Section 6 in Andhra Pradesh Industrial Single Window Clearance Act, 2002
6. Constitution, powers and functions of Empowered Committee.
(1)The Government may notify the State Investment Promotion Committee as the Empowered Committee.(2)The Empowered Committee shall, -(i)review and monitor the disposal of applications by the District Committees and State Committee, and competent authorities:(ii)consider and decide cases under Sections 18 and 19;(iii)exercise such other powers and perform such other functions as may be prescribed.(3)The powers and functions entrusted to the State Investment Promotion Committee as Empowered Committee under the provisions of this Act shall be in addition to the regular powers exercised and functions discharged by the State Investment Promotion Committee.(4)The decisions of the Empowered Committee shall be binding on the State Committee, District Committees and the Competent Authorities.
