Section 13 in Jammu and Kashmir Single Window (Industrial Investments and Business Facilitation) Act, 2018
13. Role and Functions of Investment Promotion and Facilitation Cell.
(1)The Investment Promotion and Facilitation Cell will be responsible for receiving the e-applications, their subsequent processing as per the procedure laid down in this Act and take the proposals to the Apex Project Clearance Committee or the Divisional Level Single Window Clearance Committee or the District Level Single Window Clearance Committee, as the case may be.(2)The Investment Promotion and Facilitation Cell will function as a project approval, monitoring and implementation group, which will act as a single focal point of interface between applicants and the Government Departments for facilitating the new investment proposal(s), providing necessary assistance for setting of the projects approved by Apex Project Clearance Committee or the Divisional Level Single Window Clearance Committee or the District Level Single Window Clearance Committee assisting the applicants in obtaining required clearances from the Departments concerned, in a time bound manner.(3)The Investment Promotion and Facilitation Cell will co-ordinate with all Departments through concerned Departmental Nodal Officer or with the officers of the Competent Authority deputed with the Cell to help in implementation of the projects on ground.(4)The Investment Promotion and Facilitation Cell will also provide handholding support to the industrial/service units in resolving any functional difficulties throughout their life cycle.(5)The Investment Promotion and Facilitation Cell may set up and maintain a help-line number and grievance redressal mechanism to facilitate entrepreneurs and redress their grievances.(6)The Investment Promotion and Facilitation Cell will issue Incentive Eligibility Certificate, wherever required, and help the applicants in applying for admissible incentives, concessions and facilities thereof.(7)The Investment Promotion and Facilitation Cell shall facilitate the functioning of industrial/service unit established in the State and present yearly report to Apex Project Clearance Committee and the Divisional Level Single Window Clearance Committee.(8)The Investment Promotion and Facilitation Cell will maintain an integrated web portal for providing relevant online sectoral information as well as approvals to the potential investors such as Land-Banks, the State Policies, Incentives, etc.(9)The Investment Promotion and Facilitation Cell may organize workshops, seminars, investment promotion activities outside the State or abroad, to promote investment in the State.(10)The Investment Promotion and Facilitation Cell will exercise all or any specific powers or functions assigned by Apex Project Clearance Committee or the State Government from time to time.
