Section 11 in Chhattisgarh Audyogik Nivesh Protsahan Adhiniyam, 2002
11. Functions and overriding powers of the State Investment Promotion Board.
(1)Notwithstanding anything contained in any law enacted by the Legislative Assembly of the State and for the time being in force, the State Board shall, for the purpose of promoting and facilitating investments, exercise powers of the State Government or any authority or agency under it, in respect of the following :-(a)[ Cases referred to it by any District Committee in respect of which there is difference of opinion amongst members of such Committee; [Substituted by Act No. 16 of 2004, dated 2.1.2005.](b)Cases referred to it by the State level nodal agency in respect of which any competent authority has failed to take decision within the time limit prescribed under clause (b) of sub-section (5) of Section 12;(c)Cases referred to it by any competent authority for decision in connection with any approval required under any enactment of the State Legislature for implementation of investor's project;(d)Cases requiring recommendation of the State Government or any State Government Agency for obtaining approval of the Central Government under any enactment of Parliament for implementation of investor's project, referred to the Board by;-(i)the competent authority itself, or(ii)the State level nodal agency where a competent authority has failed to take decision within the time limit prescribed under clause (b) of sub-section (5) of Section 12;(e)Representations received from investors against decisions of District Committees;(f)Suo motu examination and review of any decision taken by a District Committee or the Committee constituted under sub-section (3) of Section 10;(g)Such other matters as may be prescribed:Provided that the Board, while proceeding to decide any matter that ought to have been decided by any Department or Agency of the State Government, shall call for the views or comments, as the case may be, of the concerned Department or Agency;Provided further that if no views or comments are received by the Board within the time limit fixed by it, it shall be competent for the Board to proceed and decide the matter:Provided also that the Board shall not decide any matter which involves a financial grant or tax concession if such grant or concession, as the case may be, is not provided for in the appropriate policy of the State Government.] [Added by Act No. 16 of 2004, dated 2.1.2005.](2)[ The Board shall ordinarily meet once a month or at such intervals as may be necessary for expeditious approval of investment proposals.] [Substituted by Act No. 16 of 2004, dated 2.1.2005.]Provided that upon a request in writing by an investor, a meeting of the State Board may be held within two weeks of such requisition :Provided further that if no meeting is held upon such request and within the said period, the investor shall be informed in writing the reasons therefor.
