Section 6(3) in Bihar Industrial Investment Promotion Act, 2016
(3)Functions of the Secretariat. The following shall be the functions of the Secretariat :-(a)receive, process and make available all required clearance to all new investment proposals including modernization, upgradation and expansion of existing industrial units.(b)plan, design and implement campaigns to promote Bihar as investment destination within and outside the country;(c)arrange to receive and process Common Application Forms and ensure that all clearances are given within the time limits to be prescribed under rules;(d)collect prescribed fees and deposits on behalf of the competent authority for grant of clearance and transfer the fees and deposits to the respective accounts.(e)convey such clearances to the applicant and where there are deficiencies in the application, convey such deficiencies to the applicant and get these rectified;(f)collate and furnish statistical information on investment by sectors, product and scale, collect all relevant statistical information and provide to Union and state authorities as and when required; and(g)prepare sector and product wise information for prospective investors and disseminate through web sites, print and visual media and other means as may be directed by the Department.
