Section 3(1) in The Orissa Industries (Facilitation) Act, 2004
(1)Government may, by notification in the Official Gazette, constitute from time to time, a Committee known as the High Level Clearance Authority under the Chairmanship of the Chief Minister consisting of such other ex-officio members, as may be specified therein which shall examine and consider proposals for Industrial and other Projects to be set up in the State where the amount of investment is rupees fifty crores or more or such higher amount as may be fixed by the Government from time to time and shall have the power to direct concerned Department or Authorities to issue the required clearances within the specified time limit subject to compliance of the provisions of the applicable Acts and Rules or orders and instructions in force by the Industrial Unit.
