Company : Sol Infotech Pvt. Ltd. Website : www.courtkutchehry.com Hampi World Heritage Area Management Authority (Amendment) Act, 2011 10 of 2011 [04 February 2011] CONTENTS 1. Short Title And Commencement 2. Amendment Of Section 2 3. Amendment Of Section 6 Hampi World Heritage Area Management Authority (Amendment) Act, 2011 10 of 2011 [04 February 2011] An Act to amend the Hampi World Heritage Area Management Authority Act, 2002. Whereas, it is expedient to amend the Hampi World Heritage Area Management Authority Act, 2002 (Karnataka Act 18 of 2003) for the purposes hereinafter appearing; Be it enacted by the Karnataka State Legislature in the sixty first year of the Republic of India as follows:- 1. Short Title And Commencement :- ( 1 ) This Act may be called the Hampi World Heritage Area Management Authority (Amendment) Act, 2011. (2) It shall come into force at once. 2. Amendment Of Section 2 :- In the Hampi World Heritage Area Management Authority Act, 2002 (Karnataka Act 18 of 2003) (hereinafter referred to as the principal Act), in section 2,- (a) clause (a) shall be omitted; (b) after clause (q), the following shall be inserted, namely:- "(r) State Level Committee means the committee constituted under section 6;" 3. Amendment Of Section 6 :- (i) in the heading to section 6 of the principal Act, for the words "State Level Advisory Committee", the words "State Level Committee" shall be substituted; (ii) in section 6 of the principal Act, in sub-section (1),- (a) for the words "State Level Advisory Committee", the words "State Level Committee" shall be substituted; (b ) for clauses (a) and (b), the following shall be substituted, namely:- (a) The Chief Minister - Chairperson (aa) The Minister in charge of Bellary District - Vice Chairperson (b) The Minister in charge of Kannada and Culture - Member (iii) in sub-sections (2), (3), (4) and (5), for the words "Advisory Committee" wherever they occur, the words "State Level Committee" shall be substituted.