Section 5 in Chhattisgarh Audyogik Nivesh Protsahan Adhiniyam, 2002
5. Functions and overriding powers of the District Investment Promotion Committee.
(1)Notwithstanding anything contained in any law enacted by the Legislative Assembly of the State and for the time being in force, each District Committee shall, for the purpose of promoting and facilitating investments in projects, exercise powers of any Local Government or of any authority or agency of the State Government within the District, in respect of the following :-(a)allotment of land in identified industrial area for the project or projects;(b)identification, allocation and facilitation of sources of water and other utilities including electric power;(c)all approvals in respect of matters relating to the implementation of the project from the local Governments; and(d)approvals, if any, relating to matters concerning the welfare of labour.(2)The District Committee shall hold at least one meeting every month.Provided that the State Government may at any time require in writing that a meeting of the District Committee beheld, and the Committee shall then proceed to hold meeting as expeditiously as it can, but not later than seven working days in any case, to dispose such matters as may be referred to it.(3)The members of the District Committee shall be jointly and severally responsible for providing [such services and within such time period as may be prescribed] [Substituted 'the services specified in Schedule-II within the time period prescribed therein' by Act No. 16 of 2004, dated 2.1.2005.], provided that if the time period can not be adhered to for any reason, the investor and the [State Board] [Substituted 'Divisional Committee' by Act No. 16 of 2004, dated 2.1.2005.] shall be communicated in writing before the expiry of the period.
