Section 3 in Andhra Pradesh Industrial Single Window Clearance Act, 2002
3. Constitution, powers and functions of District Committees.
(1)The State Government may, by notification, constitute a District Single Window Clearance Committee for each district, which shall consist of the District Collector as the Chairman and eight other members for such term as may be specified in the notification.(2)The District Committee shall 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 applications for all clearances for setting up industrial units with proposed investment upto the amount notified under Section 21;(iii)to review and monitor the processing of applications by the competent authorities and to forward the orders of the competent authorities to the applicant;(iv)to inform the applicant of the date on which the application was received by the competent authority and the date on which such application may be deemed to have been approved in the case of deemed approval;(v)to forward cases with remarks and relevant documents to the State Committee for decision under Section 17;(vi)to invite competent authorities or experts, who are not members of the Committee, as special invitees for any meeting of the District Committee as desired by the Chairman of the Committee;(vii)the Member of the District 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 authorisation to take appropriate decision in the meeting;(viii)such other powers and functions as may be prescribed.
