Section 7 in Andhra Pradesh Industrial Single Window Clearance Act, 2002
7. Constitution, powers and functions of State Board.
(1)The Government may notify the State Investment Promotion Board as the State Board.(2)The State Board shall,-(i)review and monitor the disposal of applications by the District Committees, State Committee and competent authorities;(ii)consider and decide cases under Section 20 and cases referred under proviso to Section 17(2z and proviso to Section 19(2);(iii)exercise such other powers and perform such other functions as may be prescribed.(3)The powers and functions entrusted to the State Investment Promotion Board as State Board under the provisions of this Act shall be in addition to the regular powers exercised and functions discharged by the State Investment Promotion Board.(4)The orders passed by the State Board for issuing clearances shall be final and binding on the Empowered Committee, State Committee, District Committees and the Competent Authorities.
