Section 8 in Haryana Industrial Promotion Rules, 2007
8. Meeting of District Level Clearance Committee etc. Section 5.
- (l)The District Level Clearance Committee shall meet at least once on a month at district headquarter or at such other place as the Chairman may specify from time to time to transact its business.(2)Details of all the Composite Application Forms received from entrepreneurs at first fifteen days prior to the ensuing meeting shall be placed before the Committee.(3)The Member Secretary shall by issuing a meeting notice, convene a meeting of District Level Clearance Committee indicating the date, time and place of the meeting. He shall enclose agenda and notes highlighting therein details of the applications cleared, applications cleared with modifications, rejected, information regarding the date on which application has deemed to have been approved in the case of deemed approvals and other observations, if any, received from the authority for the transaction of business in the said meeting. He shall send a notice of meeting at least seven days in advance.(4)Member-Secretary shall also send communication intimating the date, time and place of the entrepreneurs, whose cases are included in the agenda.(5)All the members and invitees of the District Level Clearance Committee shall attend the meeting in person.(6)The District Level Clearance Committee shall examine all the proposals placed before it and take appropriate decisions.(7)The Member-Secretary of the Committee shall within three days circulate the proceedings of the meeting after taking approval of the Chairman.
