Section 4(3) in Haryana Enterprises Promotion Act, 2016
(3)The Empowered Executive Committee shall work under the overall supervision and guidance of the Haryana Enterprise Promotion Board and shall perform the following functions:-(i)to adopt such procedure for transaction of its business, as may be prescribed;(ii)to process online composite application forms for grant of clearances for setting up of new projects or expansion of existing units with such proposed investments, as may be prescribed;(iii)to inform the entrepreneur the date on which such application may be deemed to have been approved in the case of deemed clearances;(iv)to review and monitor the processing of applications received by the Haryana Enterprises Promotion Centre;(v)to grant approvals for establishment of industrial parks in private sector;(vi)to act as single point agency for resolution of issues pertaining to multiple departments and settling the inter-departmental disputes of the existing industrial units;(vii)to carry out such other functions, as may be assigned to it by the Haryana Enterprises Promotion Board or the State Government;(viii)to refer any matter to Haryana Enterprises Promotion Board with its recommendations or suggestions.
