Section 8 in The Punjab Industrial Facilitation Act, 2005
8. Powers and functions of the State Board.
(1)Subject to the provisions of this Act, the State Board shall exercise the powers and perform the functions as mentioned below :-(a)to review and monitor the disposal of applications made to the District Committees, Empowered Committee and the competent authority for grant of clearances;(b)to examine and review the order under Section 18;(c)to grant exemption or relaxation to any existing or proposed industrial undertaking or category of industrial undertakings or cluster of undertakings from the operation of any of the provisions of this Act or rules made thereunder; and(d)to grant exemption or relaxation from the provisions of any other law made by the Punjab State Legislature relating to industrial development, wherein such power of exemption or relaxation is vested with the State Government.(2)The orders passed by the State Board shall be final and binding on the Empowered Committee, the District Committee and the competent authority, and if there is any conflict between the decisions of the State Board and the Empowered Committee, the decision of the State Board shall prevail.
