The PILIKULA DEVELOPMENT AUTHORITY ACT, 2018

 
 
KARNATAKA ACT NO 09 OF 2018 
The Pilikula Development Authority ACT, 2018 
Arrangement of Sections 
 
STATEMENT OF OBJECTS AND REASONS 
 
Sections: 
 
  CHAPTER - I 
  PRELIMINARY 
1. Short title and Commencement 
2. Definitions 
CHAPTER - II 
PILIKULA DEVELOPMENT AUTHORITY 
3. Constitution of the Authority  
4. Objectives 
5. Term of Office and Conditions of Services 
6. Disqualification for nominated membership 
7. Removal of member 
8. Meetings of the Authority 
9. State Level Advisory Committee 
10. Powers and functions of the Authority 
11. Special Powers of the Chairperson 
12. Committees of the Authority 
 
                     CHAPTER –III 
   Officers of the Authority and Their Duties 
 13. Appointment of the Commissioner 
 14. Powers and Duties of the Commissioner 
 15. Appointment of Accounts Officer 
 16. Method of Recruitment and Conditions of Service of Officers and   
             Staff 
 17. Employees of the Authority 
     18. Officers of the Department 
        19. General disqualification for services under the Authority 
 
 
2 
 
 
 
     CHAPTER-IV 
   DEVELOPMENT  AND MAINTENANCE 
  
  20. Preparation of developmental Plan, its approval and execution 
  21. Subsequent Development Works 
  22. Delegation of Powers 
  23.  Application of Karnataka Act 32 of 1974 
 
CHAPTER -V 
FINANCE AND PROPERTY 
 24. Fund of the Authority 
  25. Application of Fund 
  26. Grant by the Government 
  27. Budget 
  28. Accounts and Audit 
  29. Reports  
CHAPTER - VI 
  MISCELLANEOUS 
30. Certain persons to be Public Servants 
  31. Protection of action taken under this Act 
     32. Default in performance of duty  
  33. Dissolution of the Authority 
34. General administrative control by the Government 
35. Government's Powers to give Directions 
36.  Removal of Difficulties  
 
37. Act to over-ride other laws 
38. Power to amend the Schedule  
  39. Power to make Rules 
 40. Power to make Regulations 
 41. Transitory provisions 
SCHEDULE 
 
 
 
 
3 
 
 
STATEMENT OF OBJECTS AND REASONS 
<, 
 Act 9 of 2018.- It is considered necessary to provide for, constitution 
the Pilikula Development Authority  for conservation of biodiversity, heritage 
and culture of Western Ghats and coastal Karnataka as well as creating a 
stimulating environment for learning of science for students and inculcating 
an awareness in science, technology engineering and mathematics based 
developments for the general public, besides the promotion of tourism for  
the purposes related thereto, in the Pilikula area at Mangaluru, Dakshina 
Kannada District and to; 
<, 
(i)  Popularization of Science and Technology Developments for human 
welfare. 
(ii) Development of a good educational and resource centre for students 
and teachers for enriching their knowledge in one stop destination. 
(iii) Creating an awareness and development of scientific attitude and 
thinking among the general public. 
(iv) Conservation of biodiversity and facilities for research and 
development.  
(v) Protection of culture and heritage of Western Ghats and Coastal 
Karnataka. 
(vi) Development of scientific attitude for environment and promotion of 
Eco-education and Eco-tourism. 
(vii) Dissemination of scientific information and better practices for 
various target groups.  
(viii) To identify, encourage and nurture creative scientific talent 
especially among children and youth. 
(ix) To identify priority areas of Science and Technology, which are 
useful for long term development of the State. 
(x) To organize and/or assist in organizing training courses, 
workshops, seminars, conferences, discussions, invited talks, 
consultancy services and exhibitions. 
(xi) To supplement science education through hands-on minds-on 
concept and through experimentation to foster a spirit of scientific 
enquiry and creativity among students. 
(xii) To popularize astronomy based education and related branches 
such as space science, technology and innovation among students 
and general public through creating an interesting and stimulating 
learning situation. 
(xiii) Learning science as an enjoyment, creating a positive experience 
about science, its history and philosophy along with heritage and 
culture.  
(xiv) Providing a platform for other educational outreach activities 
including social studies, art and culture.  
(xv) Exploration of various components of Pilikula through the concept 
of Science through tourism and tourism through science. 
 
 Hence, the Bill. 
 
