Section 5 in The Orissa Industries (Facilitation) Act, 2004
5. District Level Single Window Clearance Authorities.
(1)Government may, by notification in the Official Gazette, constitute a Committee in each district known as District Level Single Window Clearance Authority hereinafter in this section, referred to as District Authority, under the Chairmanship of the Collector of such district consisting of such other ex officio members as may be specified in the notification and such authority shall examine and consider proposal for industrial and other projects to be set up in the respective districts, where the amount of investment is less than rupees three crores or any amount fixed by Government from time to time.(2)The District Authority shall exercise the following powers and perform the following functions, namely :-(i)to meet at such times and places as the Chairman of the District Authority may decide and transact business as per the procedure as may be prescribed;(ii)to review and monitor the processing of applications by the competent authorities and to forward the orders of the competent authorities to the applicant;(iii)to issue deemed approval as provided in Section 11 of this Act.(iv)to exercise such other powers and to perform such functions as may be prescribed.(3)Every member of the District Authority shall attend the meeting convened under Clause (i) of Sub-section (2) personally and in case he is unable to attend the meeting, he may depute a senior level officer with a written authorisation to take appropriate decision in the meeting.(4)The District Authority shall examine the proposals brought before it for setting up Industrial Units and other projects in its respective districts and shall take decision and communicate its decision to the entrepreneurs and the Departments or Authorities concerned within the prescribed time limit.(5)The District Authority shall be the final Authority in granting approvals for the projects placed before it and the approvals given by the District Authority shall be binding on all the Department or Authorities concerned and such Departments or Authorities shall issue the required clearances within the specified time limit, subject to compliance of provisions of the applicable Acts and Rules or Orders or Instructions by the Industrial Units.
