Section 16 in The Karnataka Control Of Organized Crimes Acts, 2000.
16. Constitution of Review Committee for review of authorization orders.–
(1)There shall be a Review Committee to review every order passed by the Competent Authority under section 14 or an order passed by the Officer referred to in sub-section (10) of that section.(2)The Review Committee shall consist of the following ex-officio members, namely: -(i)The Chief Secretary, Government of Karnataka... Chairman(ii)The Principal Secretary, Home Department, Government of Karnataka... Member(iii)The Secretary to Government Law Department, Government of Karnataka... Member(3)Every order passed by the Competent Authority under section 14 or by the officer referred to in sub-section (10) of that section shall be placed before the Review Committee and be considered by the Review Committee within ten days after its receipt, to decide whether the order, authorizing or approving the application under sub-section(4)of section 14 or for interception or disapproving the interception made under sub-section (10) of that section in emergency situation, passed by the Officer concerned was necessary, reasonable and justified.(4)The review committee after examining the entire record and holding such enquiry, if any, deemed necessary may, by order in writing, either approve the order passed by the Competent Authority or by the officer under sub-section (10) of section 14 or may issue order disapproving the same. On issue of an order of disapproved by the review committee, the interception, if any, already commenced shall be forthwith discontinued. The intercepted communication, if any, in the form of tape, wire or other device shall, thereupon, not be admissible as evidence in any case and shall be directed to be destroyed.
