Section 12 in Chhattisgarh Audyogik Nivesh Protsahan Adhiniyam, 2002
12. [ [Substituted by Act No. 16 of 2004, dated 2.1.2005.]
(1)The State Government may, by a notification to be published in the Official Gazette, appoint a State level nodal agency and a District level nodal agency for each District.(2)The State level nodal agency shall be a cell under the State's Industries Department headed by the Convener of the State Board and the District Industries Centre shall be the District level nodal agency.(3)The State level nodal agency and the District level nodal agencies shall be the Points of Investor Contact and shall be responsible for obtaining clearances required by an investor for establishing industrial undertaking in the State.(4)The State level nodal agency and District level nodal agencies shall provide secretarial support to the State Board and District Committees, respectively.(5)Notwithstanding anything contained in any law enacted by the State Legislature for the time being in force, the State Government may prescribe;-(a)the procedure for processing and disposal of applications received by the State level and District level nodal agencies; and(b)time limits for processing and disposal of applications by competent authorities:Provided that the State Government shall not prescribe anything under this subsection which is inconsistent with any enactment of Parliament or has been or ought to be prescribed by the Central Goverment under such enactment.(6)All proposals of expression of interest and applications in connection with investment in the State shall be submitted to, and received by, an authorized officer of the concerned nodal agency as per jurisdiction laid down in Schedule-I.(7)The applications received by the nodal agency shall be processed and disposed off in the manner prescribed.(8)Notwithstanding anything contained in any law enacted by the State legislature for the time being in force, the State Government may prescribe the clearances required by an investor in respect of which failure of the competent authority to pass final order on investor's application within the prescribed time limit shall result in deemed approval.(9)The nodal agency shall inform the applicant the date of receipt of his application referred to in sub-section (8) by the competent authority and the date on which the application was deemed to have been approved under sub-section (8).(10)The applicant may proceed to execute the work or take other action following the deemed approval referred to in sub-section (8), but not so as to contravene any of the substantive provisions of Acts or rules or bye laws applicable to such clearances.]
