(4)Functions of the Committee. - (a) The Secretary arrange to register the applications received for appraisal of site in a separate register and acknowledge the same within a period of 7 days.(b)The Secretary shall fix up meeting in such a manner that all the applications received and registered are referred to in Committee within a period of one month from the date of their receipt.(c)The Committee may adopt a procedure for its working keeping in view the need for expeditious disposal of applications.(d)The Committee shall examine the application for appraisal of a site with reference to the prohibitions and restrictions on the location of industry and the carrying on of processes and operations in different areas as per the provisions as Rule 5 of the Environment (Protection) Rules, 1986 framed under the Environment Protection Act, 1986.(e)The Committee may call for documents, examine experts, inspect the site if necessary and take other steps for formulating its views in regard to the suitability of the site.(f)Wherever the proposed site requires clearance by the Ministry of Industry or the Ministry of Environment and Forests, the application for Site Appraisal will be considered by the Site Appraisal Committee only after such clearance has been received.
