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State of Jammu-Kashmir - Section

Section 3 in Jammu and Kashmir Single Window (Industrial Investments and Business Facilitation) Act, 2018

3. District Level Single Window Clearance Committee.

(1)The Government may constitute a District Level Single Window Clearance Committee for each district which shall consist of,-
S. No. Officer to be member of the District LevelSingle Window Clearance Committee Designation
1 2 3
1. General Manager, District Industries Sector(DID) concerned Chairman
2. Superintending Engineer, EM&RE Wing, PowerDevelopment Department concerned Member
3. District Representative of State PollutionControl Board Member
4. Estate Manager, SIDCO/SICOP as the case may be Member-Secretary
(2)The District Level Single Window Clearance Committee shall exercise the following powers and functions :-
(i)to receive application(s) for clearance(s) for setting up industrial/ service unit with proposed investment as may be notified by the Government from time to time ;
(ii)to meet at such time and places at least once in a month as the Chairman of the Committee may decide and shall transact business as per the procedure as may be prescribed ;
(iii)to issue the required clearance(s) on behalf of different Competent Authorities in respect of the applications received on Online Single Window Portal within the time lines subject to compliance(s) by the entrepreneur of the provisions of applicable laws and the rules made thereunder ;
(iv)to review all applications pending beyond timelines pending applications may be procured from the Online Single Window Portal ;
(v)to direct the concerned District Level Competent Authorities for taking decision on applications pending beyond the prescribed timelines ;
(vi)to scrutinize cases where delay has occurred and if found wilful, the Divisional Level Single Window Clearance Committee may recommend appropriate disciplinary action against the concerned Competent Authority ;
(vii)to take all necessary steps to facilitate industrial investments in the district which includes review of Investment Intentions and shall send report to the Apex Project Clearance Committee through Investment Promotion and Facilitation Cell ;
(viii)to recommend policy level suggestions to the Divisional Level Single Window Clearance Committee to improve the investment atmosphere of the State ;
(ix)to review and monitor the processing of applications by the District Level Competent Authorities ;
(x)to inform an applicant of the receipt of the application by a Competent Authority and convey the date on which such application has been approved or rejected ;
(xi)to invite Competent Authorities or experts, who are not members of the Committee, as special invitees at any meeting of the District Level Single Window Clearance Committee as desired by the Chairman or the Member-Secretary of the Committee ;
(xii)a Member of the District Level Single Window Clearance Committee shall attend the meeting convened under clause (ii) personally and in case he is unable to attend the meeting, he may depute a senior level officer with a written authorization to take appropriate decision in the meeting ;
(xiii)the District Level Single Window Clearance Committee may suo motu or on a reference, examine an order passed by a Competent Authority, rejecting any clearance or approving it with modification, and if the Committee considers that there are valid grounds for a change in such decision, it shall forward such case to the Divisional Level Single Window Clearance Committee with remarks and relevant documents for a decision ; and
(xiv)such other powers and functions as may be prescribed.