Section 3 in Haryana Enterprises Promotion Act, 2016
3. Haryana Enterprise Promotion Board.
(1)The State Government shall, by notification constitute the Haryana Enterprises Promotion Board under the Chairmanship of the Chief Minister and such other members, as may be prescribed.(2)The Haryana Enterprises Promotion Board shall consist of a two tier system viz. the Empowered Executive Committee at State Level and the District Level Clearance Committee at district level for grant of project clearances.(3)The Haryana Enterprises Promotion Board shall be the Apex body for all matters relating to the enterprise development and shall perform the following functions, namely:-(i)to frame the regulations and procedures for conduct of its business and allocating functions to the Empowered Executive Committee;(ii)to create, sanction, abolish and re-designate the posts in the Haryana Enterprises Promotion Centre and the District Industries Centres;(iii)to monitor, supervise and review the functioning of the Empowered Executive Committee and the District Level Clearance Committees;(iv)to approve any incentives, relaxations, exemptions or grant clearances on the recommendations of the Empowered Executive Committee in mega projects and ultra mega projects beyond the package of fiscal incentives under the Enterprises Promotion Policy, 2015;(v)to grant clearance on the recommendations of the Empowered Executive Committee and the District Level Clearance Committee, where the powers of approval are vested with the State Government;(vi)to approve the annual budget, accounts and reports including audit reports of the Haryana Enterprises Promotion Centre; and(vii)to adopt such procedure for transaction of its business, as may be prescribed.
