Section 14(6) in The Karnataka Control Of Organized Crimes Acts, 2000.
(6)The competent authority shall immediately after passing the order under sub-section (4) but in any case not later than seven days from the passing of the order submit a copy of the same to the Review Committee constituted under section 16 along with all the relevant underlying papers, record and his own findings, etc., in respect of the said order, for consideration and approval of the order by the Review Committee.
