Section 3(3) in The Orissa Industries (Facilitation) Act, 2004
(3)The Authority under this section shall, -(a)meet at such times and places and shall adopt such procedures to transact its business as may be prescribed;(b)examine the proposals brought before it, for setting up Industrial Units; and(c)take decisions and communicate its decisions to the entrepreneurs and the Departments or the Authorities concerned within the prescribed time limit.
