Section 5 in Haryana Industrial Promotion Act, 2005
5. Constitution, functions and powers of District Level Clearance Committee.
(1)The State Government may, by notification, constitute a single point clearance committee at the district level called the "District Level Clearance Committee" consisting of such members, as may be prescribed.(2)The Committee shall perform the following functions, namely :-(i)to meet at such times and at such places and adopt such procedure to transact its business as may be prescribed;(ii)to receive Composite Application Forms for grant of clearances for setting up industrial units with proposed investment upto Rs. 5.00 crores;(iii)to review and monitor the processing of application by the authority and forward the orders of the authority to the applicant;(iv)to inform the entrepreneur the date on which such applications may be deemed to have been approved in the case of deemed approval;(v)the member of the Committee shall personally attend the meeting.(3)The District Level Clearance Committee shall be the final authority in granting the clearances. The clearances given by the Committee at the district level shall be binding on the authorities concerned and such authorities shall issue the required clearance certificate to the entrepreneur within the stipulated time.
