Legal Document View

Unlock Advanced Research with PRISMAI

Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Entire Act]

State of Karnataka - Section

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

8. Constitution of Management Board and its Functions.

(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
(2)The Management Board may co-opt a concerned developer or co-developer as a member, when any question pertaining to the concerned Information Technology Investment Region is being considered by the management Board.
(3)The Management Board shall be a body corporate by the name aforesaid having perpetual succession and a common seal with power to acquire, hold and dispose of property both movable and immovable and to contract and shall by the said name sue or be sued.
(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.
(5)The Management Board shall meet at such times and places as may be appointed by it and shall regulate its own procedure.
(6)One third of the total members of the Management Board shall form a quorum and all the decision of the Management Board shall be decided by the majority of members present.
(7)No act or proceedings of the Board shall be called in question on the ground merely of existence of any vacancy in or any defect in the constitution of the Board.
(8)All orders and decisions of the Board and all other instruments issued by it shall be authenticated by the signature of chief executive officer.