coming within the area of development;

(o) providing facilities for communication and transport;

(p) 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;

(q) any other matter which in the opinion of the Authority, is expedient and incidental, to develop and maintain the Kitturu as a cultural centre, place of pilgrimage and an international tourist centre and a centre for deliberation not only of Rani Chennamma but also of her contemporaries and to protect and develop other places of importance connected with the life, achievement and sacrifice of Rani Chennamma and her contemporaries, and for the establishment of an educational and research centre for studies and specialized library on the subject;

(r) excavation and exploration of archaeological nature to unearth ancient monuments if any believed to be buried in any of the historical and heritage sites within the territorial limits of the Authority:

(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.

(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;

(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.

(a) the maintenance, keeping in repair, lighting and cleaning of the streets in Kitturu.

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

(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;

(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.

(a) Kitturu Utsava.

(b) Sahityotsava.

(c) Art Exhibitions and Sales.

(d) Seminars, Symposia, workshops.

(e) Annual Fairs and Festivals of special nature.

Chapter-IV

Finance and Property

(i) all grants, subventions, donations and gifts made by the Central Government, State Government, any local authority or any body, 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.

Chapter-V

Miscellaneous

Schedule

[See clause (g) of section 2]

Heritage Sites and Monuments at Kitturu and Surrounding Areas