LexThe LAKKUNDI HERITAGE AREA DEVELOPMENT AUTHORITY ACT, 2020
Karnataka · state statute
Open in Lexace · Ask the AI about this actKARNATAKA ACT NO. 50 OF 2020
LAKKUNDI HERITAGE AREA DEVELOPMENT AUTHORITY ACT, 2020
Arrangement of Sections
Sections:
1. Short title and commencement
2. Definitions
3. Constitution and incorporation of the Authority
4. Meetings of the Authority
5. Authority Security Force
6. State Level Committee
7. Appointment of the Commissioner
8. Duties of the Commissioner
9. Appointment of Accounts Officer and other officers
10. The method of recruitment and conditions of service of officers
and staff
11. Functions of the Authority
12. Special powers of the Chairman
13. Power to delegate
14. No other authority or person to undertake development without
permission of the Authority
15. Power of entry
16. Levy of Fee
17. Authority fund
18. Budget
19. Annual report
20. Subventions and loans to the Authority
21. Power of Authority to borrow
22. Accounts and Audit
23. Directions by the Authority
24. Penalty for breach of the provisions of the Act
25. Offences by Companies
26. Sanction of prosecution
27. Authority may compromise claims by or against it
28. Members and officers to be public servants
29. Protection of action taken in good faith
30. Control by the State Government etc
31. Application of the Karnataka Public Premises (Eviction of
unauthorized occupants) Act, 1974 (Karnataka Act 32 of 1974)
to the Authority Premises
32. Act to over-ride other laws
33. Power to amend the schedule
34. Power to make rules
35. Power to make regulations
36. Removal of difficulties
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STATEMENT OF OBJECTS AND REASONS
ACT 50 OF 2020. - It is considered necessary to constitute the
Lakkundi heritage Area development authority to,-
(i) conserve the cultural heritage of Lakkundi with all its archaeological
remains and natural environs;
(ii) preserve its cultural identity;
(iii) ensure sustainable development of Lakkundi heritage area and
promote tourism; and
(iv) prevent uncontrolled development of the heritage area and
commercial exploitation of the area.
Hence, the Bill.
[L.A. Bill No. 59 of 2020, File No. Samvyashae 68 Shasana 2020]
[Entry 5 and 32 of List II of the Seventh Schedule to the Constitution
of India.]
[Published in Karnataka Gazette Extra-ordinary No. 493 in part-IVA dated:
22.10.2020]
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KARNATAKA ACT NO. 50 OF 2020
(First Published in the Karnataka Gazette Extra-ordinary on the 22nd day of
October, 2020)
LAKKUNDI HERITAGE AREA DEVELOPMENT AUTHORITY ACT, 2020
(Received the assent of the Governor on the 22nd day of October, 2020)
An Act to provide for conservation of the cultural heritage of Lakkundi
with all its archeological remains and natural environs; to preserve its cultural
identity and to ensure sustainable development of the Lakkundi Heritage Area,
in the State of Karnat aka and to constitute Lakkundi Heritage Area
Development Authority.
Whereas it is expedient to provide for, the constitution of the Lakkundi
Heritage Area Development Authority for conservation and development of the
Heritage area of Lakkundi with all its archaeological remains and natural
environs; and to preserve its cultural identity and to ensure sustainable
development of the Lakkundi heritage area, in the State of Karnataka and for
the matters connected therewith or incidental thereto.
Be it enacted by the Karnataka State Legislature in the seventy first year
of the Republic of India as follows:-
CHAPTER -I
PRELIMINARY
1. Short title and commencement .- (1) This Act may be called the
Lakkundi Heritage Area Development Authority Act, 2020.
(2) It shall come into force on such date as the State Government may, by
1[notification]1, appoint.
1. This Act has came into force w.e.f. 21.12.2020. by Notification No. TOR/91/TDA/2020 Dated: 22.12.2020.
(See the text notification at the end of the Act)
2. Definitions.- In this Act unless the context otherwise requires,-
(a) “Amenity” includes roads, bridges, streets, transport, lighting, water
and electricity supply sewerage, drainage, public works, open spaces
recreational grounds, parks and other conveniences, services or utilities;
(b) “Authority” means the Lakkundi Heritage Area Development
Authority established under section 3;
(c) “Chairman” means the Chairman of the Authority;
(d) “Committee” means the State Level Committee constituted under
section 6.
