Section 5 in West Bengal Single Window System (Management, Control and Miscellaneous Provisions) Act, 2017
5. Role and functions of agency.
(1)Subject to the superintendence, direction and control of the High Powered Committee and the competent authority concerned, the functions of the agency shall include-(a)to operate Single Window System all over the State of West Bengal;(b)to maintain and operate the Single Window System for providing single window service under the various applicable Acts, rules, policies and schemes as notified from time to time by the competent authority concerned;(c)to provide all facilitations and handholding supports to the investors intending to start a business or operating a business in the State;(d)to place the report of the status of applications before the High Powered Committee or the concerned competent authorities, as the case may be, for monitoring, review and appropriate action(s) as may be deemed to be necessary as per applicable Acts, rules, policies and schemes as notified from time to time by the competent authority concerned.(2)It shall keep close liaison with- the competent authority concerned for timely disposal of every application made for one or more services by an investor to start or operate a business in the State of West Bengal.(3)It shall perform any other function as may be entrusted by the State Government for protecting its interest or its effective functioning of the Single Window System.
