Section 8 in The Orissa Industries (Facilitation) Act, 2004
8. Appointment of Nodal Agencies.
(1)Government may, by notification in the Official Gazette, constitute a Nodal Agency at the State Level and the District Industries Centres shall be the Nodal Agencies at the District Level, to undertake industrial promotion activities and to facilitate investors.(2)Functions of the State Level Nodal Agency shall be as follows :(i)Investment promotional activities at the State, National and International level;(ii)States' image building to attract investments;(iii)Investment climate improvement exercise;(iv)Render necessary assistance and feed back in policy formulation for industrial progress;(v)Guide and assist entrepreneurs to set up industries in the State;(vi)Prepare and regularly update an information booklet providing complete particulars relating to -(a)State and Central Industrial Policies;(b)Department or Authority-wise procedures to obtain the required clearances;(c)general information on industrial status and advantages existing in the State;(d)salient features of applicable Acts and Rules in relation to Industry, Labour, Safety, Welfare, Pollution control, Taxes, Duties etc. and(e)any other matter useful to the entrepreneurs;(vii)Issue and receive Combined Application Form from entrepreneurs and arrange required clearances from the Departments or Authorities concerned, within the specified time limit;(viii)Provide secretarial and other support services to High Level Clearance Authority and State Level Single Window Clearance Authority;(ix)Set up task force consisting of senior level representatives from key Departments and Authorities to review periodically the status of implementation of the Projects and to sort out problems, if any.(3)Functions of District Level Nodal Agency shall be as follows :-(i)Investment Promotional activities at the district level;(ii)District's image building to attract investment;(iii)Investment climate improvement exercises;(iv)Guide and assist entrepreneurs to set up Industries in the District;(v)Issue and receive Combined Application Form from entrepreneurs and arrange required clearance from the Departments or Authorities concerned within the specified time limit;(vi)Provide secretarial and other support services to District Level Single Window Clearance Authority;(vii)Set up a task force consisting of representatives from key Departments or Authorities to revfew periodically the status of implementation of the project and to sort out problems, if any.
