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State of Karnataka - Section

Section 12 in The Karnataka Information Technology Investment Regions Act, 2010

12. Constitution of State Level Empowered Committee and its Function.

(1)The State Government shall constitute a State Level Empowered Committee consisting of the following, namely:-
(a) The Hon'ble Chief Minister Chairman
(b) The Minister incharge of Information Technologyand Bio Technology Vice-Chairman
(c) The Minister incharge of Large and MediumIndustries. Member
(d) The Chief Secretary to Government of Karnataka Member
(e) The Principal Secretary to Government,Information Technology and Bio Technology Member Secretary
(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