Section 4 in Kerala Industrial Single Window Clearance Boards & Industrial Township Area Development Act, 1999
4. District Boards.
(1)For the purpose of speedy issue of various licenses, clearances of certificates required under the various State enactments for setting up of small scale industrial undertakings having capital investment of more than two lakhs rupees in each district of the State, the Government may, by notification, constitute a District Single Window Clearance Board for each district in the State.(2)Every District Single Window Clearance Board shall be a body corporate by the name of the District for which it is constituted, having perpetual succession and a common seal.(3)Every District Single Window Clearance Board shall consist of the following members, namely, -(a)Collector of the District;(b)General manager, District Industries Centre of the district concerned;(c)The President of the Grama Panchayat concerned or chairperson of the Municipality concerned in cases where license is required from the local bodies.(d)The District Officer of the Kerala Pollution Control Board or any other officer of the Board nominated by the Chairman, Kerala State Pollution Control Board;(e)The District Officer of the Electrical Inspectorate or any other officer nominated by the Chief Electrical Inspector;(f)The District Officer of the Town Planning Department or any other officer nominated by the Chief Town Planner ;(g)District Medical Officer;(h)An Officer of the Kerala State Electricity Board not below the rank of Executive Engineer nominated by the Chairman, Kerala State Electricity Board;(i)District Officer, Factories and Boilers Inspectorate;(j)Divisional Fire Force Officer;(k)Divisional Forest Officer;(l)District Labor Officer;(m)Secretary, Urban Development Authority or Secretary, District Panchayat;(n)Deputy Commissioner, Sales Tax and Agricultural Income Tax;(o)An Officer of the Kerala Water Authority not below the rank of Executive Engineer nominated by the Managing Director, Kerala Water Authority.(4)The Collector of the District shall be the Chairman and the General Manager, District Industries Centre shall be the Convener of the District Board.(5)The District Board shall meet at such time and place to be fixed by the Chairman of the District Board and shall observe such procedure in regard to its transaction of business as may be made in the by-laws;(6)The Distract 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 District Board relating to that purpose as a special Invitee and shall not be considered as a member of the District Board.
