Section 2(1)(e) in West Bengal Single Window System (Management, Control and Miscellaneous Provisions) Rules, 2017
(e)"competent authority" means any department or organization of the State Government including local bodies which are entrusted with the power and responsibilities to grant or issue clearances and/or incentives and to provide services as per applicable Acts, rules, policies and schemes for setting up or commencement of operations of an enterprise in the State of West Bengal;