(e) "Commissioner" means the Commissioner of the Authority appointed
under section 7;
(f) “Development” with its grammatical variations means the carrying
out of building, engineering or other operations in or over or under any land or
the making of any material change in any building or land or in the use of any
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building, or land and includes redevelopment and forming of layouts and sub -
division of any land including amenities in the heritage area;
(g) “Fund” means the fund of the Authority;
(h) “Heritage Area” means the whole of the area comprising the areas
specified in the schedule and includes such other area as may be notified by
the State Government from time to time 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);
(i) “Land” includes benefits arising out of land and things attached to
the earth or permanently fastened to anything attached to the earth;
(j) “Natural Environs” includes the rivers, river beds, rocks, water
sources, wild life and vegetation located in the Heritage Area;
(k) “President” means the president of the Committee.
(l) "Regulations" means regulations made under this Act; and
(m) "Schedule" means schedule appended to this Act.
CHAPTER-II
LAKKUNDI HERITAGE AREA DEVELOPMENT AUTHORITY
3. Constitution and incorporation of the Authority. - (1)The State
Government shall as soon as may be, after the commencement of this Act,
constitute for the purposes of this Act, an Authority to be called the Lakkundi
Heritage Area Development Authority.
(2) The Authority shall be a body corporate by the na me 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 enter into to contract and shall by the said name sue or be sued.
(3) The Authority shall consist of the following members, namely:-
(a) The Deputy Commissioner, Gadag District. Chairman
(b) The Commissioner, Department of Archaeology,
Museums and Heritage, Mysuru.
Member
(c) The Director of Town Planning, Bengaluru Member
(d) The Director of Tourism, Bengaluru Member
(e) The Superintendent of Police, Gadag Member
(f) The Superintending Archaeologist, Archaeological
Survey of India, Dharwad Circle, Dharwad
Member
(g) The Chief Executive Officer, Zilla Panchayat,
Gadag.
Member
(h) The Deputy Conservator of Forests, Gadag Member
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(i) The Commissioner, Urban Development Authority,
Gadag.
Member
(j) The Superintendent Engineer, Public Works
Department, Gadag.
Member
(k) The Deputy Environment Officer, Gadag. Member
(l) The Executive Engineer, Irrigation Department.,
Gadag.
Member
(m) Head of the faculty of Archaeology, Karnataka
University, Dharwad.
Member
(n) The Commissioner of the Authority, Member
Secretary
(4) The head quarters of the Authority shall be at Gadag.
4. Meetings of the Authority.-(1) The meetings of the Authority shall be
convened by the Chairman or the Secretary with the express approval of the
Chairman and it shall ordinarily meet at least once in three months at such
place within the jurisdiction of the Authority or at the Headquarters of the
Authority and at such time as the Chairman may decide.
(2) The Authority shall observe such rules of procedure in regard to the
transaction of business at its meetings (including quorum at meetings) as may
be specified by regulations.
(3) The Chairm an or, if for any reason he is unable to attend any
meeting, the Vice Chairman or if for any reason he is also unable to attend the
meeting, any other member chosen by the members present at the meeting,
shall preside at the meeting of the Authority.
(4) All questions which come up before any meeting of the Authority shall
be decided by majority of the votes of the members present and voting and in
the event of an equality of votes, the Chairman or in his absence the person
presiding, shall have and exercise a second or casting vote.
5. Authority Security Force. - (1) There shall be constituted and
maintained a force to be called the Authority Security Force,-
(i) for the better protection and security of the public property
within the heritage area including prevention of encroachments
and removal thereof;
(ii) for aiding the officers of the Authority in the detection and
investigation of any matter relating to leakage of revenue or any
amount payable to the Authority.
(iii) for effective communication and ob taining of any information
regarding any design to commit or the commission of any
offence by any person under this Act or the Karnataka Town
and Country Planning Act, 1961(Karnataka Act 11 of 1963) or
any rule, or regulation or order made under them;
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(iv) to exercise such other powers and discharge such other
functions as may be prescribed.
(2) The Authority Security Force shall consist of such number of
supervisory officers and members as may be determined by the Authority and
shall be provided by the State Government.
(3) The Chairman shall exercise powers of superintendence and control
over the Authority Security Force.
6. State Level Committee. - (1) There shall be a State Level Committee
consisting of the following members, namely :-
(a) The Minister in charge of Tourism - President
(b) The Minister in charge of Gadag District - Vice President
(c) The Minister in charge of Kannada and Culture - Vice President
(d) Members of the Parliament and the State Legislature
representing the part or whole of heritage area whose
constituency lie within the jurisdiction of the
Authority and registered as voter in that area.
- Member
(e) The Additional Chief Secretary and Development
Commissioner to Government of Karnataka
- Ex-officio
Member
(f) The Director General, Archaeological Survey of India
or his nominee.
