Section 5(5) in Bihar Industrial Investment Promotion Rules, 2016
(5)The Secretariat shall be responsible to ensure that the procedure laid down in section 6(4) of the Act is followed and the timelines prescribed are adhered to. It shall be the duty of the Secretariat to bring to the attention of the Chairman of the State Board any deviation in the procedure. The Chairman may issue suitable instruction for the day-to-day working of the Secretariat, not inconsistent with the procedure laid down in the Act.
