The KRANTIVEERA SANGOLLI RAYANNA KSHETRA DEVELOPMENT AUTHORITY ACT, 2016

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KARNATAKA ACT NO. 14 OF 2016
THE KRANTIVEERA SANGOLLI RAYANNA KSHETRA DEVELOPMENT AUTHORITY
ACT, 2016
Arrangement of Sections
Statement Of Objects And Reasons

Sections:
1. Short title, extent and commencement
2. Definitions
3. Constitution of the Authority
4. Term of office and conditions of services
5. Disqualification for office of membership
6. Removal of member
7. Eligibility for reappointment
8. Powers of the Authority
9. Sub-committees of the Authority
10. Appointment of Commissioner
11. Powers and duties of the Commissioner.
12. Employees of the Authority
13. General disqualification for services under the Authority
14. Meetings of the Authority
15. Proceedings presumed to be good and valid
16. Decisions of the Authority by circulation of note.
17. Power of Chairman to take certain decisions
18. Vesting of heritage sites in Sangolli Rayanna Kshetra in the Authority
19. Power to amend the Schedule
20. Preparation of developmental plan, its approval and execution
21. Maintenance of Sangolli Rayanna Kshetra
22. No other authority or person to undertake development without permission of the
Authority
23. Power of entry
24. Levy of Fee
25. Delegation of powers of the Government on the Authority
26. Duty to maintain streets etc
27. Application of (Karnataka Act 32 of 1974) to the Authority Premises
28. Promotion of Tourism by the Authority
29. Delegation of powers
30. Fund of the Authority
31. Application of the Fund
32. Grant by the Government
33. Budget of the Authority
34. Accounts and audit
35. Reports
36. Authority not to sell any land within its jurisdiction
37. Certain persons to be public servants
38. Protection of action taken under this Act.
39. Default in performance of duty
40. Dissolution of the Authority
41. Control by the Government
42. Government's powers to give directions
43. Removal of difficulties
44. Power to make rules
45. Power to make regulations
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STATEMENT OF OBJECTS AND REASONS
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Act 14 of 2016. - It is considered necessary, to provide for the Establishment of an
Authority called Krantiveera Sangolli Rayanna Kshetra Development Authority for
development and maintenance of Krantiveera Sangolli Rayanna Kshetra in to an
International Heritage, Cultural and T ourist centre, and for the matters connected
therewith or incidental thereto.
Hence the Bill.

[L.A. Bill No. of 2, File No. Samvyashae 48 Shasana 2015]
[entry 5 and 12 of List II and entry 40 of List III of Seventh Schedule to the Constitution of
India.]

Amending Act 7 of 2018 .- It is considered necessary to amend the
Krantiveera Sangolli Rayanna Kshetra Development Authority Act, 2016 to appoint
the Deputy Commissioner, Belagavi district, Belagavi as Ex -Officio Member of the
Krantiveera Sangolli Rayanna Kshetra Development Authority.

Hence, the Bill.

[L.A. Bill No.47 of 2018, File No. Samvyashae 43 Shasana 2017]
[entries 5 and 32 of List II and entries 20 and 40 of List III of the Seventh Schedule
to the Constitution of India.]

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KARNATAKA ACT NO. 14 OF 2016
(First published in the Karnataka Gazette Extra -ordinary on the Fifth day of May, 2016)

THE KRANTIVEERA SANGOLLI RAYANNA KSHETRA DEVELOPMENT AUTHORITY
ACT, 2016
(Received the assent of the Governor on the Twenty ninth day of April, 2016)
(As amended by Act 07 of 2018)
An Act to provide for the establishment of an Authority for development and
maintenance of Krantiveera Sangolli Rayanna kshetra in to an international Heritage,
Cultural and Tourist centre.
Whereas, it is expedient to provide for the establishment of a Authority for
development and maintenance of Krantiveera Sangolli Rayanna Kshetra and into an
international Heritage, Cultural and Tourist center;
Be it enacted by the Karnataka State Legisla ture in the sixty -seventh year of the
Republic of India, as follows:-

CHAPTER – 1
PRELIMINARY

1. Short title, extent and commencement. - (1) This Act may be called the
Krantiveera Sangolli Rayanna Kshetra Development Authority Act, 2016.
(2) It extends to the area of Sangolli Rayanna Kshetra and heritage site.
(3) It shall come into force on such date as the State Government may, by
notification appoint.

