Section 4(1) in Jammu and Kashmir Single Window (Industrial Investments and Business Facilitation) Act, 2018

[Cites 0, Cited by 0] [Section 4] [Entire Act]

(1)The Government may constitute a Divisional Level Single Window Clearance Committee for each district which shall consist of,-

S. No	Officer to be member of the Divisional LevelSingle Window Clearance Committee	Designation
1	2	3
1.	Director, Industries and Commerce, concerned	Chairman
2.	Chief Engineer, EM&RE Wing Power DevelopmentDepartment concerned	Member
3.	Representative of State Pollution Control Board	Member
4.	Managing Director, SIDCO	Member
5.	Managing Director, SICOP	Member
6.	Representative of the Industrial Associationconcerned	Member
7.	General Manager of the DIC concerned	Member-Secretary.

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