Section 4(2) in Haryana Industrial Promotion Act, 2005
(2)The Committee shall perform the following functions, namely :-(i)to meet at such times and at such places and adopt such procedure to transact its business as may be prescribed;(ii)to receive Composite Application Forms for grant of clearances for setting up industrial units with proposed investment of above Rs. 5.00 crores and below Rs. 30.00 crores;(iii)to review and monitor the processing of application by the authority and forward the orders of the authority to the applicant;(iv)to inform the entrepreneur the date on which such applications may be deemed to have been approved in the case of deemed approve;(v)the member of the Committee shall personally attend the meeting and in case he is unable to attend the meeting, he may depute a senior level officer to attend the meeting with a written authorization to take appropriate decision in the meeting.
