Section 2 in Telangana State Industrial Project Approval and Self Certification System (Ts-Ipass) Act, 2014
2. Definitions.
- In this Act, unless the context, otherwise requires,-(1)"Clearances" means grant or issue of no-objection certificate, allotments, consents, approvals, permissions, registrations, enrollments, licences and the like, by any competent authority or authorities in connection with the setting up of an industrial undertaking in the State of Telangana and shall include all such clearances required till the industrial undertaking starts commercial production;(2)"Competent Authority" means any department or agency of the Government, Authorized Agency, Gram Panchayat, Municipality or other local body, which are entrusted with the powers and responsibilities to grant or issue clearances;(3)"District Committee" means the "District TS-iPASS Committee" constituted under section 3;(4)"Government" means the Government of Telangana;(5)"Industrial Undertaking" means an undertaking engaged in manufacturing or processing or both or providing service or doing any other business or commercial activity as may be specified by the State Government;(6)"Check List" means the list of documents to be furnished by the applicant with Common Application Form (CAF);(7)"Pre-Scrutiny" means examination of applications to see the completeness of CAF along with Check Slip by all means, prior to issue of acknowledgement by the Nodal Agency;(8)"Nodal Agency" means the agency notified at the State level or at the District level under section 5;(9)"Notification" means a notification published in the Telangana Gazette and the word "notified" should be construed accordingly;(10)"Prescribed" means prescribed by rules made under this Act;(11)"Right to Clearances under TS-iPASS" means a system bestowed for clearances, same as in the lines of Right to Information Act, which enables imposing of penal action on officers responsible for delay;(12)"State Committee" means the "State TS-iPASS Committee" constituted under section 4.Chapter - II Constitution, Powers and Functions of The District Committees, State Committee and Nodal Agencies