[L.A. Bill No.54 of 2018, File No. Samvyashae 08 Shasana 2018] 
[entries 32, 33 and 35 of List II of the Seventh Schedule to the Constitution of 
India.] 
4 
 
 
KARNATAKA ACT NO 09 OF 2018 
(First Published in the Karnataka Gazette Extra-ordinary on the Ninth day of March, 2018) 
 
THE PILIKULA DEVELOPMENT AUTHORITY ACT, 2018 
(Received the assent of the Governor on Seventh day of March 2018) 
An Act to provide for the establishment of an Authority for 
conservation of biodiversity, heritage and culture of Western Ghats and 
coastal Karnataka as well as creating a stimulating environment for 
learning of science for students and inculcating an awareness in science, 
technology engineering and mathematics based developments for the 
general public, besides the promotion of tourism for the purposes related 
thereto, in the Pilikula area at Mangaluru, Dakshina Kannada District. 
Whereas it is expedient to provide for the establishment of an 
Authority for conservation of biodiversity, heritage and culture of Western 
Ghats and coastal Karnataka as well as creating a stimulating environment 
for learning of science for students and inculcating an awareness in science, 
technology engineering and mathematics based developments for the 
general public, besides the promotion of tourism for the purposes related 
thereto, in the Pilikula area at Mangaluru, Dakshina Kannada District and 
for matters connected therewith or incidental thereto; 
Be it enacted by the Karnataka State Legislature in the Sixty-ninth 
year of the Republic of India as follows:- 
  CHAPTER - I 
  PRELIMINARY 
1. Short title and Commencement.- (1) This Act may be called the 
Pilikula Development Authority Act, 2018. 
 (2) It shall come into force from such date as the Government may by 
notification appoint and different dates may be appointed for different 
provisions of the Act. 
2. Definitions.-  In this Act, unless the context otherwise requires,- 
(a) “Advisory Committee” means the State Level Advisory Committee 
constituted under section 8;  
(b) "Amenity" includes roads, streets, sub-ways, lighting, drainage, 
sanitation, electricity and water supply or other convenience, public 
works, market places, post office, bank, hospitals, dispensary, 
police station, fair price shop, milk booth, library, recreation 
centers, service stations of any public utility service authorized by 
the Authority or other facility; and such other amenity the 
Government may notify from time to time; 
(c) "Authority" means the Pilikula Development Authority constituted 
under section 3; 
(d) "Chairman" means the Chairman of the Authority; 
(e) "Commissioner" means the Commissioner of the Authority 
appointed under section 13; 
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(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 building, or land and includes 
redevelopment and establishment of new buildings to promote the 
objectives of the authority, infrastructures and sub-division of any 
land including amenities; 
(g) "Fund" means the fund of the Authority; 
(h) “Government” means Government of Karnataka;  
(i) “Local Authority” means a Municipal Corporation, Municipal  
Council, Town Municipal Council, Town Panchayat, Zilla 
Panchayat, Taluk Panchayat, Grama Panchayat and a local 
authority is a “local authority” concerned, if any land within its local 
limits fall in the area of a plan prepared or to be prepared under the 
Karnataka Town and Country Planning Act, 1961 (Karnataka Act 11 
of 1963); 
(j) “Land” includes benefits arising out of land and things attached to 
the earth or permanently fastened to anything attached to the 
earth; 
(k) “Natural Environs” includes the rivers, river beds, rocks, water 
sources, wild life and vegetation located in the Pilikula area; 
(l) “Member” means a member of the Authority; 
(m) "Pilikula Area" means and includes Pilikula Nisargadhama Area 
specified in the schedule and such other area declared by the State 
Government, by notification from time to time;  
(n) "Regulations" means the regulations of the Authority made under 
section 40;  
(o) “Schedule” means a schedule appended to this Act; 
(p) "Society" means the Dr. Shivaram Karanth Pilikula Nisargadhama 
Society or the Pilikula Regional Science Centre Society; and  
 
