LexThe GADAG-BETAGERI BUSINESS, CULTURE AND EXHIBITION AUTHORITY ACT, 2024
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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
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
I
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 a nd 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]
II
Amendment A ct 66 of 2025 :- With the approval of the Cabinet the
Government Order No. UDD 18 TMD 2023, dated: 03.05.2025 has been issued
to,-
(i) transfer the land measuring 34.32 acres in the old cotton market
along with public roads in Survey No. 3782, 3783, 3786, 3796 and 3797 within
the limits of Gadag -Betageri City Municipal Council to the Government under
section 81(3) of the Karnataka Municipalities Act, 1964 as resolved in the
Cabinet meeting held on 15.11.2023, vide Resolution No. C-524/2023.
(ii) place the land so transferred in the custody of the Deputy
Commissioner, Gadag District till the formation of the Authority.
(iii) transfer the said land to the "Gadag -Betageri Trade, Culture and
Exhibition Authority" after its formation.
As the matter was urgent and both Houses of the State Legislature were
not in session and as directed by the Hon'ble Governor, the Gadag -Betageri
Business, Culture and Exh ibition Authority (Amendment) Ordinance, 2025
(Karnataka Ordinance No. 03 of 2025) was promulgated.
This Bill seeks to replace the above ordinance.
Hence, the Bill.
[L.A. Bill No. 52 of 2025, 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.579 in part -IVA
dated:12.09.2025]
KARNATAKA ACT NO. 38 OF 2025
(First published in the Karnataka Gazette Extra-ordinary on the 13th day of May, 2025)
THE GADAG-BETAGERI BUSINESS, CULTURE AND EXHIBITION
AUTHORITY ACT, 2024
(Received the assent of the Governor on the 13th day of May, 2025)
(As amended by Act 66 of 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 segme nts 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 such 1[date]1 as 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;
(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 “loca l 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:-
(a) The Minister In-charge of Gadag District. Chairperson
(b) The Minister In-charge of Department of
Municipal Administration.
Vice-Chairperson
(c) The member of the Legislative Assembly
whose territorial constituency lies within the
jurisdiction of the Authority.
Ex-Officio Member
1[(c-i) The Member of Parliament whose territorial
constituency lies within the jurisdiction of
the Authority
Ex-officio Member
(c-ii) Among the Members of the Karnataka State
Legislative Council whose territorial
constituency lies within the jurisdiction of
Ex-officio Members
the Authority, one Member nominated by
the Chairman of Karnataka Legislative
Council.
(c-iii) The President, Ci ty Municipal Council,
Gadag – Betageri
Ex-officio Member
(c-iv) The Leader of the opposition party, City
Municipal Council, Gadag - Betageri
Ex-officio Member
(c-v) The Vice-President, City Municipal Council,
Gadag - Betageri
Ex-officio Member
(c-vi) All Chairpersons of the Standing
Committees of the City Municipal Council
Gadag – Betageri]1
Ex-officio Members
(d) Principal Secretary / Secretary to
Government Urban Development
department
Ex-Officio Member
(e) The Deputy Commissioner, Gadag District Chief Executive
Officer
(f) The Chief Executive Officer, Zilla Panchayat,
Gadag District
Ex-officio Member
(g) The Superintendent of Police, Gadag District Ex-officio Member
(h) Project Director, District Urban
Development Cell, Gadag District
Member Secretary
(i) Executive Engineer of Public Works
Department, Gadag District
Ex-officio Member
(j) Commissioner, Urban Development
Authority, Gadag District
Ex-officio Member
(k) Commissioner of City Municipal Council,
Gadag-Betageri, Gadag District
Ex-officio Member
(l) Deputy Director (Administration),
Department of School Education and
Literacy, Gadag District
Ex-officio Member
(m) Assistant Director, Kannada and Culture
Department, Gadag District
Ex-officio Member
(n) Assistant Director, Tourism Department,
Gadag District
Ex-officio Member
(o) Three Non -official members nominated by
Authority Gadag -Betageri, Business,
Culture and Exhibition Authority
Members
(p) Five Experts in the field of Urban
Engineering/Planning/Architecture
Invitee Members
1. Deemed to have been Inserted by Act 66 of 2025 w.e.f. 23.05.2025
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 respo nsible 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;
(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 remune ration 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 pow er
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,-
(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 s tipulated 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 thing s 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 authorit ies 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 Sew erage
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.
(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 Sta te 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 a uthority 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.
(5) Any authority or person aggrieved by the decision of the Authority
under sub -section (4) may, within thirty days from t he 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 app eal 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 p ower 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 an d 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:
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 t he 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 a ll 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 G overnment, 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
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 Governm ent 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 t he 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 cau se 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 caus e 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 is sue.
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, Urba n
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 the reunder 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 p erson 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.
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 Prosecuti on.- 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 e fficient 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 Sta te Government such reports,
and other information as the State Government may from time to time require.
(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 betw een 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 i n 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 regulat ions.- 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 regul ations 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 Sta te 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.
SCHEDULE
Area specified for development
Sl.
No.
