Section 8(2) in Haryana Enterprises Promotion Act, 2016
(2)The District Level Clearance Committee shall perform the following functions, namely:-(i)to adopt such procedure for transaction of its business, as may be prescribed;(ii)to process online composite application forms for grant of clearances for setting up industrial units with proposed investment;(iii)to review and monitor the processing of applications by the District Industries Centres;(iv)to inform the entrepreneur the date on which such application may be deemed to have been approved in the case of deemed clearances; and(v)such other functions, as may be prescribed.
