Section 3 in Kerala Industrial Single Window Clearance Boards & Industrial Township Area Development Act, 1999
3. State Board.
(1)For the purpose of speedy issue of various licenses, clearances, certificates required tinder various State enactments for setting up of industrial undertakings in the State, the Government may, by notification, constitute Single Window Clearance Board for the State to be called the Kerala State Single Window clearance Board.(2)The Kerala State Single Window Clearance Board shall be a body corporate by the name aforesaid having perpetual succession and a common seal.(3)The State Board shall consist of the following members, namely:-(a)Chief Secretary to Government;(b)The Secretaries to Government in charge of Industries, Finance, Labor, Local Administration, Revenue, Taxes, Irrigation, Power and Forests departments;(c)Executive Director, Bureau of Industrial Promotion, Kerala;(d)Managing Director, Kerala State Industrial Development Corporation;(e)Director of Industries and Commerce;(f)Managing Director; Kerala State Industrial infrastructure Development Corporation;(g)Chairman, Kerala State Electricity Board;(h)Managing Director, Kerala Financial Corporation;(i)Chief Town Planner;(j)Chairman, Kerala State Pollution Control Board;(k)Chief Electrical Inspector;(l)Director of Factories and Boilers;(m)Director of Mining and Geology;(n)Director of Health Services.(4)The Chief Secretary to Government shall be the Chairman and the Managing Director, Kerala State Industrial Development Corporation shall be the Convener of the State Board.(5)The State Board shall meet at such times and places to be fixed by the Chairman of the State Board and shall observe such procedure in regard to its transaction of business as may be made in the bye-laws.(6)The State Board may associate itself, in such manner and for such purposes as may be prescribed with any person whose assistance or advice it may desire to have in the performance of any of its functions under the Act, and the person so associated shall have the right to take part in the meetings of the State Board relating to that purpose as a special invitee and shall not be considered as a member of the State Board.