2. Definitions.- In this Act, unless the context otherwise requires,-
(a) 'Amenity' includes roads, st reets, sub -ways, lightings, drainages,
sanitations, electricity and water supplies or other conveniences, public
works, market places, post offices, banks, hospitals, dispensaries, police
stations, fair price shops, milk booths, libraries, recreation centers, service
stations of any public utility services authorised by the Authority or other
facilities; and such other amenities as the Government may, by notification
specify;
(b) ‘Authority’ means the Krantiveera Sangolli Rayanna Kshetra Development
Authority constituted under section 3;
(c) 'Chairman' means the Chairman of the Authority;
(d) 'Commissioner' means the Commissioner of the Authority appointed under
section 10;
(e) 'Fund' means fund of the Authority;
(f) "Government" means the Government of Karnataka;
(g) “Heritage Site” means the whole of the area comprising the sites specified in
the Schedule but excluding the area referred to as protected area under the
Ancient Monuments and Historical Sites and Remains Act, 1958 (Central
Act 24 of 1958).
(h) 'Member' means a member of the Authority;
(i) 'Regulations' means regulations of the Authority made under section 45;
(j) 'Sangolli Rayanna Kshetra' means and includes limits of Sangolli and
Nandagad villages of Khanapur taluk, Belgavi District and area within
twelve kilo meters from the villages and lands acquired by Government from
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time to time for development of Sangolli Rayanna Kshetra and heritage sites
and such other area declared by the Government, by notification;
(k) “Schedule” means Schedule appended to this Act.

CHAPTER – II
AUTHORITY AND ITS EMPLOYEES

3. Constitution of the Authority.- (1) As soon as may be, after the commencement
of this Act, there shall be constituted for the purposes of this Act, an Authority called the
Krantiveera Sangolli Rayanna Kshetra Development Authority.
(2) The Authority shall have its headquarters at such place as may be determined by
the Authority from time to time.
(3) The Authority shall be a body corporate by the name aforesaid, having perpetual
succession and a common seal w ith 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) The Chief Minister of Karnataka Chairman
(b) The Minister in charge of Backward Classes Welfare
Department
Co- Chairman
(c) The Minister in charge of Kannada and Culture
Department
Ex-officio Member
(d) The Minister in charge of Revenue Department; Ex-officio Member
(e) The Minister incharge of Belagavi District Ex-officio Member
(f) The Members of Parliament and Members of the State
Legislature representing a part or whole of the Sangolli
Rayanna Kshetra whose electoral constituencies lie
within its limits;
Member
(g) The President, Zilla Panchayat, Belagavi Ex-officio Member
(h) Not exceeding five members nominated by the
Government who knows Hypothesis of Sangolli Rayanna;
Member
(i) The Principal Secretary to Government, Backward Clases
welfare Department
Ex-officio Member
(j) The Secretary to Government, Kannada and Culture
Department
Ex-officio Member
(k) The Secretary to Government, Revenue Department Ex-officio Member
(l) The Secretary to Government, Finance Department Ex-officio Member
(m) The Secretary to Government, Rural Development and
Panchayat Raj Department
Ex-officio Member
1[“ (ma) The Deputy Commissioner Belagavi district, Belagavi Ex-officio Member ”]1
(n) The Chief Executive Officer, Tank Development Authority Ex-officio Member
(o) The Chief Executive Officer, Zilla Panchayat, Belagavi. Ex-officio Member
(p) The Director, Kannada and Culture Department Ex-officio Member
(q) The Commissioner, Tourism Department Ex-officio Member
(r) The Executive Officer, Taluq panchayat, Khanapur Ex-officio Member
(s) The Executive Officer, Taluq panchayat, Bailahongala Ex-officio Member
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(t) The President, Gram Panchayat, Nandagada Ex-officio Member
(u) The President, Gram Panchayat, Sangolli Ex-officio Member
(v) The Commissioner of the Authority Member Secretary

