Section 13 in Jharkhand Single Window Clearance Act, 2015
13. Functions of District Executive Committee.
(1)The District Executive Committee shall regularly monitor, supervise and review the functioning of the District Level Nodal Agency for the effective implementation of the Act.(2)It shall carry out such other functions as may be assigned to it by the High Powered Committee under section 7.(3)The Committee may assign or revoke the functions/powers to the District Level Nodal Agency within the powers/functions assigned by the Act or by the High Powered Committee for effective implementation of this Act.(4)The District Executive Committee shall meet at least once in every month at such place, as the Chairman of the Committee may decide, for performance review of the District Executive Committee; and for providing necessary recommendations wherever required.(5)The District Executive Committee may also consider matters referred to it by the District Level Nodal Agency and take appropriate decisions.(6)It shall further refer any case/issue/proposal to the Department of Industries with its recommendations and suggestions, if considered necessary.(7)A member of the District Executive Committee shall personally attend its meeting and in case he/she is unable to attend, he/she may depute a Senior Level Officer with a written authorisation to take appropriate decisions in the meeting.(8)The Committee shall be responsible for promoting investments in the District and other related activities.(9)The District Executive Committee shall be responsible for preparation and submission of progress reports to the District Planning Committee.
