Section 4 in Telangana State Industrial Project Approval and Self Certification System (Ts-Ipass) Act, 2014
4. Constitution, powers and functions of State Committee.
(1)The Government may, by notification, constitute a State Committee known as the "State TS-iPASS Committee", which shall consist of Secretary of Industries as the Chairman and the Commissioner of Industries as the Member-Convener with HODs of the relevant departments as other members for such term as may be specified in the notification.(2)The State Committee shall be the Competent Authority at the State Level and exercise the following powers and perform the following functions, namely:-(i)to meet at such times and places as the Chairman of the Committee may decide and shall transact business as per the procedure as may be prescribed;(ii)to receive all applications for clearances for setting up industrial units with proposed investment more than the amount notified under section 17;(iii)to organize Pre-Scrutiny of the applications twice in a week to verify and guide the applicant in submission of application in full shape prior to acceptance and issue of acknowledgement by the Nodal Agency;(iv)to inform the applicant of the date on which the application was received by the competent authority, and date on which such application may be deemed to have been approved in the case of applicability of deemed approval under section 13 (1);(v)to review and monitor the processing of applications by the Competent authorities and District Committees and to forward the orders of the competent authority to the applicant;(vi)to forward cases with remarks and relevant documents to the State Government for decision under section 16;(vii)to invite competent authorities or experts, who are not members of the Committee, as special invitees for any meeting as desired by the Chairman of the State Committee;(viii)the Member of the State Committee shall attend the meeting convened under clause (i) 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;(ix)such other powers and functions as may be prescribed from time to time;(x)Based on the self-certification provided by the Applicant, the State Committee will provide a single point TS-iPASS approval on behalf of all relevant departments instead of individual departmental approvals;(xi)The State Committee shall give all clearances referred to it within a period of 30 days.
