Section 8 in Haryana Enterprises Promotion Act, 2016
8. District Level Clearance Committee.
(1)The State Government shall, by notification, constitute District Level Clearance Committee under the Chairmanship of the Deputy Commissioner having such members, as may be prescribed. The authority shall delegate its power to the members of the District Level Clearance Committee for grant of clearances under its respective Acts, rules or regulations, if any, for approval of projects with such investment or for grant of Change of Land Use permission for such area, as may be prescribed.(2)The District Level Clearance Committee shall perform the following functions, namely:-(i)to adopt such procedure for transaction of its business, as may be prescribed;(ii)to process online composite application forms for grant of clearances for setting up industrial units with proposed investment;(iii)to review and monitor the processing of applications by the District Industries Centres;(iv)to inform the entrepreneur the date on which such application may be deemed to have been approved in the case of deemed clearances; and(v)such other functions, as may be prescribed.(3)The District Level Clearance Committee shall be the final authority to grant clearances. The clearances given by the District Level Clearance Committee shall be binding on the authority.(4)The District Level Clearance Committee shall examine the order passed by any authority, rejecting any clearance or approving it with modification and if the District Level Clearance Committee considers that there are valid grounds for a change in such decision, it shall take a decision after recording the reasons, which shall be binding on the authority.