CHAPTER - II 
PILIKULA DEVELOPMENT AUTHORITY 
3. Constitution of the Authority.- (1) As soon as may be, after the 
commencement of this Act, there shall be established for the purposes of 
this Act, an Authority called the  Pilikula Development Authority. 
(2) The Authority shall have its head quarters at Pilikula in Mangaluru, 
Dakshina Kannada District. 
(3) The Authority shall be a body corporate by the name aforesaid, 
having perpetual succession and a common seal with power to acquire, hold 
and dispose of property, both movable and immovable, and to contract and 
shall by the said name sue and be sued.   
(4) The Authority shall consist of following members, namely:- 
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1 The Deputy Commissioner, Dakshina Kannada 
District 
Chairman 
2 The Members of Legislative Assembly, Mangaluru 
South, Mangaluru North and Mudubidre 
Constituencies. 
Members 
3 The Commissioner, Department of Public Instructions Ex-officio Member 
4 The Commissioner, Department of Archaeology, 
Museums and Heritage 
Ex-officio Member 
5 The Chief Executive Officer,  Zilla Panchayat,  
Dakshina Kannada. 
Ex-officio Member 
6 The Commissioner of Police, Mangaluru Ex-officio Member 
7 The Commissioner, Mangaluru City Corporation. Ex-officio Member 
8 The Commissioner, Mangaluru Urban Development 
Authority, Mangaluru. 
Ex-officio Member 
9 The Director General, National Council of Science 
Museums, Kolkata. 
Ex-officio Member 
10 The Conservator of Forest, Mangaluru Circle Ex-officio Member 
11 The Director, Department of Science and Technology. Ex-officio Member 
12 The Director, Department of Tourism. Ex-officio Member 
13 The Director,  Department of Kannada and Culture Ex-officio Member 
14 The Director, Department of Horticulture. Ex-officio Member 
15 The Member Secretary, Coastal Development 
Authority . 
Ex-officio Member 
16 Director, National Institute of Technology Karnataka  
or his Representative 
Ex-officio Member 
17 The Registrar, Mangalore University Ex-officio Member 
18 The Superintendent Engineer, Public Works, Ports 
and Inland Water Transport Department. 
Ex-officio Member 
19 The Managing Director, Mangaluru Electricity Supply 
Company. 
Ex-officio Member 
20 The Captain, Pilikula Golf Course Member 
21 The President, Moodushedde Grama Panchayat Member 
22 Three Members who are experts in the field of 
Culture, Wildlife, Plant Life, Science, Technology, 
Heritage, Fisheries and Tourism -  to be nominated by 
the Government.  
Non-official 
Members  
23 The Commissioner, Pilikula Development Authority Ex-officio  
Member Secretary 
 
(5) The Ex-officio members may nominate their representatives, in case 
of their inability to attend the meetings of the Authority personally. 
 4. Objectives.- An overall objective of the Pilikula Development 
Authority is to develop the Centre in an integrated and scientific way to 
provide an opportunity for learning of science through tourism and learning 
of tourism through science. The detailed objectives are as follows:- 
(i) popularization of Science and Technology Developments for human 
welfare; 
(ii) development of a good educational and resource centre for students 
and teachers for enriching their knowledge in one stop destination; 
7 
 
 
(iii) creating an awareness and development of scientific attitude for 
environment and promotion of Eco-education and Eco-tourism and 
thinking among the general public; 
(iv) conservation of biodiversity and facilities for research and development;  
(v) protection of culture and heritage; 
(vi) dissemination of scientific information and better practices for various 
target groups; 
(vii) to identify, encourage and nurture creative scientific talent especially 
among children and youth; 
(viii) to identify priority areas of Science and Technology, which are useful 
for long term development of the State; 
(ix) to organize and/or assist in organizing training courses, workshops, 
seminars, conferences, discussions, invited talks, consultancy services 
and exhibitions; 
(x) to supplement science education through hands-on minds-on concept 
and through experimentation to foster a spirit of scientific enquiry and 
creativity among students; 
(xi) to popularize astronomy based education and related branches such as 
space science, technology and innovation among students and general 
public through creating an interesting and stimulating learning 
situation; 
(xii) learning science as an enjoyment, creating a positive experience about 
science, its history and philosophy along with heritage and culture;  
(xiii) providing a platform for other educational out reach activities including 
social studies, art and culture; and 
(xiv) exploration of various components of Pilikula through the concept of 
Science through tourism and tourism through science; 
 5. Term of Office and Conditions of Services.- (1)Subject to the 
pleasure of the Government, the non-official members nominated by the 
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  Chairperson of the Authority but shall continue in 
his office until his resignation is accepted by the Government. 
(3) The non-official member shall receive such allowances as may be 
prescribed. 
 
 6. Disqualification for nominated membership.- A person  shall be 
disqualified for being appointed as and for being a member if he,-  
(i) has been convicted and sentenced to imprisonment for an offence 
which in the opinion of the Authority involves moral turpitude; or 
(ii) is of unsound mind and stands so declared by a competent 
authority; or 
(iii) is an undercharged insolvent; or 
(iv) has been removed or dismissed from service of the Central or State 
Government or a body or corporation owned or controlled by the 
Central Government or a State Government; or 
8 
 
 
(v) has directly or indirectly by himself or as partner, has any share or 
interest in any work done by the order of the Authority or in any 
contract or employment with or under or by or on behalf of the 
Authority; or 
(vi) is employed as a paid legal practitioner on behalf of the Authority 
or accept employment as legal practitioner against the Authority: 
 
Provided that no person shall be disqualified under clause (v) 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 relation to the affairs 
of the Authority is inserted. 
7. Removal of member. - (1) The 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 (v) 
of section (6), unless he has been given an opportunity of making his 
representation against the proposal; or  
(b) he refuses to act or become 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 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 repr esentation 
against the proposal.  
 
