LexThe Dr. H. NARASIMAIAH SCIENCE, EDUCATIONAL, CULTURAL AND TOURISM DEVELOPMENT AUTHORITY ACT, 2025
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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
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
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 Chikka ballapur
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]
KARNATAKA ACT NO. 32 OF 2025
(First Published in the Karnataka Gazette Extra-ordinary on the 7th day of April, 2025)
Dr. H. NARASIMAIAH SCIENCE, EDUCATIONAL, CULTURAL AND
TOURISM DEVELOPMENT AUTHORITY ACT, 2025
(Received the assent of the Governor on the 5th day 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 c ome into force from such 1[date]1 as 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, libr aries, 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
(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 calle d 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 s eal 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:-
(a) An eminent person who has worked for development
of Science, Educational, Cultural activities in Dr. H.
Narasimaiah Institutions, Memorials, Study Center and
Kala Bhavan and has wide experience in Administration
and a Graduate or post graduate in Science, nomi nated
by the Minister of Science and Technology, Government of
Karnataka to be the Chairman of the Authority.
Chairman
(b) The Deputy Commissioner of the Chikkaballapur
District.
Ex-officio Co-
Chairman
(c) The Member of State Legislative Assembly
representing Gouribidanur Constituency
Special Invitee
(d) The Chief Executive Officer, Chikkaballapur
Zilla Panchayat,
Ex-officio Member
(e) The Superintendent of Police, Chikkaballapura
District
Ex-officio Member
(f) The Director, Science and Technology Department,
Government of Karnataka
Ex-officio Member
(g) The Director of Tourism, Government of Karnataka Ex-officio Member
(h) The Director of Kannada and Culture Department,
Government of Karnataka
Ex-officio Member
(i) The Joint Director, Collegiate Education
Department, Bengaluru Division.
Ex-officio Member
(j) The Deputy Director, School Education and Literacy
Department, Chikkaballapur District.
Ex-officio Member
(k) Not exceeding five persons nominated by the State
Government, out of whom two persons shall be a
prominent Scientist, Educationist or Cultural Activist.
Member
(l) The Executive Engineer, Public Works Department,
Chikkaballapur
Ex-officio Member
(m) The Deputy Conservator of Forests, Chikkaballapur
District
Ex-officio Member
(n) The Commissioner of the Authority. Ex-officio Member
Secretary
(o) The President – of the concerned jurisdictional
Municipality and Gram Panchayat.
Ex-officio Member
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 s hall 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 Chair person 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
(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;
(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, condi tions
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.
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 shar e 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.
[
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 p reside 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 t he
Authority contravenes any provision of this Act or any other law or of any rule s,
notification or regulation s 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 regulation s 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 proceeding s of the Authority if such act or proceeding is
otherwise in accordance with the provisions of this Act.
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 :-
1 The Minister of Science and Technology,
Government of Karnataka
Ex-officio
President
2 The Minister in charge of Chikkaballapur District Ex-officio
Vice-President
3 The Minister of Tourism, Govt of Karnataka Ex-officio
Vice-President
4 The Member of Parliament representing the
district of Chikkaballapur
Ex-officio Member
5 The Members of Legislative Assembly,
Gauribidanur Constituency
Ex-officio Member
6 The Development Commissioner cum Additional
Chief Secretary to Government , Government of
Karnataka
Ex-officio Member
7 The Additional Chief Secretary/ Principal
Secretary/ Secretary to Government, Department
of Finance
Ex-officio Member
8 The Additional Chief Secretary/ Principal
Secretary to Government, Department of Forest,
Ecology and Environment
Ex-officio Member
9 The Principal Secretary/ Secretary to Government,
Department of Information Technology,
Biotechnology and Science and Technology
Ex-officio Member
10 The Additional Chief Secretary/ Principal
Secretary to Government, Department of
Education (School Education and Literacy)
Ex-officio Member
11 The Principal Secretary to Government,
Department of Tourism
Ex-officio Member
12 The Secretary to Government, Department of
Kannada and Culture
Ex-officio Member
13 The Deputy Commissioner, Chikkaballapur
District
Ex-officio Member
14 An eminent Scientist worki ng at ISRO nominated
by Chair person of the ISRO
Ex-officio Member
15 The Director, Indian Institute of Science (IISc) ,
Bengaluru
Ex-officio Member
16 A Director, nomitated by the Chair person of the
Science Gallery Bengaluru
Ex-officio Member
17 Three Members who are experts in the field of
Culture/Science/Technology/Environment/
Heritage and Tourism - to be nominated by the
State Government.
Non-official
Members
18 The Commissioner, Dr. H. Narasimaiah Science,
Educational, Cultural and Tourism Development
Authority
Ex-officio
Member Secretary
(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 deve lopments 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, Finan ces, 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 Author ity 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.
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 th e 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 restorat ion 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 an d not fitting into
the developmental plan;
(m) demolition of obstructive building or portions of buildings;
(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 p ermission 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 i t deems necessary grant
such permission with or without conditions, as it may deem fit to impose or refuse to
grant such permission.
(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 ent er 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.
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 Govern ment” 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.
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 administrat ive 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, Gov ernment 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 fro m 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 Commissione r 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.
(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 t he 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 i t 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 G overnment, 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 frExcerpt shown. Open the full act in Lexace.