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State of Goa - Section

Section 3 in Goa Investment Promotion Act, 2014

3. Constitution and purpose of the Board.

(1)The Government shall, constitute a Board to be called the Goa Investment Promotion and Facilitation Board, by notification in the Official Gazette.
(2)The Board shall consist of the following:-
(a) Chief Minister of Goa ... Chairperson, ex-officio
(b) Minister for Information and Technology... Vice- Chairperson, ex-officio
(c) Minister for Tourism ... Vice-Chairperson, ex-officio
(d) Minister for Industries ... Vice-Chairperson, ex-officio
(e) Two Government officials not below the rank of ... Members Additional Secretary to the Government
(f) Six persons from the Members industry, trade and commerce, tobe appointed by the Government from time to time
(g) Chief Executive Officer of the Board ... Member Secretary.
(3)The Board shall be one point contact authority for all investments made in the State which meet any or all of the criteria specified herein below:-
(a)Investment above Rs. 5 crore's;
(b)Requirement of an area equal to or above 3000 square meters;
(c)Industry classified under the Orange Category as per the Goa State Pollution Control Board guidelines; or
(d)Expansion of any Red Category Industry as classified under the Goa State Pollution Control Board guidelines referred to the Board by the Government.
(4)Investments less than or equal to Rs. 5 crore's and not meeting any of the criteria specified in sub- section (3) may approach the Board and the Board shall refer such proposal to a sub-committee headed by a Vice-Chairperson and appointed by Board under clause (b) of sub-section (3) of section 5 for evaluation of investments of value less than or equal to Rs. 5 crore's.
(5)The Chief Executive Officer of the Board shall be appointed by the Government upon selection by the Committee referred to in sub-section (2) of section 11, who shall be responsible for the day-to-day administration including authentication of the order of the Board and implementation of the Goa Investment Policy. Till the Chief Executive Officer is duly appointed and takes charge of the post, the Government may appoint any officer of the Government, not below the rank of Senior Scale Officer, as a Chief Executive Officer.