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State of Jammu-Kashmir - Section

Section 4 in Jammu and Kashmir Single Window (Industrial Investments and Business Facilitation) Act, 2018

4. Divisional Level Single Window Clearance Committee.

(1)The Government may constitute a Divisional Level Single Window Clearance Committee for each district which shall consist of,-
S. No Officer to be member of the Divisional LevelSingle Window Clearance Committee Designation
1 2 3
1. Director, Industries and Commerce, concerned Chairman
2. Chief Engineer, EM&RE Wing Power DevelopmentDepartment concerned Member
3. Representative of State Pollution Control Board Member
4. Managing Director, SIDCO Member
5. Managing Director, SICOP Member
6. Representative of the Industrial Associationconcerned Member
7. General Manager of the DIC concerned Member-Secretary.
(2)The Committee shall exercise the following powers and functions :-
(i)to receive application(s) for clearance(s) for setting up industrial/ service unit with proposed investment as may be notified by the Government from time to time ;
(ii)to meet at such time and place at least once in a month as the Chairman of the Committee may decide and shall transact its business as per such procedure as may be prescribed ;
(iii)to monitor and review the progress of granting required clearances, the status of sanctioned projects, difficulties being faced in granting clearance(s), the functioning of Online Single Window Portal and working of Investment Promotion and Facilitation Cell ;
(iv)to inform an applicant of the date on which the application was received by the Competent Authority and the date on which such application has been approved or rejected ;
(v)to invite Competent Authorities or experts, who are not members of the Committee as special invitees at any meeting of the State Committee as desired by the Chairman or the Member-Secretary of the Committee ;
(vi)to review all applications and grievances pending beyond the time lines and give directions to the Competent Authority to take necessary action ;
(vii)to ask for reasons of delay and call for necessary information and personal appearance of the Competent Authority where applications and grievances are pending beyond the prescribed timelines ;
(viii)after performing necessary inquiry, may recommend action against the Competent Authority if the Committee is of the opinion that there is wilful default in delaying the approval process of applications and grievances ;
(ix)to appoint a senior officer to inquire into the reasons of delay in disposal of applications by the Competent Authority or the grievances raised by the applicant ;
(x)a Member of the Divisional Level Single Window Clearance Committee shall attend the meeting convened under clause (ii) personally and in case he is unable to attend the meeting, he may depute a senior level officer with a written authorization to take appropriate decision in the meeting ;
(xi)the Divisional Level Single Window Clearance Committee shall examine all cases referred to it by the District Level Single Window Clearance Committee and pass appropriate orders :
Provided that the cases which are beyond the competence of Divisional Level Single Window Clearance Committee shall be referred to Apex Project Clearance Committee for decision ;
(xii)the Divisional Level Single Window Clearance Committee may, either suo motu or on a reference, examine an order passed by a Competent Authority, rejecting any clearance or approving it with modification or the grievances relating to technical, procedural or other issues relating to disposal of any application, and if the Divisional Level Single Window Clearance Committee considers that there are valid grounds for a change in such decision, it shall forward such case to the Apex Project Clearance Committee with remarks and relevant documents for a decision ; and
(xiii)such other powers and functions as may be prescribed.