Section 8(1) in Assam Ease of Doing Business Act, 2016
(1)The single Window Agency shall,-(i)be responsible for creation of a dedicated Centralized Web Portal with connectivity, so that the investors may submit application form/s online, as required by them for obtaining various clearances;(ii)be headed by a Chief Executive Officer to be appointed by the Government;(iii)prepare a combined application form for online submission by the investors for obtaining various clearances, which shall consist of,-(i)forms under the relevant Central enactments without any change; and(ii)existing forms or new forms in lieu of the existing forms under the relevant state enactments;(iv)publish downloadable application form/s, comprehensive check lists, etc. covering all activities in their Portal;(v)follow the required procedures to be observed under section 9;(vi)perform any other functions as entrusted to them by the Bureau for carrying out the provisions of this Act.
