Section 2 in Jharkhand Single Window Clearance Act, 2015
2. Definitions.
- In this act, unless the context otherwise requires:(a)"Agency" means the Jharkhand Industrial Infrastructure Development Corporation (JIIDCO);(b)"Governing Body" means the body constituted under Section 4;(c)"Appellate Authority" means the committee as empowered under section 25;(d)"Applicable Acts" meansa. The Bihar Shops and Commercial Establishment Act, 1953b. The Central Sales Taxes Act, 1956c. The Maternity Benefit Act, 1961d. The Payment of Bonus Act, 1965e. The Contract Labour (Regulation and Abolition) Act, 1970f. The Gratuity Act, 1972g. The Equal Remuneration Act, 1976h. The Jharkhand Value Added Tax Act, 2005i. The Water (Prevention & Control of Pollution) Act, 1974j. The Air (Prevention & Control of Pollution) Act, 1981k. The Environment (Protection) Act, 1986l. The Boiler Act 1923m. The Payment of Wages Act 1936n. The Factories Act 1948o. The Minimum Wages Act, 1948p. The Bihar Electricity Act 1948q. The Jharkhand Entertainment Tax Act, 2012 Or successor/amended Act or any other relevant Act notified by the State Government;(e)"Appropriate Authority" means any department or agency of the Government, Local Authority, Statutory Body, State Owned Corporation,Panchayat Raj Institutions, Urban Local Bodies or any other authority or Agency constituted or established under any Act or under administrative control of the Government, which is entrusted with the powers and responsibilities to grant or issue permissions for setting up or commencement of operations of an enterprise in the State;(f)"Clearance" means grant or issue of no-objection certificate, allotment, consents, approvals, permissions, registrations, enrolments, licences and the like, by any Appropriate Authority in connection with the setting up of an enterprise in the State of Jharkhand and shall include all such permissions as are required under any applicable acts;(g)"Department" means a department of the State Government of Jharkhand;(h)"District Executive Committee" means the committee constituted under Section 12;(i)"District Level Nodal Agency" means the agency specified under Section 14;(j)"Entrepreneur" means a person or body of persons or a company, having or proposing to have majority investment or controlling interest in an enterprise and who brings forth a proposal for investment;(k)"Government" means the State Government of Jharkhand;(l)"High Powered Committee" means the committee constituted under Section 6;(m)"Industrial Policy" means Jharkhand industrial policy or other sector specific policies or schemes of Central or Government of Jharkhand as notified from time to time for industrial promotion.(n)"Notification" means a notification published in the Jharkhand Gazette and the word `notified' shall be construed accordingly;(o)"Prescribed" means prescribed by rules made under this Act and rules made under applicable Acts to implement this Act.(p)"Web Portal" means web portal maintained by the Agency.
