Section 4 in Haryana Industrial Promotion Rules, 2007
4. Meeting of High Powered Clearance Committee. Section 3.
(1)The High Powered Clearance Committee shall meet at least once in a month at Chandigarh or at such other place as the Chairman may specify from time to time to transact its business.(2)Details of all the Composite Application Forms received from entrepreneurs at least fifteen days prior to the ensuing meeting shall be placed before the Committee.(3)The Member Secretary shall by issuing a meeting notice, convene a meeting of High Powered 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.(4)Member Secretary shall also send communication intimating the date, time and place of the High Powered Clearance Committee meeting to the entrepreneurs, whose cases are included in the agenda.(5)All the members and invitees of the High Powered Clearance Committee shall attend the meeting in person. In case the member is pre-occupied with other important engagements or business, he shall depute the senior most officer to attend the meeting on his/her behalf with full briefing of the departmental views.(6)The High Powered Clearance Committee shall examine all the proposals placed before it and take appropriate decisions.(7)The Member Secretary of the Committee shall within three days circulate the proceedings of the meeting approval of the Chairman.(8)Within two days of circulation of the proceedings of the meeting, the Member Secretary shall communicate the decision of the Committee to the authorities and the entrepreneur concerned.(9)The authority shall grant or issue the necessary clearances within three days of the receipt of orders of the Committee.
