Section 11 in Bihar Industrial Investment Promotion Rules, 2016
11. Power to give directions.
(1)The State Government may, from time to time, issue to the State Board or the Secretariat such general or special directions of policy as may be deemed necessary or expedient for the purpose of promoting investment in the State.(2)The Commissioner shall have power to give direction to the Public Authority to carry out investigation, enquiry and seek a report on issues related to clearance under the various acts required for investment proposals within a prescribed time limit.
