Section 13 in Assam Ease of Doing Business Act, 2016
13. Functions of the Executive Committee.
- The Executive Committee,-(a)shall regularly monitor, supervise and review the functioning of the Single Window Agency set up under this Act ;(b)shall sit at least once in a quarter or such other times as may be directed by the Chairman of the Committee ;(c)shall be responsible for recommending to the Board of Governors of the Bureau regarding any critical clearance or relaxation in any matter of investment proposals and activities of the Single Window Agency ;(d)shall be responsible for organizing campaign, events, conferences and meetings both in India and abroad for promoting Assam as an investment destination ;(e)may refer any matter or issue to the Government or the Board of Governors with its recommendation or suggestions, if considered necessary;(f)may invite the concerned administrative Head or Secretary or any other officer of a competent authority as a special invitee to discuss and finalize any specific proposal/s or issue/s of such competent authority ;(g)may co-opt any other member/s if so required, for assistance of the Executive Committee for proper and effective discharge of its functions ;(h)may appoint from time to time, such sub-committee and/or special committee as may be considered necessary, to assist it in carrying out its functions and facilitate investment in the State ; and(i)Shall be responsible for carrying out any other functions as may be entrusted to it by the Board of Governors.
