Section 8(4) in The Karnataka Information Technology Investment Regions Act, 2010
(4)The Management Board shall perform the following functions, namely:-(a)It shall be responsible for the development and management of the Information Technology Investment Regions.(b)It shall issue/expedite state level approvals.(c)It shall prepare a detailed master plan in accordance with the Karnataka Town and country planning Act,1961 earmarking the area for integrated Township, processing and non processing areas and such other particulars as may be prescribed.(d)It shall approve the proposals for setting up of units in the Information Technology Investment Region, after obtaining such clearances within such time limit as may be prescribed.(e)It shall have power to select Developer or Co-developers and enter into agreements for development of the Information Technology Investment Region.(f)It shall provide for promotion of investment, both foreign and domestic, into the Information Technology Investment Region.(g)It shall ensure promotion of production within and exports from the Information Technology Investment Region.(h)It shall have power to grant approvals for, and facilitating clearances to units within the Information Technology Investment Region.(i)It shall review the functioning and performance of the Information Technology Investment Region.(j)It shall regulate the levy of user or service charges or fees or rent for the use of infrastructure/properties in the Information Technology Investment Region.(k)It shall exercise authority to delegate, enter into or create Special purpose Vehicles (SPVs) for the specialized services within the Information Technology Investment Region.(l)It shall perform such other functions as may be prescribed.