Gadag
(Survey Numbers)
Area
(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
35 3782/10 2222-02
36 3782/11B 1111-01
37 3782/11A 1111-01
38 3782/13 2222-02
39 3782/14A 1111-01
40 3782/14B 1111-01
41 3782/15A 1111-01
42 3782/15B 1111-01
43 3797/2 1700-00
44 3797/3 1700-00
45 3797/4 1700-00
46 3797/5 1620-00
47 3797/6 1662-05
48 3797/7 1908-00
49 3797/8 1932-05
50 3797/9A 940-00
51 3797/9B 927-05
52 3797/10 1975-00
53 3797/11 2100-00
54 3797/12 1987-05
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,
G. SRIDHAR
Secretary to Government
Department of Parliamentary
Affairs and Legislation
ಕರ್ನಾಟಕ ಸರ್ಕಾರ
ಸಂಖ್ಯೆ : ನಅಇ 18 ಟಿಎಂಡಿ 2023 (1) ಕರ್ನಾಟಕ ಸರ್ಕಾರದ ಸಚಿವಾಲಯ,
ವಿರ್ಕಸ ಸೌಧ,
ಡಾ|| ಬಿ.ಆರ್. ಅಂಬೇಡ್ಕ ರ್ ವಿೀಧಿ ,
ಬಂಗಳೂರ, ದಿರ್ನಂಕ: 23.05.2025
ಅಧಿಸೂಚನೆ
ಗದಗ-ಬಟಗೇರಿ ವಾೆ ಪಾರ, ಸಂಸಕ ೃತಿ ಮತ್ತ ು ಸ್ತ ು ರ ದವಾನ ಪಾ ರ ಧಿರ್ಕರ ಅಧಿನಿಯಮ 2024
(2025ರ ಕರ್ನಾಟಕ ಅಧಿನಿಯಮ ಸಂಖ್ಯೆ :38)ರ 1ನೇ ರ ಕರಣದ (2) ನೇ ಉ ರ ಕರಣದಲ್ಲ ಿ ರ ದತ್ ು ವಾದ
ಅಧಿರ್ಕರನ್ನನ ಚಲಾಯಿಸಿ , ಕರ್ನಾಟಕ ಸರ್ಕಾರವು ಈ ಮೂಲಕ ಸದರಿ ಅಧಿನಿಯಮವು/
ಅಧಿನಿಯಮದ ಉಬಂಧಗಳು ದಿರ್ನಂಕ:23-05-2025 ರಿಂದ ಜಾರಿಗೆ ಬರತ್ಕ ಕ ದ್ದ ಂದು ಗೊತ್ತ ು ಡಿಸಿದ್.
ಸಥ ಳ: ಬಂಗಳೂರು.
ದಿರ್ನಂಕ: 23-05-2025
ಕರ್ನಾಟಕ ರಾಜ್ೆ ಪಾಲರ ಆದೇಶಾನ್ನಸಾರ
ಮತ್ತ ು ಅರ ಹೆಸರಿನಲ್ಲ ಿ
(ಮಹಂತಪ್ಪ ಎಸ್. ತುರಕನೂರ)
ಸರ್ಕಾರ ಅಧಿೀನ ರ್ಕಯಾದರ್ಶಾ,
ಎಂ.ಎ-2 ಮತ್ತ ು ಮಂಡ್ಳಿ ಶಾಖ್ಯ,
ನಗರಾಭಿವೃದಿಧ ಇಲಾಖ್ಯ.
KARNATAKA ACT NO. 66 OF 2025
(First published in the Karnataka Gazette Extra-ordinary on the 12th day of September, 2025)
GADAG-BETAGERI BUSINESS, CULTURE AND EXHIBITION AUTHORITY
(AMENDMENT) ACT, 2025
(Received the assent of the Governor on the 11th day of September, 2025)
An Act to amend the Gadag -Betageri Business, Culture and Exhibition
Authority Act, 2024.
Whereas it is expedient to amend the Gadag -Betageri Business, Culture
and Exhibition Authority Act, 2024 (Karnataka Act No. 38 of 2025) for the
purposes hereinafter appearing;
Be it enacted by the Karnataka State Legislature in the seventy sixth year
of the Republic of India as follows:-
1. Short title an d commencement. - (1) This Act may be called the
Gadag-Betageri Business, Culture and Exhibition Authority (Amendment) Act,
2025.
(2) It shall be deemed to have come into force with effect from 23 rd day of
May, 2025.
2. Amendment of section 3. - In the Ga dag-Betageri Business, Culture
and Exhibition Authority Act, 2024 (Karnataka Act No. 38 of 2025), in section
3, in sub-section (3), after clause (c), the following shall be inserted, namely:-
“
(c-i) The Member of Parliament whose
territorial constituenc y lies within the
jurisdiction of the Authority
Ex-officio Member
(c-ii) Among the Members of the Karnataka
State Legislative Council whose
territorial constituency lies within the
jurisdiction of the Authority, one
Member nominated by the Chairman of
Karnataka Legislative Council.
Ex-officio Members
(c-iii) The President, City Municipal Council,
Gadag – Betageri
Ex-officio Member
(c-iv) The Leader of the opposition party, City
Municipal Council, Gadag - Betageri
Ex-officio Member
(c-v) The Vice -President, City Municipal
Council, Gadag - Betageri
Ex-officio Member
(c-vi) All Chairpersons of the Standing
Committees of the City Municipal
Council Gadag - Betageri
Ex-officio Members
”
3. Repeal and savings. - (1) The Gadag-Betageri Business, Culture and
Exhibition Authority (Amendment) Ordinance, 2025 (Karnataka Ordinance No.
03 of 2025) is hereby repealed.
(2) Notwithstanding such repeal anything done or any action taken
under the Principal Act, as amended by the said Ordinance, shall be deemed to
have been done or taken under the Principal Act, as amended by this Act.
The abo ve translation of ಗದಗ-ಬಟಗೇರಿ ವಾೆ ಪಾರ , ಸಂಸಕ ೃತಿ ಮತ್ತ ು
ಸ್ತ ು ರ ದವಾನ ಪಾ ರ ಧಿರ್ಕರ (ತಿದುದ ಡಿ( ಅಧಿನಿಯಮ, 0202 (2025ರ ಕರ್ನಾಟಕ ಅಧಿನಿಯಮ
ಸಂಖ್ಯೆ : 66 ) 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,
G. SRIDHAR
Secretary to Government
Department of Parliamentary
Affairs and Legislation