Section 5(1) in Chhattisgarh Audyogik Nivesh Protsahan Adhiniyam, 2002
(1)Notwithstanding anything contained in any law enacted by the Legislative Assembly of the State and for the time being in force, each District Committee shall, for the purpose of promoting and facilitating investments in projects, exercise powers of any Local Government or of any authority or agency of the State Government within the District, in respect of the following :-(a)allotment of land in identified industrial area for the project or projects;(b)identification, allocation and facilitation of sources of water and other utilities including electric power;(c)all approvals in respect of matters relating to the implementation of the project from the local Governments; and(d)approvals, if any, relating to matters concerning the welfare of labour.
