Section 6 in The Punjab Industrial Facilitation Act, 2005
6. Powers and functions of Empowered Committee.
(1)Subject to the provisions of this Act, the Empowered Committee shall exercise the powers and perform the functions as mentioned below :-(a)to receive applications for clearances for setting up industrial undertakings along with the proposed amendments beyond the limit specified under Section 19;(b)to review and monitor the disposal of applications made to the District Committees and the competent authorities;(c)to examine and review the order under Section 17;(d)to grant exemption or relaxation to any existing or proposed industrial undertaking or category of industrial undertakings or cluster of undertakings from the operation of any of the provisions of this Act or rules made thereunder;(e)to grant exemption or relaxation from the provisions of any other State Law relating to industrial development under which an authority subordinate to the State Government has been empowered under that law to grant such exemption or relaxation; and(f)to resolve inter-departmental matters pertaining to industrial undertakings.(2)The decisions of the Empowered Committee shall be final and binding on the District Committees and the competent authorities and if there is any conflict between the decisions of the Empowered Committee, the District Committee, or the competent authority, the decision of the Empowered Committee shall prevail.