- Ex-officio
Member
(g) The Additional Chief Secretary or Principal Secretary
to Government, in charge of Finance Department or
his nominee.
- Ex-officio
Member
(h) The Secretary to Government in – charge of Tourism - Ex-officio
Member
(i) The Chairman of the Authority - Ex-officio
Member
(j) The Director of Town and Country Planning,
Government of Karnataka
- Ex-officio
Member
(k) The Commissioner, Archaeology, Museums and
Heritage.
- Ex-officio
Member
(l) The Secretary to Government, in Charge of Kannada
and Culture Department
- Member
Secretary
(2) The Committee may co-opt four persons who are experts in the field of
Heritage, Archaeology, Tourism or Environment as members.
(3) The Committee shall,-
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(a)co-ordinate and monitor the activities of the Authority and direct
the Authority on all matters concerning the conservation of the Cultural
Heritage and the Natural Environs within the Heritage Area;
(b)approve annual plan and budget; and
(c)approve expenditure above five crores:
with or without modification.
(4) The Committee shall meet at least once in six months at such place
and at such time and shall adopt such procedure as may be prescribed.
CHAPTER-III
OFFICERS OF THE AUTHORITY AND THEIR DUTIES
7. Appointment of the Commissioner. - The State Government shall
appoint, an officer not below the rank of Group – A (Senior Scale) of the State
Civil Service or Chief of any local authority or any person working in the
University in a post not less than that of professor who is familiar with the
historical and cultural development to be the Commissioner of the Authority.
8. 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
are conferred on him by or under this Act or under any law for the time being
in force,-
(a) be the Chief Executive of the Authority;
(b) be responsible for all budgetary plan ning, 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;
(d) prepare and sub mit 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.
9. Appointment of Accounts Officer and other officers. - (1) The State
Government shall appoint an officer of the State Accounts Service, not below
the rank of Assistant Controller to be the Accounts Officer of the Authority.
(2) The Acco unts Officer shall report to the Commissioner and shall
exercise such power and perform such other duties as may be prescribed.
10. The method of recruitment and conditions of service of officers
and staff.- (1) The state Government shall provide such othe r officers and staff
as may be necessary to the Authority. The method recruitment and conditions
of service and the powers and duties of the commissioner and other officers
and staff of the Authority shall be such as may be determined by rules.
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(2) The ad ministrative expenses, salary and allowances of the officers
and staff of the Authority shall be defrayed out of the fund of the Authority.
CHAPTER-IV
POWERS AND FUNCTIONS OF THE AUTHORITY
11. Functions of the Authority. - Subject to the provisions of this Act
and the rules made there under the functions of the Authority shall be ,-
(i) to carry out a survey of the Heritage Area and prepare reports
on the surveys so carried out;
(ii) to prepare development plan of the Heritage area;
(iii) to cause to be carried out such works as are contemplated in
the development plan duly approved by the Committee;
(iv) to formulate as many schemes as are necessary for
implementing the development plan of the Heritage Area in a
sustainable manner;
(v) to secure and co -ordinate execution of the development plan,
town planning schemes and the development of the Heritage
Area in accordance with the said plan and schemes;
(vi) to raise finance for any project or scheme for the development
of the Heritage Area and to extend assistance to the local
authorities in the Region for the execution of such project or
scheme;
(vii) to 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;
(viii) to entrust to any local authority or other agency the work of
execution of any development plan or development of the
Heritage area;
(ix) to co -ordinate the activiti es 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 Heritage Area and the Karnataka Urb an water
Supply and Sewerage Board, the Karnataka Slum
Development 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 Heritage Area;
(x) to supervise and review the progress of expenditure incurred
under the plan and performance;
(xi) to take action to protect the public property within the
heritage area;
(xii) to raise local, regional , national and international awareness
about the significance of the architectural importance of
Lakkundi Heritage Area.
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(xiii) to promote and encourage proper research to understand the
archaeological, historical and environmental values of the
architectural importance of Lakkundi in Heritage Area.
(xiv) to perform such other functions as may be prescribed.
12. Special powers of the Chairman.- The Chairman shall have special
powers to act on his own and direct measures for effective realization of the
object in cases of urgency where there is no sufficient time to convene a
meeting of the Authority, the Chairman shall take action and place the subject
before the Authority at its immediate next meeting and seek ratification.
13. 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 Chairman or such officer of the
Authority as may be specified in the notification subject to such res trictions
and conditions as may be specified therein.
14. 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 co nsultation,
concurrence and written permission of the Authority, no other authority or
person shall undertake any development within the Heritage Area.
(2) No local authority shall grant permission for any development referred
to in sub -section (1), within the Heritage 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.
