Section 5(3) in Goa Investment Promotion Act, 2014
(3)In particular and without prejudice to the generality of the foregoing functions, the Board may perform all or any of the following functions, namely:-(a)Approval, rejection or review of all investment proposals meeting the criteria specified in sub- section (3) of section 3;(b)Appoint sub-committee for evaluation and clearance of investment proposals which fall under sub- section (4) of section 3;(c)Appoint an Investment Officer for all projects approved by the Board;(d)Draft approval process, guidelines and standard operating procedure for new investments. Reviewing and modifying these processes on an ongoing basis;(e)Appoint and manage the consultants;(f)Facilitate obtaining of approvals to the investors to set up their units in the State;(g)Identify and recommend areas to be notified under this Act;(h)Promote the State as an investment destination nationally and internationally;Provide feedback and give suggestions to the Government on investment climate and policy and environment protection on an ongoing basis;(i)Identify infrastructure gaps hindering investment growth in the State on an ongoing basis and suggesting short, medium and long-term rolling plans to the Government to bridge the gaps;(j)Seek membership of national and international investment promotion agencies to enable the Board to promote the State as an investment destination amongst the national and international trade community;(k)Take all necessary measures to boost and promote agricultural industries, cottage industries, dairy farming and eco-tourism; and(l)Provide dispute and grievance redressal mechanism for investors.
