Section 4(1) in Haryana Enterprises Promotion Act, 2016
(1)The State Government shall, by notification, constitute the Empowered Executive Committee for considering the projects with such investment and for grant of Change of Land Use permission for such area, as may be prescribed, under the Chairmanship of Principal Secretary to the Chief Minister and such other members, as may be prescribed. The Empowered Executive Committee shall exercise powers of authority as devolved upon it under respective Acts, rules or regulations, if any, regarding grant of clearances and incentives in time bound manner upto the stage/ date of commencement of production/ operations of project. In case any authority is unable to devolve its power to the Empowered Executive Committee, it shall delegate such powers to its officer deputed in the Empowered Executive Committee.
