Section 2 in The Karnataka Information Technology Investment Regions Act, 2010
2. Definitions.
- In this Act, unless the context otherwise requires:-(1)"Authority" means the Karnataka Industrial Area Development Board constituted under the Karnataka Industrial Area Development Act, 1966( Karnataka Act, 18 of 1966), the Karnataka Housing Board constituted under the Karnataka Housing Board Act, 1962, (Karnataka Act, 10 of 1993) and such other Authority or Board, by whatever name called, empowered to acquire land;(2)"Board" means the Management Board Constituted under section 8;(3)"Chief Executive Officer" means the Chief Executive Officer of the Board;(4)"Developer or Co-developer" means a Developer or Co-developer who has been selected as such by the State Government through a transparent mechanism;(5)"Feasibility report" means the Feasibility report prepared under sub-section (1) of section 3;(6)"High Powered Committee" means the High Powered Committee constituted by the Government of India vide Policy Resolution dated 28th May 2008 of the Ministry of Communication and Information Technology, New Delhi;(7)"Information Technology Investment Regions (ITIRs)" means the Information Technology Investment Regions declared under section 3;(8)"Nodal Department" means the Department of Information Technology, Biotechnology and Science & Technology of the State Government;(9)"Policy Resolution" means policy resolution for setting up of Information Technology Investment Regions (ITIRs) issued by Ministry of Communications and Information Technology (Department of Information Technology) on 28th May 2008 published in the Government of India Gazette;(10)"State Level Empowered Committee" means the State Level Empowered Committee constituted under Section 12;Chapter-II Declaration of Information Technology Investment Regions