 8. Meetings of the Authority.- (1) The meetings of the Authority shall 
be convened by the Chairperson or the Commissioner with the prior 
approval of the Chairperson and  it shall ordinarily meet at least once  in 
three months at such place within the jurisdiction of the Authority or at the 
head quarters of the authority and at such time, as may be determined by 
the Chairperson.  
 (2) The Authority shall observe such rules of procedure with regard to 
the transaction of business at its meetings as may be specified by 
regulations not inconsistent with the provisions of this Act and rules made 
these under  
 (3) 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 
9 
 
 
and in the event of an equality of votes, the Chairperson or in his absence 
the person presiding, shall have and  exercise  a second  or  casting  vote. 
 (4) A member shall not, at any meeting  of the Authority  take part  in 
the discussion  or vote  on any  matter  in which  he has  directly  or 
indirectly  by himself or his partner, any share or interest. 
 (5) The 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 Government and the decision of 
the Government in such matters shall be final and conclusive: 
 Provided that if in t he opinion of the commissioner any resolution  of 
the Authority contravenes any provision of this Act or any other law or of 
any rule notification or regulation made or issued under this Act or any 
other law or of any order passed by the Government or is prejudicial or 
detrimental to the interests of the Authority of the interests of the 
development and maintenance of Pilikula area he shall within fifteen days of 
the passing of the resolution, refer the matter to the Government for orders 
thereon and inform the Authority at its next meeting, of the action taken by 
him and until orders of the Government on receipt of such reference the 
commissioner shall not bound to give effect to such resolution,
 
9. State Level Advisory Committee.- (1) There shall be a State Level 
Advisory Committee consisting of the following members, namely:-  
1 The Minister incharge of Science and Technology  President  
2 The Minister Incharge of Dakshina Kannada 
District 
Co-President 
3 The Minister incharge of Tourism Co- President 
4 The Member of Parliament representing the district 
of Dakshina Kannada 
Member 
5 The Members of Legislative Assembly, Mangaluru 
South, Mangaluru North and Mudubidre 
Constituencies 
Member 
6 The Members of Legislative Council who are 
registered as voter in the constituencies of 
Mangaluru South, Mangaluru North and 
Mudubidre 
Member 
7 The President, Zilla Panchayat Dakshina Kannada  Member 
8 The Mayor, Mangalore City Corporation Member 
9 The Chairperson, Mangalore Urban Development 
Authority, Mangaluru 
Member 
10 The Development Commissioner cum Additional  
Chief Secretary, Government of Karnataka 
Ex-officio Member 
11 The Additional Chief Secretary/Principal 
Secretary/Secretary to Government, Department of 
Finance 
Ex-officio Member 
12 The Additional Chief Secretary/Principal 
Secretary/Secretary to Government, Department of 
Commerce and Industry 
Ex-officio Member 
13 The Additional Chief Secretary/Principal Secretary 
to Government, Department of Energy 
Ex-officio Member 
10 
 
 
14 The Additional Chief Secretary/Principal Secretary 
to Government, Department of Forest, Ecology and 
Environment 
Ex-officio Member 
15 Secretary, Government of India, Ministry of 
Environment and Forest or his representative. 
Ex-officio Member 
16 The Principal Secretary/Secreta ry to Government, 
Department of Information Technology, 
Biotechnology and Science and Technology 
Ex-officio Member 
17 The Additional Chief Secretary/Principal Secretary 
to Government, Rural Development and Panchayat 
Raj  
Ex-officio Member 
18 The Additional Chief Secretary/Principal Secretary 
to Government, Department of Education (Primary 
and Secondary Education) 
Ex-officio Member 
19 The Principal Secretary to Government, 
Department of Tourism 
Ex-officio Member 
20 The Secretary to Government, De partment of 
Kannada and Culture 
Ex-officio Member 
21 The Secretary to Government, Department of 
Fisheries 
Ex-officio Member 
22 The Secretary to Government, Department of 
Agriculture and Horticulture 
Ex-officio Member 
23 The Deputy Commissioner, Mangalore Ex-officio Member 
24 The Vice-Chancellor, Mangalore University Ex-officio Member 
25 The Director General, National Council of Science 
Museum 
Ex-officio Member  
26 The Member  Secretary, Karnataka State Pollution 
Control Board 
Ex-officio Member 
27 Three Members who are experts in the field of 
Culture, Wildlife, Plant Life, Science, Technology, 
Environment, Heritage, Fisheries and Tourism - to 
be nominated by the Government. 
Non-official 
Members  
28 The Commissioner, Pilikula Development Authority Member 
Secretary 
(2) The Advisory Committee may if it deems necessary invite any 
person who is an expert in the field of Culture, Wildlife, Plant Life, Science, 
Technology, Environment, Heritage, Fisheries, 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 biodiversity, heritage and culture of Western Ghats 
and coastal Karnataka as well as creating a stimulating environment for 
learning of science and technology for students and inculcating an 
awareness in science and technology developments 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 atleast once in six months, at such place and at such time and 
shall adopt such procedure as may be prescribed.   
11 
 
