Section 8 in Assam Ease of Doing Business Act, 2016
8. Functions of the Single Window Agency.
(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.(2)The Single Window Agency shall exercise its functions under this Act upto the stage/date of commencement of production or operation of the undertaking or the service as the case may be. Any Additional clearances as may be necessary thereafter, shall be accorded by the competent authority.
