Section 13(1) in Karnataka Industries (Facilitation) Act, 2002
(1)The functions of Nodal Agency at the district level shall among others includes the following:(a)to carryout investment promotional activities,(b)to render necessary assistance in policy formulation for industrial progress,(c)to guide and assist entrepreneurs to set up industries in the State,(d)to issue combined application form to the entrepreneurs and also to receive the forms from them and to arrange required clearances from departments and authorities within the stipulated time.(e)to provide secretarial support to the High level Clearance Committee, State level Single Window Clearance Committee and the District level Single Window Clearance Committee.(f)to promote environment friendly and clearer technology and production practices,(g)to perform any other function as may be entrusted to it by the State Governments.
