Section 11(2) in Chhattisgarh Audyogik Nivesh Protsahan Adhiniyam, 2002
(2)[ The Board shall ordinarily meet once a month or at such intervals as may be necessary for expeditious approval of investment proposals.] [Substituted by Act No. 16 of 2004, dated 2.1.2005.]Provided that upon a request in writing by an investor, a meeting of the State Board may be held within two weeks of such requisition :Provided further that if no meeting is held upon such request and within the said period, the investor shall be informed in writing the reasons therefor.
