Section 17(1) in The Karnataka Information Technology Investment Regions Act, 2010
(1)If, at any time, the Board is of the opinion that a Developer,-(a)is unable to discharge the functions or perform the duties imposed on him, under the provisions of this Act or rules made thereunder; or(b)has persistently defaulted in complying with any direction given by the Board under this Act; or(c)has violated the terms and conditions of the agreement; or(d)whose financial position is such that he is unable to fully and efficiently discharge the duties and obligations imposed on him by the agreement and the circumstances exist, which render it necessary for it in public interest so to do, the Board may, on application, or with the consent of the Developer, or otherwise, for reasons to be recorded in writing, suspend the agreement, granted to the Developer for a whole or part of his area established in the Information Technology Investment Region for a period not exceeding one year and may also proceed under sub-section (2).