1. Inserted by Act 07 of 2018 w.e.f. 9.03.2018.
4. 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 member may resign his office by writing under his hand
addressed to the Government but shall continue in office until his resignation is accepted.
(3) The non-official members shall receive such allowances as may be prescribed.
5. 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 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 cont rolled by the Central
Government or a State Government; or
(e) has directly or indirectly by himself or as partner, or agent 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
(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) or be deemed to have
any share or interest in any contract or employment within the meaning of the said clause
by reason only for he is having a share or interest in any newspaper in which any
advertisement relating to the affairs of the Authority.
6. Removal of member.- The Government shall remove a member if,-
(a) he becomes subject to any of the disqualifications mentioned in section 5:
Provided that, no member shall be removed on the ground that he has become
subject to the disqualification mentioned in clause (e) of that section, 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 further that, this clause shall not be applicable in case of ex -officio
member; or
(d) in the opinion of the Government h e 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.
7. Eligibility for reappointment. - Any person ceasing to be a member shall unless
disqualified under section 5, be eligible for re-appointment as a member.
8. 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 this Act to be performed by any
other authority.
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(2) Without prejudice to the generality of sub -section (1), the Authority shall have
powers,-
(a) to enter into and perform all such contracts as it may consider necessary or
expedient for carrying out any of the purposes of this Act subject to such rules as may be
prescribed and every contract shall be made on behalf of the Authority by the
Commissioner:
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 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 41 and to such restrictions, conditions and limitations as may be prescribed, for
the formation of open spaces or fo r building purposes or in any other manner for the
purpose of a development scheme with prior approval of the State Government.
9. Sub -committees of the Authority . - (1) The Authority may for any specific
purpose constitute one or more sub -committees con sisting of the Commissioner as
Chairman and such other members not exceeding five on each sub-committees.
(2) The sub-committees shall exercise such of the powers and perform such duties of
the Authority which are delegated to it by the Authority.
(3) Each sub-committee shall meet at -least once in a month and shall observe such
rules of procedure in regard to the transaction of business at its meeting as may be
provided by regulations.
10. Appointment of Commissioner. - (1) The Government shall appoint an officer
not below the rank of a Deputy Secretary to 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, and his service shall be go verned under
Karnataka Civil Service Rules.
(3) The Government may, from time to time, grant leave of absence for such period
as it thinks fit to the Commissioner.
11. 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 are
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 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, administration and service conditions of
such officers and servants and regulation of their pay and allowances;
(g) furnish to the Government a copy of the minutes of the proceedings of the
Authority and any return, or other information which the Government may,
from time to time, call for;
(h) discharge such other functions which are conferred on him by or under this
Act or any other law for the time being in force.
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12. Employees of the Authority . - (1) Subject to such rules 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 Government shall appoint a Controller of Finance and Accounts
not below the rank of Group 'A' Junior Scale Officer' on deputation either from the Indian
Audit and Accounts Service or from the Karnataka State Accounts Service.
(2) The Controller of Finance and Accounts shall report to the Commissioner and
shall ensure that financial rule s are followed; and accounts are kept upto 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.
13. 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 share
or interest in any contract, by or on behalf of the Authority or in any employment under
the Authority , otherwise than as an officer or employee thereof, shall become or remain an
officer or employee of the Authority.
14. 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 atleast twice 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, Co -Chairman and in his absence any other
member chosen by the members present at the meeting, 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 Authori ty, the Commissioner shall
refer the matter to the Government and the decision of the 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 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 or the interests of the development and maintenance of Sangolli
Rayanna Kshetra, he shall within fifteen days of the passing of the resolution, refer
the matter to the Gove rnment 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 be bound to give effect to such
resolution.
(5) The Authority ma y by regulation specify the procedure with regard to the
transaction of business at its meetings, not inconsistent with the provisions of this Act or
the rules.
15. Proceedings presumed to be good and valid.- No disqualification of or defect in
the appoin tment of any person acting as the Chairman or member shall be deemed to
vitiate any act or proceeding of the Authority, if such act or proceeding is otherwise in
accordance with the provisions of this Act.
16. 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
8
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 deci sion of the Authority by circulation, the Commissioner shall
refer the matter to the Government, and the decision of the 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 14 shall mutatis mutandis apply to the decisions o f the
Authority by circulation under this section.
17. 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 frivolous, not
necessitating convening of a meetin g of, the Authority under section 14 or for a Authority
decision, by circulation under section 16, 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 decisio n so taken by the Chairman under this section shall be
put up to the Authority at its next meeting.

