Section 4(4) in The Orissa Industries (Facilitation) Act, 2004
(4)The said Authority may exercise the following powers and shall perform the following functions, namely(i)to meet at such times and places as the Chairman of the said Authority may decide and transact business as per the procedure as may be prescribed;(ii)to review and monitor the processing of applications by the competent authority, and to forward the orders of the competent authority to the applicant;(iii)to inform the applicant of the date on which the application was received by the competent authority and the date on which such application may be deemed to have been approved in the case of deemed approval;(iv)to review and monitor the functioning and performance of District Level Single Window Clearance Authorities; and(v)to exercise such other powers and perform such other functions as may be prescribed.