 
(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) 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) Advisory Committee shall give suggestions in terms of Development 
of the Project, Finances, Administration, for which 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 Authority 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. 
10. Powers and functions of the Authority.- (1) The Authority shall 
have power generally to do anything that in its opinion is necessary to do or 
to give effect to the intent and provisions of this Act, except such acts as are 
specifically laid in the Act to be performed by other authorities. 
(2) Subject to the provisions of this Act and the rules made there-  
under, the functions of the Authority shall be to,- 
(i) manage  and administer all affairs, funds and properties of the 
Authority; 
(ii) sanction all posts of different cadres in the Authority on 
permanent or temporary basis with the approval of Government; 
(iii) appoint the Chairperson and members of the committees or 
sub-committees of the Authority;  
(iv) grant administrative sanction for all works within such limit as 
may be prescribed, to call for tenders or services to be taken for 
the Authority in accordance with the Karnataka Transparency in 
Public Procurement Act, 1999 (Karnataka Act 12 of 1999); 
(v) acquire land by purchase, gift, exchange lease, hire or 
otherwise, whomsoever, from the Government and other public 
bodies or private individuals, movable and  immovable 
properties or other funds together with any attendant 
obligations and engagements not inconsistent  with the objects 
of the Authority and the provisions of this Act and rules made 
thereunder;  
(vi) negotiate, enter into and execute agreements, contracts and 
documents on behalf of the Authority and vary and withdraw 
such agreements, contracts and documents;   
(vii) borrow or raise money which may be required for the purpose of 
the Authority upon bonds, debentures, or other obligations or 
securities of the Authority or by mortgage, charge hypothecation 
or pledge of any movable or immovable properties of the 
Authority;  
12 
 
 
(viii) verify financial accounts every three months and pass the 
accounts; 
(ix) appoint such other advisory bodies and other special 
Committees for such purposes and with such powers as the 
Authority  may decide and also to dissolve any of the 
Committees and advisory bodies so constituted;  
(x) delegate to any Committee or officer of the Authority such 
administrative, financial or other powe rs of the Authority as it 
deems proper and also to prescribe limitations within which 
these powers and duties are to be exercised or discharged and 
provide guidelines in that regard;   
(xi) institute, conduct, compound or abandon any legal proceedings 
by or against the Authority or its officers or otherwise 
concerning the officers and also to compound and allow time for 
payment or settlement of any debts due and of any claims or 
demands by or against the Authority and refer any differences or 
arbitration and observe and perform any award made thereon;  
(xii) do all such acts, deeds, matters and things as are incidental or 
conducive to the attainment of the objects specified in the Act; 
(xiii) discuss and pass or approve the 
 (a) annual Budget; 
 (b) annual Action Plan; 
 (c) annual Administrative Report; and 
 (d) annual Audit Report; 
(xiv) alter, accept or reject any decisions or reports of the  
Committees,  advisory bodies and  also to give directions to the 
Committees in the best interest of the Authority;  
(xv) decide on the issues of enhancing financial resources and to 
balance the income and expenditure of the Authority;  
(xvi) decide on the issues of safety and security of the assets of the 
Authority; 
(xvii) fix the financial powers of the Commissioner in terms of 
sanctions and payments; 
(xviii)  approve Project reports for seeking financial assistance from 
central government or State Government or any other 
organizations; 
(xix)  approve various programmes to be undertaken or to be 
organized from time to time and to sanction financial grants for 
such programmes for organizing the same; 
(xx)  function as an appellate authority for decisions under sub 
section (3) of section 17 against the staff of the Authority, 
including Commissioner, Directors, Heads of the Departments of 
sections, their promotions and other  service matters and on all 
issues relating  to staff of the  Authority; 
(xxi)  sanction leave to the Commisssioner and to make in charge  
arrangements to the post of the Commisssioner during his  
absence from office;  
(xxii)  appoint  consultants for the project and fixing their 
remunerations based on the need and requirements; 
(xxiii)  look  into the matters of security, health and cleaning, water 
supply, well being of wild animals in Zoo, staff welfare issues, 
13 
 