CHAPTER III
DEVELOPMENT AND MAINTAINANCE OF SANGOLLI RAYANNA KSHETRA

18. Vesting of heritage sites in Sangolli Rayanna Kshetra in the 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, management and
superintendence of all or any of the heritage sites at Heritage Sites specified in th e
Schedule shall vest in the Government and thereafter it shall be transferred to the
Authority, from the date notified by the Government:
(2) The Government may by general or special order make transitory provisions, if in
the opinion of the Government, it is expedient so to do.
19. Power to amend the Schedule. - The Government may by notification amend
the Schedule by adding or modifying any entry therein, after following such procedure as
may be prescribed.
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 Sangolli Rayanna Kshetra into an international Heritage, Cultural and
Tourist centre and a centre for deliberation and propag ation of the freedom fighter Sri
Sangolli Rayanna and his contemporaries. The Development plan may include,-
(a) remantling of any heritage site or structure and programmes for
its maintenance;
(b) 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;
(c) putting up public parks, horticultural or zoological gardens, fountain gardens,
artificial water falls, game parks, lakes with boating or oth er water games or
such other tourist attractions;
(d) construction of choultries, lodging houses, cottages, hotels, restaurants and
Authority inn houses to cater to different classes of tourists;
(e) construction of necessary chain of shops or shopping complexes;
(f) construction of an auditorium or memorial Hall;
(g) construction of exhibition halls and Historical propagation halls at strategic
places;
(h) provision of amenities as defined in clause (a) of section 2;
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(i) laying and relaying of all or any land including, const ruction and
reconstruction of buildings;
(j) providing drainage, electricity and water supply and sanitation;
(k) raising any land which the Authority may consider expedient to raise to
facilitate its plan of action in general and better drainage in particular;
(l) forming open spaces for the better ventilation of the area comprised in the
Sangolli Rayanna Kshetra or in any adjoining area;
(m) the demolition of all buildings unfit for human habitation and not fitting into
the developmental plan;
(n) the demolition of obstructive building or portions of buildings;
(o) the construction and reconstruction of buildings, their maintenance and
preservation;
(p) the sale, letting or exchange of any property comprised in the scheme, subject
to the provisions of section 36;
(q) providing accommodation to the employees of the Authority ;
(r) providing facilities for communication and transport;
(s) 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 developmental plan;
(t) 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 the Sangolli
Rayanna Kshetra as a cultural centre, place of heritage and an international
tourist centre and a centre for deliberation and propagation of the freedom
fighter Sri Sangolli Rayanna and his contemporaries.
(u) excavation and exploration of archaeological nature to unearth ancient
monuments if any believed to be buried in any of the historical and heritage
sites within the territorial limits of the Authority :
Provided that nothing contained in this clause shall be deemed to over ride
the provisions of Ancient Monuments and Historical Sites and Remains Act, 1958
(Central Act 24 of 1958).
(2) The development plan prepared under sub -section (1) shall be forwarded by the
Commissioner to the Government for its approval. The Government may approve the plan
with or without any modifications.
(3) After approval of the development plan under sub -section (2), the 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 work s and incur expenditure for
execution of development plans approved by the Government under this section.
21. Maintenance of Sangolli Rayanna Kshetra. - The Government may by rules on
the recommendation of the Authority or otherwise make provision for the maintenance of
Sangolli Rayanna Kshetra which shall include the manner in which the properties of the
Authority including the heritage sites can be employed, the rates, fees or other charges
that can be collected from the visitors, tourists and other vis itors 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.
22. 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 withi n the Sangolli Rayanna Kshetra of the types 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 the Sangolli Rayanna Kshetra, unless the Authority has granted
permission for such development.
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(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 suc h
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 d ecision of the Authority under sub -
section (4) may, within thirty days from the date of the decision appeal against such
decision to the Government, whose decision thereon shall be final:
Provided that, where the aggrieved authority submitting such appea l 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 under taken contrary to such decision and
recover the cost of such pulling down, demolition or removal from the person or authori ty
concerned.
23. Power of entry.- The Authority may authorise any person to enter 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 for such
land or building;
(b) examining works under construction and ascertaining the course of sewers and
drains;
(c) digging or boring into the sub-soil;
(d) setting out boundaries and intended lines of work;
(e) making such levels, boundaries and 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 occupier, or if there be no o ccupier, to the
owner of the land or building;
(ii) sufficient opportunity shall in every instance be given to enable women or
children, if any, to withdraw from such land or building;
(iii) due regard shall always be had, so far as may be, compatible w ith the exigencies
of the purpose for which the entry is made, to the social and religious usage of
the occupants of the land or building entered.
24. Levy of Fee.- It shall be lawful for the Authority to levy, at such rate as may, by
the regulations be specified, a fee for grant of permissions under section 22.
25. Delegation of powers of the Government on the Authority .- Notwithstanding
anything contained in the Karnataka Ancient and Historical Monuments and
Archaeological Sites and Remains Act, 1961 (Karnataka Act 7 of 1962) the Government
may by notification delegate any of its powers to be exercisable by it on 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.
26. Duty to maintain streets etc.,. - Notwithstanding anything contained in 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 mean s or measures
which it is lawfully competent to use or take, for the following matters, namely:-
(a) the maintenance, keeping in repair, lighting and cleansing of the streets in the
Sangolli Rayanna Kshetra;
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(b) the drainage, sanitary arrangement and wate r supply in respect of the streets in
the Sangolli Rayanna Kshetra.
27. 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 Karnataka Public
Premises (Eviction of Unauthorised Occupants) Act, 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, that is to say,-
(a) the Government may appoint any officer of the Government or of the Authority
as it thinks fit, to be the competent officer for the purposes of the aforesaid
Act;
(b) reference to “Public Premises” in that Act and those rules shall be deemed to
be references to premises of the Authority , and references to “ the State
Government” in section 6,7,8,14, 15, 16 and 17 of that Act shall be deemed to
be references to the Authority.
28. Promotion of Tourism by the Authority . -The Authority may organize
programmes and activities for promotion of tourism, cultural and Historical Heritage centre
to give wider publicity to the heritage sites. Such programmes may include,-
(a) Birthday Celebration of Sangolli Rayanna.
(b) Martyr Celebration of Sangolli Rayanna .
(c) Art Exhibitions and Sales.
(d) Seminars, Symposia, workshops.
(e) Annual Fairs and Festivals of special nature.
29. 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 44.
(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 45.

