Section 8(3) in Haryana Industrial Promotion Rules, 2007
(3)The Member Secretary shall by issuing a meeting notice, convene a meeting of District Level Clearance Committee indicating the date, time and place of the meeting. He shall enclose agenda and notes highlighting therein details of the applications cleared, applications cleared with modifications, rejected, information regarding the date on which application has deemed to have been approved in the case of deemed approvals and other observations, if any, received from the authority for the transaction of business in the said meeting. He shall send a notice of meeting at least seven days in advance.