 
augmenting the resources, publicity and brand building of 
Pilikula project etc; 
(xxiv) decide on the projects to be given on Public Private Partnership 
on Build-Own and Transfer Scheme to decide on lease or giving 
a contract for better utilization of the facilities of the Authority: 
    provided that the role of any private partners under Public 
Private Partnership must be clearly defined. Their profit shall 
not exceed the profit of the Government in the project.  There 
has to be equal financial contribution by the private partner; 
(xxv) enter into and perform all such contracts as it may consider 
necessary or expedi ent for carrying out any of the purposes of 
this Act subject to such rules as may be prescribed and every 
contract shall be made on behalf of the Authority by the 
Commissioner; 
(xxvi)   make provision for the  maintanance  of  Pilikula area, which 
shall include the manner in which the properties shall be 
managed, the rates, fees or other charges that shall be collected 
from the visitors to Pilikula area for the various facilities that 
they shall make use of in Pilikula and for such other matters as 
may be convenient, like power to levy license fee, as may be  
determined by the Authority, from the licencee or persons  in 
possession  of the properties of Authority; 
11. Special Powers of the Chairperson. - The Chairperson shall have 
such special power to act on his own and direct measures for effective 
realization of the object in case of urgency where there is no sufficient time 
to convene a meeting of the Authority, the chairperson shall take action and 
place the subject before the authority at its immediate next meeting and 
seek ratification. The quorum shall be fifty percent or more.  
  12. Committees of the Authority.- (1) The Authority may, for any 
specific purpose constitute committees consisting of such number of 
members including the Chairperson, but shall not be more than nine 
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. 
                     CHAPTER –III 
   Officers of the Authority and Their Duties 
  13. Appointment of the Commissioner.- (1) As soon as may be after 
the commencement of this Act, the Government shall appoint an officer 
belonging to senior scale of the Karnataka Administrative Service or any 
14 
 
 
State civil service officer not below the rank of Deputy Secretary to the  
Government  to be the Commissioner of the Authority. 
 (2) The Commissioner shall receive such salary and other allowances 
as the Government may, from time to time, determine. 
 14. Powers and Duties of the Commissioner.- (1) The commissioner 
shall be the Chief Executive Officer and administrative of the Authority and 
shall be responsible for the management of the whole affairs of the Authority 
subject to the superintendence, control and direction 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,- 
(i) to implement the resolution of the Authority which is within the 
Government guidelines;  
(ii) to conduct the business of the Authority and keep 
correspondence; 
(iii)  to carry out and execute such schemes and works as the 
Authority  may direct and incur necessary expenditure there-of; 
(iv)  to operate the Bank accounts of the Authority and be 
responsible for the maintenance of the accounts of the 
Authority; 
(v) to exercise supervision and control over the officers and officials 
of the Authority in matters of executive, administration and 
service conditions of such officers and officials and regulation of 
their pay and allowances; 
(vi)  to furnish to the Government a copy of the minutes of the 
proceedings of the Authority and any returns, or other 
information which the Government may, from time to time, call 
for; 
(vii) to discharge such other functions which are conferred on him 
by or under this Act or any other law for the time being in force 
at the time; 
(viii) he shall prepare the Annual report and Audited Accounts of the 
Authority and place before the Authority for approval; 
(ix)  he shall represent before any court of law, legal authority or 
any statutory body on behalf of the Authority and to appoint 
any legal counsel, consultant or the experts on behalf of the 
Authority to represent or to defend the Authority;  
(x) he shall be the custodian of all the records of the Authority; 
(xi)  he shall protect all assets and properties of the Authority and 
take all such actions in consultation with the Authority to 
protect them; 
(xii) he shall be the legal signatory on behalf of the Authority before 
any authority or court of law or for any contracts or agreements 
on behalf of the Authority; and 
(xiii) he shall exercise such administrative and financial powers as 
the Authority decides and delegates from time to time. 
 15. Appointment of Accounts Officer.- (1) The Government shall 
appoint an officer of the State audit and Accounts Department, not below 
15 
 