CHAPTER IV
FINANCE AND PROPERTY

30. Fund of the Authority . - (1) There shall be a Fund called the Sangolli Rayanna
Kshetra Development Authority Fund.
(2) There shall be credited to the said Fund,-
(i) all grants, subventions, donations and gif ts made by the Central
Government, State Government, any local authority or any body, whether
incorporated or not or any person;
(ii) the amount borrowed by the Authority ; and
(iii) all other sums received by or on behalf of the Authority from any sour ce
whatsoever.
(3) Except as otherwise directed by the Government all moneys credited to the Fund
shall be invested in any Scheduled Bank or in the Government Treasury.
(4) The administrative expenses of the Authority including the salaries, allowances
and pension if any, payable to the Commissioner and other officer and employees of the
Authority shall be defrayed out of the fund of the Authority .
31. 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.
12
32. Grant by the Government. - The Government may every year make a grant to
the Authority of a sum equivalent to the administrative expenses of the Authority , until
the Authority reaches self maintenance stage out of its own resources.
33. 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 to commence
on the first day of April next following and shall forward it to the Government for sanction.
The Authority may also prepare supplementary Budget Estimates, during the course of
any financial year, if necessary.
(2) The Government shall approve the Budget Estimates and Supplementary Budget
Estimates with or without modifications.
(3) In cases of extreme urgency, it shall be competent for the Commissioner to incur
expenditure not exceeding ten lakhs of rupees in a financial year, notwithstanding the fact
that such expenditure has not been included in the annual or Supplementary Budget
Estimate approved by the Government under sub-section (2).
(4) The Commissioner shall also have po wer to reappropriate funds from one unit of
expenditure to another unit, subject to a maximum of rupees five lakh at a time.
34. Accounts and audit. - (1) The Commissioner shall cause to be maintained such
books of accounts and other registers as may be pr escribed and shall prepare in the
prescribed manner an annual statement of accounts.
(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 Government may order concurrent and special
audits also.
(4) The auditor shall, for the 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
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 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.
35. Reports.- (1) The Authority shall prepare an Annual Report of its working for
each financial year and submit it to the Government along with other reports under section
34.
(2) The Authority shall before such date, in such form and at such intervals as may
be prescribed, submit the prescribed reports to the Government.

