Section 7 in Haryana Industrial Promotion Act, 2005
7. Appointment and functions of Nodal Agency.
(1)The State Government may, by notification, appoint the `Investment Promotion Centre, Chandigarh' as a "Nodal Agency" at the State level and `District Industries Centre' as the "District Nodal Agency" at the District level.(2)The Nodal Agency shall provide secretarial support to the District Level Clearance Committee, State Level Clearance Committee and High Powered Clearance Committee.(3)The functions of Nodal Agency at the District level and State level shall among others include the following, namely :-(a)to carry out investment promotional activities;(b)to guide and assist entrepreneurs to set up industries in the District/State;(c)to guide regarding procedure to obtain the required clearances from the authorities;(d)to issue Composite Application Form to the entrepreneurs and also to receive the forms from them and to arrange required clearances from authorities within stipulated time;(e)to provide secretarial support to the High Powered Clearance Committee, State Level Clearance Committee and the District Level Clearance Committee; and(f)to perform any other function as may be entrusted to it by the State Government.
