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State of Haryana - Section

Section 4 in The Haryana Special Economic Zone Act, 2005

4. Constitution and functions of project approval committee.

(1)The Government shall by notification in the Official Gazette, constitute, for the purposes of this Act, a committee to be called project approval committee.
(2)The project approval committee shall consist of -
(a) Chief Secretary to Government, Haryana Chairman
(b) Secretary to Government, Haryana, Finance Department Member
(c) Secretary to Government, Haryana, Industries and CommerceDepartment Member
(d) Secretary to Government, Haryana, Town and Country PlanningDepartment member
(e) Secretary to Government, Haryana, Environment Department Member
(f) Director, Industries and Commerce Department member-Secretary
(3)For the purposes of performing its functions, the Chairman may co-opt any other officer as member of the committee as deemed fit.
(4)The project approval committee shall perform the following functions, namely:-
(a)it shall approval, modify or reject any proposal for the establishment of Special Economic Zone on the basis of the recommendations of the project evaluation committee:
Provided that project approved by the committee shall have precedence over the development plan indicating the broad land uses, if any :Provided further that the Developer shall not be required to apply for seeking change of land use if Special Economic Zone falls within the controlled area declared by Town and Country Planning Department, Haryana, and also shall not be required to apply for the licence under the provisions of the Haryana Development and Regulation of Urban Areas Act, 1975 (8 of 1975);
(b)the Member-Secretary of the committee shall forward for approval the recommendations of the committee to the Board;
(c)it shall review the progress of implementation of the project by the applicant at such intervals as it may deem necessary.