Section 4(9) in Bihar Industrial Investment Promotion Rules, 2016
(9)The Board shall review the following issues as part of the Agenda in every meeting of the Board:(i)Review the status of investment proposal and its approval status(ii)Review the status of investment proposals approved by the Board and their implementation status(iii)Review the status of clearances accorded to the approved investment proposal(iv)Review the number of investment proposals where deemed approval had to be granted and reason for according such deemed approval(v)Review the bottlenecks in obtaining clearances for approved proposals and undertaking necessary actions to resolve(vi)Review the status of loan sanctioned and approved by banks/ Financial Institutions to the approved proposals(vii)Review the implementation of the policy(viii)Review the status of financial incentives processed and disbursed(ix)Any other functions as assigned by the State Government from time to time.
