Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Entire Act]

State of West Bengal - Section

Section 4 in West Bengal Single Window System (Management, Control and Miscellaneous Provisions) Act, 2017

4. Function of High Powered Committee.

(1)Subject to the overall control and superintendence of the State Government, the High Powered Committee shall provide the overall policy guidance and direction to the agency for facilitating the investors in obtaining services required for setting up industries and operating business in the State of West Bengal in smooth and time-bound manner through Single Window System.
(2)The High Powered Committee shall regularly guide, monitor, supervise and review the functioning of the agency.
(3)The High Powered Committee may refer any matter or issue to the State Government with its recommendations or suggestions, if considered necessary.
(4)The High Powered Committee may delegate any of its powers to the Member or Member-Secretary, for effective functioning of the agency.
(5)The High Powered Committee may co-opt any other member if so required for proper and effective discharge of its functions.
(6)The High Powered Committee shall carry out such other functions as may be assigned to it by the State Government.