Section 17 in Jharkhand Single Window Clearance Act, 2015
17. Memorandum of Understanding.
(1)The CEO of the SWCC or any authorised Officer shall sign memorandum of understanding (MoU) only for mega industries as provided under industrial policy and cases in which Government has given specific direction to do so.(2)The CEO of the SWCC shall obtain the approval of High Powered Committee before signing such MoU for mega industries.
