(4)Functions of the Committe. -(a)The Secretary shall arrange to register the applications received for appraisal of site in a separate register and acknowledge the same within a period of seven days;(b)The Secretary shall fix up the meetings in such manner that all the applications received and registered are referred to the Committee within a period of one month from the date of their receipt;(c)The Committee shall adopt a procedure for its working keeping in view the need for expeditious disposal of applications;(d)The Committee shall examine the applications for appraisal of a site with reference to the prohibitions and restriction on the location of an industry and the carrying on of processes and operations in different areas as per the provisions of Rule 5 of the Environment (Protection) Rules, 1986 framed under the Environment (Protection) Act, 1986;(e)The Committee may call for documents examine experts, inspect the site if necessary and take other steps for formulating its views in regard to the suitability of the site;(f)Wherever the proposed site requires clearance by the Ministry of Industries or by the Ministry of Environment and Forests of Government of India, the application for Site Appraisal will be considered by the Site Appraisal Committee only after such clearance has been received.