CHAPTER V
MISCELLANEOUS

36. 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 Government.
37. Certain persons to be public servants. - All members, officers and servants of
the Authority , shall be d eemed, when acting or purporting to act in pursuance of any of
the provisions of this Act, to be public servants within the meaning of section 21 of the
Indian Penal Code.
13
38. 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.
39. Default in performance of duty. - (1) If the Government is satisfied that the
Authority has made default in performing any duty imposed on it by or under this Act, it
may fix a period for the performance of that duty.
(2) If in the opinion of the Government, the Authority fails or negle cts to perform
such duty within the period so fixed for its performance, it shall be lawful for the
Government, notwithstanding anything contained in section 4 to supersede and
reconstitute the Authority in the prescribed manner.
(3) After the supersessi on 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 Government
or by such officer or officers, as the Government may appoint for this purpose.
40. Dissolution of the Authority . - (1) The Government may, by notification,
declare that with effect from such date as may be specified in the notification, the Authority
shall be dissolved:
Provided that, no such declaration shall be made by the Government unless, a
resolution to that effect has been moved in and passed by both Houses of the State
Legislature.
(2) With effect from the date specified in the notification under sub-section (1).
(a) all properties, funds and dues which are vested in and realisable by the
Authority shall vest in and be realisable by the Government.
(b) all liabilities enforceable against the Authority shall be enforceable against the
Government to the extent of the properties, funds and dues vested in and
realised by the Government.
41. Control b y the Government. - (1) The State Government shall have general
administrative control and supervision over all activities and affairs of the Authority .
(2) The Government may call for the records of any proceedings of the Authority, the
Commissioner or any officer subordinate to the Authority, for the purpose of satisfying itself
as to the correctness, legality or propriety of such proceedings and may pass such order
with respect thereto as it thinks fit.
42. Government's powers to give directions. - The Government may give such
directions to the Authority as in its opinion are necessary or expedient for carrying out the
purpose of this Act and it shall be the duty of the Authority , to comply with such
directions.
43. Removal of difficulties.- If any difficulty arises in giving effect to the provisions
of this Act, the Government may by notification, make such provisions as appear to it to be
necessary or expedient for removing the difficulty.
44. Power to make rules. - (1) The Government may, after previous publication, by
notification make rules to carry out the purposes of this Act.
(2) Every rule or notification 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, fo r a total
period of thirty days which may be comprised in one session or in two or more successive
sessions and if before the expiry of the session immediately following the session or the
successive sessions aforesaid, both Houses agree in making any modi fication in the rule or
notification or both Houses agree that the rule or notification should not be made, the rule
or notification shall, from the date on which the modification or annulment is notified have
effect only in such modified form or be of no effect as the case may be; so, however, that
any such modification or annulment shall be without, prejudice to the validity of anything
previously done under that rule or notification.
14
45. Power to make regulations. - The Authority may subject to the prov isions of
this Act and the rules made under section 44 and with the previous sanction of the
Government, by notification make regulations to carry out the purposes of this Act.

SCHEDULE
[See clause (g) of section 2]
HERITAGE SITES AND MONUMENTS AT SANGOLLI RAYANNA KSHETRA
1. Nandagad 1. The place where Rayanna had been hanged
2. The place where the tomb of Rayanna is situated
3. The Tank where Rayanna used to take Bath
4. Banyan Tree
5. Radhakrishna Temple
6. Caves
2. Sangolli 1. Gardi Home
2. Birth place of Rayanna
3. Home of Rayanna
4. Raktamanyada Land
The above translation of PÁæAw«ÃgÀ ¸ÀAUÉÆ½î gÁAiÀÄtÚ PÉëÃvÀæ C©üªÀÈ¢Þ ¥Áæ¢üPÁgÀ C¢ü¤AiÀÄªÀÄ, 2016 (2016gÀ
PÀ£ÁðlPÀ C¢ü¤AiÀÄªÀÄ ¸ÀASÉå: 14) be published in the Official Gazette under clause (3) of Article 348
of the Constitution of India.

VAJUBHAI VALA
GOVERNOR OF KARNATAKA

By Order and in the name of the Governor of
Karnataka,

S.B.GUNJIGAVI
Secretary to Government
Department of Parliamentary Affairs

KARNATAKA ACT NO. 07 OF 2018
(First Published in the Karnataka Gazette Extra -ordinary on the 9th day of March, 2018)

KRANTIVEERA SANGOLLI RAYANNA KSHETRA DEVELOPMENT AUTHORITY (AMENDMENT)
ACT, 2018
(Received the assent of Governor on the 07th day of March, 2018)

An Act to amend Krantiveera Sangolli Rayanna Kshetra Development Authority Act, 2016.
Whereas, it is expedient to amend Krantiveera Sangolli Rayanna Kshetra Development
Authority Act, 2016. (Karnataka Act 14 of 2016) for the purposes hereinafter appearing ;
Be it enacted by the Karnataka State Legislature in the sixty ninth year of the Republic of
India as follows:-
1. Short title and commencement. - (1) This Act may be called the Krantiveera Sangolli
Rayanna Kshetra Development Authority (Amendment) Act, 2018.
(2) It shall come into force at once.

(Section 3 is incorporated in the principal Act)

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