 
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. 
       16. Method of Recruitment and Conditions of Service of Officers 
and Staff.- (1) The Government shall provide such other officers and staff as 
may be necessary to the Authority. The method of recruitment and the 
conditions of service and other officers and staff of the Authority and the 
powers and duties of the Commissioner shall be such as may be prescribed 
by rules. 
 (2) The Administrative expenses, salary and allowances o the officers 
and staff of the Authority shall be defrayed out of the fund of the Authority. 
 17. Employees of the Authority.- (1) Subject to such rules as may 
be prescribed, the Authority may appoint through the Government such 
number of employees as sanctioned earlier for effective implementation of 
the Act and to develop the projects: 
Provided that, until the Government prescribe rules, under this Act, 
the method of recruitment and conditions of service of the employees 
working in Dr. Shivarama Karantha Pilikula Nisargadhama and Pilikula 
Regional Science Centre Society on the date of commencement of this Act 
shall be continued under the existing terms and conditions of service. 
(2) The existing employees of Dr.Shivaram Karantha Pilikula 
Nisargadhama Society and Pilikula Regional Science Centre Society shall on 
priority become the employees of Pilikula Development Authority. The 
salaries, allowances and other conditions of service of the employees referred 
to in sub-section (1), shall be as may be prescribed by the Government. 
(3) The absorption of the staff and the fixation of the scale  of pay shall 
be as per the approval of the Government, including creation of required 
staff strength.  
(4) The Authority shall be the appellate authority in respect of 
disciplinary matter of the employees of the Authority and shall exercise 
general control and supervision over the employees of the Authority. 
  18. Officers of the Department.- (1) Pilikula shall have staff on 
deputation from concerned line Departments to look after works related to 
their respective Departments. These posts shall be sanctioned by the 
Government.  
 (2) Each Components shall be headed by a senior officer from the 
respective Departments, who shall be responsible for efficient running of the 
Component. 
 (3) The power and responsibility for each heads of the component shall 
be decided by the Authority from time to time.  
 19. General disqualification for services under the Authority.- (1) 
No person who has directly or indirectly by himself or through his partner or 
through his agent, any share or interest in any contract, by or on behalf of 
the Authority or in any employment under, by or on behalf of the Authority, 
16 
 
 
otherwise than as an officer or employee thereof, shall become or remain an 
officer or employee of the Authority. 
 (2) The Authority shall define roles and responsibility of each officer by 
creating a job chart which shall be followed along with other unforeseen 
works and duties assigned by the Authority from time to time. The 
Commissioner shall supervise the working conditions of all employees.  
 
     CHAPTER-IV 
   DEVELOPMENT  AND MAINTENANCE 
  
 20. 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 Pilikula area for the conservation of bio 
diversity, heritage and culture, and promotion and creation of awareness in 
science  and technology among general public  and students as well as 
promotion  of  tourism. The development plan shall be,- 
(i) for protection and promotion of wild life, and propagation of 
awareness and knowledge among the people regarding the importance of 
conservation of Wild Life for maintaining an ecological balance; 
(ii) for propagation of knowledge about the flora and 
fauna,importance of developing gardens etc.,;  
(iii) for propagation of  knowledge of marine Life, Ocean  awareness  
for which establishment of Ocean Awareness Center and Marine and 
Fresh Water Aquarium to undertake study on native fresh water fish 
species and Marine species; 
(iv) for reclaiming  and upgrading  the degraded forests as well as 
preservation, and management of  the biodiversity found in the area 
including micro flora and fauna; 
(v) for recharge of rain water for improvement of underground 
water table; 
(vi) for creation of  awareness  about Western Ghats for maintaining 
ecological and environmental balance and for establishment  of Western 
Ghats Resource Centre; 
(vii) for creation and  awareness about  traditional Medicinal Plants 
and establishment of Medicinal plants park; 
(viii) for providing facilities for studies and research for students; 
(ix) for promotion and dessemination of  scientific knowledge and to 
create interest in various fields of science and technology among general 
public and students, and to facilitate them to have hands on experience; 
(x) for providing practical demonstrations or observations of living 
examples;  
(xi) to update the latest developments in the field of space science, 
biotechnology, nanotechnology, information science and to pass the 
knowledge to the younger generation;    
(xii)  to establish linkages with national/international institutions 
for developing a network of scientists, engineers, technocrats and others 
who serve the society; 
17 
 
