Section 4(8) in Bihar Industrial Investment Promotion Rules, 2016
(8)The Board shall take a decision on the following:(i)Review the list of clearances to be provided by the Secretariat(ii)Review the list of clearances to be provided on the basis of self-declaration(iii)Approval of Common Application Form(iv)Review the Fees and Deposits for application under SIPB(v)Guide and advise the Department on issues and clarifications related to the Policy
