Section 5 in Kerala Industrial Single Window Clearance Boards & Industrial Township Area Development Act, 1999
5. Industrial Area Boards.
(1)For the purpose of speedy issue of various licenses, clearances or certificates requited under the various State enactments for setting up of small scale industrial undertakings or industrial undertakings in the Various Industrial areas of the State, the Government may, by notification constitute Single Window Clearance Boards for every industrial areas in the State to be called Industrial Area Single Window Clearance Board.(2)Every Industrial area Single Window Clearance Board shall be a body corporate by name of the Industrial Area for which it is constituted, having perpetual succession and a common seal.(3)Every Industrial Area Single Window Clearance Board shall consist of the following members, namely:-(a)Principal Secretary to Government, Industries Department or his nominee;(b)Collector of the District;(c)Chief Executive of the Agency owning or managing the industrial area;(d)Designated Authority of industrial area concerned;(e)District Officer of the State Pollution Control Board;(f)District Officer of the Electrical Inspectorate;(g)District Officer of the Town Planning Department;(h)District Medical Officer;(i)Executive Engineer of the Kerala State Electricity Board;(j)District Officer, Factories and Boilers Inspectorate;(k)Divisional Fire Force Officer;(l)Divisional Forest Officer;(m)District Labor Officer;(n)Deputy Commissioner, Sales Tax and Agricultural Income Tax;(o)Executive Engineer, Kerala Water Authority;(4)The Government may appoint one of the members of an Industrial Area Board not below the rank of District Collector to be its chairman and the Designated Authority of the Industrial Area shall be the Convener of the Industrial Area Board.(5)The Industrial Area Board shall meet at such time and place to be fixed by the chairman of the industrial Area Board and shall observe such procedure in regard to its trisection of business as may be made in the bye-laws.(6)The Industrial Area Board may associate itself, in such manner and for such purposes as may be prescribed, with any person whose assistance or advice it may desire to have in the performance of any of its functions under the Act, and the person so associated shall have the right to take part in the meetings of the Industrial Area Board relating to that purpose as a special invitee and shall not be considered as a member of the Industrial Area Board.
