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[Cites 0, Cited by 0] [Section 8] [Entire Act]

State of Karnataka - Subsection

Section 8(1) in The Karnataka Information Technology Investment Regions Act, 2010

(1)The State Government shall constitute a Management Board for each Information Technology Investment Regions consisting of the following, namely:-
(a) The Minister in-charge of Information Technologyand Bio Technology Chairman
(b) The Principal Secretary to Government,Information Technology and Bio Technology Vice-Chairman
(c) The Principal Secretary to Government, FinanceDepartment. Member
(d) The Principal Secretary to Government, UrbanDevelopment Department. Member
(e) The Principal Secretary to Government, EnergyDepartment Member
(f) The Principal Secretary to Government, Commerceand Industries Department Member
(g) The Principal Secretary to Government, RevenueDepartment Member
(h) The Principal Secretary to Government, WaterResources Department Member
(i) The Member Secretary, the Karnataka StatePollution Control Board. Member
(j) The Chief Executive Officer Member-Secretary