Section 9 in Jharkhand Single Window Clearance Act, 2015
9. Functions of Single Window Clearance Committee.
- Subject to overall control and superintendence of the State Government,(1)The Single Window Clearance Committee shall exercise powers of clearances for setting up of business and starting of business operations as notified by State Government.(2)The State Government may devolve upon it any other powers, if so required, through appropriate notification except the powers vested with the statutory bodies including ULBs and PRIs. The SWCC shall pursue the proposals with regards to ULBs and PRIs directly with them or through the Deputy Commissioner of the district concerned to facilitate their early clearance.(3)The delegations of powers shall be exercised by the SWCC up to the stage of clearances and approvals. All clearances and approvals, thereafter, shall be issued by the Appropriate Authority concerned.(4)Financial incentives for MSME projects shall be approved by this Committee and other than MSME projects, this committee shall recommend to the High Powered Committee for approval.
