Section 5 in Bihar Industrial Investment Promotion Rules, 2016
5. Secretariat of the State Investment Promotion Board.
(1)The Secretariat shall have the members mentioned in Section 6(2) of the Act. The Secretariat shall be assisted by professionals to carry out the appraisal of the projects and support the activities defined in Section 6(3) of the Act and rule 5(2). The State Government shall decide the staff strength of the secretariat.(2)The Secretariat shall undertake all the functions laid down below:(i)receive, process and make available all required clearance to all new investment proposals including modernization, upgradation and expansion of existing industrial units.(ii)plan, design and implement campaigns to promote Bihar as investment destination within and outside the country;(iii)arrange to receive and process Common Application Forms and ensure that all clearances are given within the time limits to be prescribed under this rule;(iv)collect prescribed fees and deposits on behalf of the competent authority for grant of clearance and transfer the fees and deposits to the respective accounts.(v)convey such clearances to the applicant and where there are deficiencies in the application, convey such deficiencies to the applicant and get these rectified;(vi)collate and furnish statistical information on investment by sectors, product and scale, collect all relevant statistical information and provide to Union and state authorities as and when required; and(vii)prepare sector and product wise information for prospective investors and disseminate through web sites, print and visual media and other means as may be directed by the Department.(3)The Secretariat shall also be responsible to prepare reports on a monthly basis for various activities listed in rule 4(9) which shall be placed before the Board for appropriate decision.(4)The Secretariat shall also be responsible for efficient management of the Department's online initiatives like Udyog Mitra and Udyog Samwad.(5)The Secretariat shall be responsible to ensure that the procedure laid down in section 6(4) of the Act is followed and the timelines prescribed are adhered to. It shall be the duty of the Secretariat to bring to the attention of the Chairman of the State Board any deviation in the procedure. The Chairman may issue suitable instruction for the day-to-day working of the Secretariat, not inconsistent with the procedure laid down in the Act.
