Section 3 in Karnataka Industries (Facilitation) Act, 2002
3. State High Level Clearance Committee.
(1)The State Government may by notification constitute a single point clearance committee called on State High Level Clearance Committee consisting of such members as may be specified therein.(2)The Committee shall examine and consider the proposals received from any entrepreneur relating to any industrial and other projects to be set up in the State, with an investment of rupees fifty crores and above in each case.(3)Member of the Committee shall personally attend the meeting and in case he is unable to attend the meeting, he may depute a senior level officer to attend the meeting with a written authorisation to take appropriate decision in the meeting.