(5) Any authority or person aggrieved by the deci sion 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 appe al 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 su b-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 authorit y concerned following due process of
law.
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15. Power of entry. - The Authority may authorize any person to enter
into or upon any land or building with or without assistants of workmen for the
purposes of:-
(a) making any enquiry, inspection, measurement or surv ey or
taking levels for 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 l ines 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 necessar y 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 occupier, 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 occupants of the land
or building entered.
16. Levy of Fee. - (1) It shall be lawful for the Authority to levy, at such
rate as may, by regulations be specified, a fee for grant of permission unde r
section 14.
(2) All fee realized under this Act shall be credited to the Authority fund.
17. 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 authorized
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 organization or any individual or body,
whether incorporated or not, for all or any of the purposes of this Act.
(3) The State Government shall, every year, make a 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.
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(5) Except as otherwise directed by the State Gov ernment, all moneys
and receipts specified in the foregoing provisions and forming part of the Fund
shall be deposited in any Scheduled Bank as defined in the Reserve Bank of
India Act, 1934(Central Act 2 of 1934) 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.
18. 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.
19. Annual report. - The Author ity 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 befor e both Houses of
the State Legislature.
20. 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.
21. 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.
22. 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 ac counts to be audited annually by the
Principal Director, Karnataka State Audit and Accounts Department.
(3) As soon as the accounts of the Authority have been audited, the
Authority shall send a copy there of together with a copy of the report of the
audit 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.
(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.
CHAPTER – V
MISCELLANEOUS
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23. Directions by the Authority. - (1) The Authority may, in order to
carry out the assignment plans and schemes formulated under section 11 or
any town planning scheme issue direct ions 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 Heritage Area.
(2) Not withstanding anything contained in any other law for the time
being in force, every such direction shall be complied with by the body to which
it is issued. On failure, it shall be competent for the Authority to take
necessary action to carry out the direc tions issued under sub -section (1) and
recover expenses, if any, incurred therefor from the body concerned.
24. 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 one year or with fine which may
extend to ten thousand rupees or with both and in the case of continuing
contravention, with additional imprisonmen t 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.
25. Offences by Companies. - (1) If the person committing an offence
under th is 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 be 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 such -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 o r 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.
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.
26. S anction 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.
27. Authority may compromise claims by or against it. - The
Authority may compound or compromise any claim or demand arising out of
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any contract 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 f ifty thousand rupees
shall be compounded or compromised except with the previous approval of the
State Government.
28. Members and officers to be public servants. - Every member, every
officer and other employee of the Authority shall be deemed to be a publ ic
servant within the meaning of section 21 of the Indian Penal Code,1860.
29. 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 b e done under this Act or any rule or regulation
made thereunder.
30. 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 Authority shall fur nish to the State Government such reports,
and other information as the State Government may from time to time require.
(3) 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.
31. Application of the Karnataka Public Premises (Eviction of
unauthorized occupants) Act, 1974 (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 Karnataka Public Premises (Eviction of Unauthorised
Occupants) Act, 1974 (K arnataka 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) of the aforesaid
Act, and the rules made thereunder shall apply to the premises of the Authority
with the following modifications, that is to say.-
(a) the State Government may appoint any officer of the State
Government or the Authority as it thinks fit, to be the competent officer for the
purposes of the aforesaid Act;
(b) references 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 section 6, 7, 8, 13, 14, 15 and 16 of that Act shall be
deemed to be references to the Authority.
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32. Act to over -ride other laws.- The provisions of this Act shall have
effect notwithstanding anything inconsistent therewith contained in any other
law for the time being in force.
33. Power to amend the schedule. - (1) The State Government may by
notification add, amend or omit any of the entries in the Schedule.
(2) Every notification issued under sub -section (1) shall be laid before
each house of the state legislature after previous publication.
(3) The State Go vernment may also notify the Geo -spatial map of the
heritage area.
34. Power to make rules.- (1) The State Government may, after previous
publication by notification make rules to carryout 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 t he session in which it is
so laid or the session immediately following both Houses agree in making any
modification in the rule or decide that any rule should not be made, the rule
shall thereafter 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.
35. Power to make regulations. - The Authority may subject to the
provisions of this Act and the rules made under section 34 and with the
previous sanction of the State Government, by notification make regulations to
carry out the purposes of this Act.
36. Removal of 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 not inconsistent with
the provisions of this Act which appears to it to be necessary to remove the
difficulty:
Provided that no order shall be made under this section after expiry of
two years from the date of commencement of this Act.
(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.
