Section 4 in The Orissa Industries (Facilitation) Act, 2004
4. State Level Single Window Clearance Authority.
(1)Government may, by notification in the Official Gazette, constitute from time to time, a Committee under the Chairmanship of the Chief Secretary known as the State Level Single Window Clearance Authority hereinafter in this Section, referred to as the said Authority consisting of such other ex officio members as may be specified therein.(2)The said Authority shall examine and consider proposals for Industrial and other projects to be set up in the State where the amount of investment is rupees three crores or more but less than rupees fifty crores or such amount as may be fixed by Government, from time to time.(3)Every member of the said Authority shall personally attend the meetings and in case of exigencies he may depute a senior level official with written authorisation to take appropriate decisions in the meetings.(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.(5)The said Authority shall be the final authority in granting approvals on proposals for the projects under Sub-section (2) placed before it and the approvals given by it shall be binding on the Departments or Authorities concerned and such. Departments or Authorities shall issue the required clearance within the specified item limit subject to compliances of the provisions of the applicable Act or Rules or Orders or Instructions by the Industrial Unit.(6)The said authority shall examine the proposals brought before it for setting up Industrial Units and other projects and shall take a decision and communicate its decision to the entrepreneurs and the Departments or Authorities concerned within the prescribed time limit.
