Section 12(2) in The Karnataka Information Technology Investment Regions Act, 2010
(2)The State Level Empowered Committee shall perform the following functions, namely:-(a)It shall monitor, review and appraise the functions and the performance of the each of the Information Technology Investment Region; and(b)It shall deal with issues relating to disputes between the stakeholders; and(c)It shall perform any other functions as may be prescribed.Chapter-V Board's Fund
