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State of Jharkhand - Section

Section 7 in Jharkhand Single Window Clearance Act, 2015

7. Functions of High Powered Committee.

(1)The High Powered Committee shall regularly monitor, supervise and review the functioning of the Single Window Clearance Committee, Agency, District Level Nodal Agency and District Executive Committee for industries facilitation and single window clearance.
(2)It shall carry out such other functions as may be assigned to it by the Governing Body or the State Government.
(3)The Committee may assign or revoke the functions/powers to the Single Window Clearance Committee and District Executive Committee within the powers/functions assigned under this Act or by the Governing Body for effective implementation of this Act.
(4)The High Powered Committee shall meet at least once in every quarter at such place, as the Chairman of the Committee may decide, for performance review of the Single Window Clearance Committee and District Executive Committee; and for providing necessary recommendations where required.
(5)The High Powered committee shall grant approval of financial incentive packages for large projects on the recommendation of Single Window Clearance Committee. The High Powered Committee shall recommend financial incentive packages for all Mega and Ultra-mega projects to governing body.
(6)The High Powered Committee may also consider matters referred to it by the CEO of Single Window Clearance Committee and take appropriate decisions.
(7)It shall further refer any case/issue/proposal to the Governing Body with its recommendations and suggestions, if considered necessary.
(8)The Committee shall be responsible for promoting investments in the state and other related activities.
(9)The High Powered Committee shall recommend the time-line for each service provided under various applicable Acts to the concerned department.
(10)The High Powered Committee shall recommend self-certification, deemed clearances, rationalisation of inspections and third party inspections under various applicable acts wherever applicable to the concerned department.