Section 14 in Chhattisgarh Audyogik Nivesh Protsahan Adhiniyam, 2002
14. Local Co-ordination Committee.
(1)There shall be formed, upon a request to be made in writing by the investor, a Local Co-ordination Committee for a project for the purpose of resolving local issues that arise in the timely implementation of the project.(2)Each such Committee shall consist of such persons as may be nominated by the investor, the Local Government, and the State Government or the Collector of the District.(3)The Local Co-ordination Committee shall meet at such time and place as the Committee may decide.(4)The Local Co-ordination Committee shall, as expeditiously as it may, bring to the notice of the District Committee [***] [Omitted 'or Divisional Committee' by Act No. 16 of 2004, dated 2.1.2005.] or the State Board, as the case may be, all matters requiring attention of the concerning Committee or the Board ; which shall thereupon proceed expeditiously to remove such difficulties.(5)The nominee of the Collector of the District shall maintain records of the business transacted by the Local Co-ordination Committee and take necessary follow up action.
