Section 11 in Jharkhand Single Window Clearance Act, 2015
11. Functions of Chief Executive Officer(CEO).
(1)CEO shall also be the Principal Secretary/Secretary in charge of the Department of Industries.(2)The CEO shall examine, consider and process the proposals received from any entrepreneur relating to industrial and other projects to be set up in the State from time to time.(3)The CEO shall exercise all the powers/ functions assigned by the Governing Body, High Powered Committee and as delegated from time to time by the State Government by notification(4)The CEO shall coordinate all efforts for promoting investments in the state and other related activities.(5)The CEO shall be the competent authority to sign all documents, approvals and sanction of grants or instructions issued by SWCC.(6)The CEO shall refer any case/issue/proposal to the High Powered Committee with its recommendations and suggestions, if considered necessary.(7)The CEO shall review and monitor investments in various projects for which the approvals have been granted by the SWCC.(8)The CEO shall be responsible for preparation, submission of monthly, quarterly, half yearly and yearly progress reports to the Governing Body and High Powered Committee.(9)The CEO shall coordinate with all departments through various officers of departments deputed or seconded in the JIIDCO to grant approval/clearances and to implement the investment proposals on ground.(10)The CEO shall also coordinate with all departments/authorities/offices who are not deputed or seconded their officers in the JIIDCO to grant approval/clearances and to implement the investment proposals on ground.(11)The CEO shall provide all necessary assistance to entrepreneurs to set up industries in the State.(12)The CEO shall regularly monitor, review and evaluate the functioning of web-portal of Single Window Clearance maintained and operated by the JIIDCO.
