Section 17(1) in International Financial Services Centres Authority Act, 2019
(1)The Authority shall constitute a Performance Review Committee, consisting of at least two Members of the Authority to review the functioning of the Authority, whether -(a)it has adhered to the provisions of the applicable laws while exercising powers or performing functions under this Act;(b)the regulations made by the Authority to give effect to the provisions of this Act promote transparency and best practices of governance; and(c)the Authority is managing risks to its functioning in a reasonable manner.
