Section 4(2) in THE TELANGANA STATE BUILDING PERMISSION APPROVAL AND SELF CERTIFICATION SYSTEM (TS-bPASS) ACT, 2020
(2)The State Committee shall be the Competent Authority at the State Level and exercise the following powers and perform the following functions namely:-(i)to meet at such times and places as the Chairman of the Committee may decide and shall transact business as per the procedure as may be prescribed;(ii)to review and monitor the processing of applications by the Competent authorities and District Committees and to forward the orders of the competent authority to the applicant;(iii)to forward specific cases with remarks and relevant documents to the State Government for decision;(iv)to invite competent authorities or experts, who are not members of the Committee, as special invitees for any meeting as desired by the Chairman of the State Committee;(v)the Member of the State Committee shall attend the meeting convened under clause (i) personally and in case he is unable to attend the meeting, he may depute a senior level officer with a written authorization to take appropriate decision in the meeting;(vi)such other powers and functions as may be prescribed from time to time;(vii)monitoring and reviewing the Departmental (line departments) performance with respect to clearances / permissions and issue necessary instructions to the District Level TS-bPASS Committee/ULBs line Department to expedite the approvals under TS-bPASS;(viii)review the functioning of District Level TS-bPASS Committees, District Task Force (DTF), PMU and Chasing Cell and issue necessary instructions as may be required for implementation of TS-bPASS.
