Section 11 in Assam Ease of Doing Business Act, 2016
11. Office, Officers and staff of the Single Window Agency.
(1)There shall be a permanent set up of the Single Window Agency in an appropriate location as may be decided by the Government in the Industries and Commerce Department, with all basic required infrastructure, officers and staff as may be prescribed :Provided that no posts of the Single Window Agency shall be created without prior approval of the Bureau and the Government.(2)The State Government shall appoint a Senior All India Services Officer as the Chief Executive Officer for carrying out the day to day functions of the Single Window Agency.(3)The staffing pattern, qualifications, salary and allowances and other conditions of service of the officers and staff of the Single Window Agency shall be such as may be prescribed.(4)Initially, to start with its functions till the completion of the recruitment process on a regular-basis, the concerned departmental staffs and officers of the Industries and commerce Department shall be placed under the disposal of the Chief Executive Officer by the Government by notification, for such time as may appear to it to be necessary for smooth functioning of the Single Window Agency :Provided that such officers and staff shall draw salaries and allowances from the parent department as admissible to them.(5)Subject to such condition and for such time as may be ordered from time to time, the competent authorities involved in the Single Window Clearance system under this Act shall place at least one Senior Officer and such other staff including Grade-III and Grade-IV staff under the disposal of the Chief Executive Officer initially and they will draw their salary and allowances from the competent authority concerned:Provided that such officers and staff shall not be entitled to any additional financial benefit except the traveling allowances admissible to them as per Government norms.