SCHEDULE
(see clause (h) of section 2)
PART A
Core Area Zone – Places of Cultural Heritage
"Cultural Heritage" means and includes the historical place known as
Lakkundi in Gadag district referred as Lokki – Gundi in inscriptions as per the
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records. Lakkundi Gadag Taluks and District surrounded by historical and
heritage remnants is full of hi storical monuments and their remains, ancient
temples like Someshwara, Kumbareshwara, Manikeshwara, Naganatha,
Nageshwara, Kashivishveshwara, Shankaralinga, Lakshminarayana, Ganapati,
Lakkada Veeranna, Eshawara, Kalmeshwara, Halgundi Basavanna,
Virupaksha, Mallikarjuna, Eirabhadra, Chandramouleshwara, Jaina Basadi,
Brahma, Jinalaya, Maskin Bavi, Fakira Swamy matt, shivappa matt, fort
doorway, inner fortwall, pathribavi, mallebavi, chabber bavi, Kanniyarvabi,
Kunnibavi, Madyannabavi, Koragerebavi, Choukibavi, Koteshwara temple
outside fort etc., about 40 tangible heritage monument complex with the
existence of 16 and more lakes.
The symbols of tangible heritage in the form of cultural and traditional
events like chariot moving, the festival of the god Veerb hadra, Fair, craft
ceremony and other faithful observances are seen to be carried out in co -
ordination with the belief of the people's social and religious attitude. Tucking
of flower garlands flower decoration, drawing the line of rangoli is prevalent.
Manufacture of pottery as a part of home industry, weaving of saree, weaving of
ambasi panche, weaving of mat, folklore art, traditional cultivation
implementation system, gardening and local age old menu hospitalities – have
become part and parcel of the heritage.
PART-B
Buffer Zone
Areas extending upto 1 km beyond the limits of Core Area Zone.
PART-C
Peripheral Zone
Area extending upto 1Km beyond the limits of the Buffer Zone.
The above translation of ಲಕ್ ಕ ುಂಡಿ ಪಾರಂಪರಿಕ ಪ ರ ದೇಶ ಅಭಿವೃದ್ಧ ಿ ಪಾ ರ ಧಿಕಾರ
ಅಧಿನಿಯಮ, 2020 (2020 ರ ಕರ್ನಾಟಕ ಅಧಿನಿಯಮ ಸಂಖ್ಯೆ : 50) be published in the
Official Gazette under clause (3) of article 348 of the Constitution of India.
VAJUBHAI VALA
GOVERNOR OF KARNATAKA
By Order and in the name of
the Governor of Karnataka
(K. DWARAKANATH BABU)
Secretary to Government
Department of Parliamentary Affairs
and Legislation
16
ಕರ್ನಾಟಕ ಸರ್ಕಾರ
ಸಂಖ್ಯೆ : TOR/91/TDA/2020 ಕರ್ನಾಟಕ ಸರ್ಕಾರದ ಸಚಿವಾಲಯ,
ವಿರ್ಕಸ ಸೌಧ,
ಬೆಂಗಳೂರು, ದಿರ್ನೆಂಕ 22.12.2020
ಅಧಿಸೂಚನೆ
ಲಕ್ ಕ ೆಂಡಿ ಪ್ರ ಾ ರಂಪರಿಕ ಪ ಾ ದೇಶ ಅಭಿವೃದಿ ಿ ಪ್ರ ಾ ಧಿರ್ಕರ ಅಧಿನಿಯಮ, 2020 (2020 ರ ಕರ್ನಾಟಕ
ಅಧಿನಿಯಮ ಸಂಖ್ಯೆ 50) ರ 1ನೇ ಪ ಾ ಕರಣದ (2)ನೇ ಉಪ ಪ ಾ ಕರಣದಡಿ ಪ ಾ ದತ್ ತ ವಾದ ಅಧಿರ್ಕರವನ್ನ ು
ಚಲಾಯಿಸಿ ಕರ್ನಾಟಕ ಸರ್ಕಾರವು ಅಧಿನಿಯಮವನ್ನ ು ದಿರ್ನೆಂಕ: 21.12.2020 ರಿೆಂದ
ಜಾರಿಗೊಳಿಸಲಾಗಿದೆ.
ಕರ್ನಾಟಕ ರಾಜ್ ೆ ಪ್ರಲರ ಆದೇಶಾನ್ನಸಾರ
ಮತ್ತ ತ ಅವರ ಹೆಸರಿನಲ್ಲ ಿ,
(ರ್ನಗರಾಜ್. ಆರ್)
ಸರ್ಕಾರದ ಉಪ ರ್ಕಯಾದರ್ಶಾ
ಪ ಾ ವಾಸೋದೆ ಮ ಇಲಾಖ್ಯ