 
(xiii)  to have on-line dialogues through “video conferencing” with 
leaders in industry, Scientists, people of eminence in their fields, for 
better motivation and interaction with rural children; 
(xiv) to demystify science to common man and towards this end, 
conduct programmes and  eradicate superstitions; 
(xv)  to motivate the students  and teachers by providing a 
challenging and creative environment through regular programmes; 
(xvi)  to encourage people to participate in interactive sessions in 
understanding issues concerning environment, biodiversity, water 
conservation, organic farming etc for building up their confidence  and 
improving their economic level; 
(xvii) to serve as resource  centre for science  teaching  and 
learning by establishing galleries, workshops and developing  science kits 
useful for such purpose; 
(xviii) to  provide an atmosphere to children  to explore and 
discover and develop a sense of excitement in doing things  by 
themselves. For achieving these objectives, establishing hobby centre and 
starting a Museum Bus; 
(xix) to serve  as a “centre of excellence” and  “Resource Centre” in 
spreading scientific literature and to bring “Scientific awareness” to 
community at large. Science should  become a way of life and critical  
thinking should be a habit; 
(xx) for creation of  interest in the History, Art  and  Culture of the 
Region; 
(xxi)  for promotion of  activities related to Khadi and Gramodyog 
and to promote Khadi and Village Industries, Handloom activities etc; 
(xxii) for educational and research programmes in the fields of 
science and technology, art, culture, heritage, Local history, flora and 
fauna,  importance of Western Ghats, coastal environment, fresh water 
and Marine species of fish, Medicinal plants, Wild life, tourism, 
environment, Ground water recharging, rain water harvest, eco-friendly 
farming and to establish institutions necessary to promote such 
activities; 
(xxiii) for promotion of  tourism and recreation facilities and setting 
up of Boating at Pilikula Lake, Rope way, Toy Train, Cafeteria, Cottages, 
Musical Fountain,  Amusement Park, Golf Course etc.,; 
(xxiv)  for putting up public parks, horticultural or zoological 
gardens, fountain gardens, artificial waterfalls, game parks, lakes with 
boating or other water games or such other tourist attractions; 
(xxv)  for construction of choultries, lodging houses, cottages, 
hotels, restaurants and boarding houses to cater to different classes of 
tourists;  
(xxvi)  for construction of necessary chain of shops or shopping 
complexes; 
(xxvii) for provision of amenities as defined in clause (b) of  
section 2;  
(xxviii) for laying and relaying of all or any land incluing 
construction and reconstruction of buildings; 
(xxix) for raising any land which the authority may consider 
expedient to raise to facilitate its plan of action in general and better 
drainage in particular; 
18 
 
 
(xxx) for the demolition of all buildings unfit for human habitation 
and not fitting into the development plan by obtaining permission from 
the Government; 
(xxxi) for the demolition of obstructive building or portions of 
buildings; 
(xxxii)  for provision of facilities for communication and transport 
(innovative and environment friendly) with parking facilities; 
(xxxiii) for the approved development plan of the Authority shall 
be forwarded to the Government for approval by the Commissioner; 
(xxxiv) to undertake works and incur expenditure for execution of 
development of approved plans in accorance with the provisions of the 
Karnataka Transperancy in Public Procurement Act, 1999 (Karnataka Act 
29 of 2000); 
(xxxv) to disseminate appropriate technologies and agricultural 
practices to rural people and to advice them on the latest developments 
in farming sector; 
(xxxvi) 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; 
(xxxvii) the sale, letting or exchange of any property comprised in 
the scheme, subject to the prior approval of the Government;and 
(xxxviii) the Annual Plan prepared by the authority shall comprise 
Government funds as well as own funds;  
(2) Establishment of Pilikula area in such other places in the State 
of Karnataka, to fulfill the above mentioned objectives.  Any other matter 
for which in the opinion of the Authority, it is expedient and incidental to 
make provision with a view to develop and maintain Pilikula for 
protection and promotion of Bio-diversity and propagation of awareness 
and knowledge in Science and Technology among the people regarding 
the importance of conservation of Bio-diversity for maintaining ecological 
balance and for the purposes related thereto. 
21. Subsequent Development Works.- After execution of the 
development plan under section 20, the Authority may, from time to 
time, make and take up any new additional development schemes, out of 
its own or borrowed financial resources or philthronipic support or CSR 
or funds from the State or Central Government after obtaining clear 
approval from the Government.  
 
  22. Delegation of Powers.- The Authority may by resolution, 
delegate any  of the powers conferred on it  by or under this Act, to the 
Chairperson and to the Commissioner except the power to make rules 
under section 39. 
23.  Application of Karnataka Act 32 of 1974.- (1) the Karnataka 
Public Premises (Eviction of  Unauthorized Occupants) Act, 1974 
(Karnataka Ac

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