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State of Chattisgarh - Section
Section 8 in Chhattisgarh Audyogik Nivesh Protsahan Adhiniyam, 2002
8. [ [Omitted by Act No. 16 of 2004, dated 2.1.2005.]
***]| 8. Functions and overriding powers of the Divisional Investment Promotion Committee.- (1) Notwithstanding anything contained in any law enacted by the Legislative Assembly of the State and for the time being in force, each Divisional Committee shall, for the purpose of promoting and facilitating investments, exercise powers of any local Government or of any authority or agency of the State Government within the Division, in respect of the following :-(a) identification and allotment of land for the project or projects;(b) identification, allocation and facilitation of sources of water and other utilities including electric power;(c) all approvals in respect of matters relating to the implementation of the project from the local Governments;(d) approvals, if any, relating to the Chhattisgarh Environment Protection Board.Explanation.- For the purposes of this clause the Divisional Committee shall be deemed to be an Officer of the Board for the exercise of powers delegated by it, and(e) approvals, if any, relating to matters concerning the welfare of labour.(2) The Divisional Committee shall hold at least one meeting every month :Provided that upon request in writing by an investor, a meeting of the Divisional Committee may be held within two weeks of such requisition :Provided further that if no meeting is held upon such request and within the said period, the investor shall be informed in writing the reasons therefor :Provided also that the State Government may at any time require in writing that a meeting of the Divisional Committee be held, and the Committee shall then proceed to hold a meeting as expeditiously as it can, but not later than seven working days in any case, to dispose of such matters as may be referred to it.(3) The members of the Divisional Committee shall be jointly and severally responsible for providing the services specified in Schedule II within the time period prescribed therein ; provided that if the time period can not be adhered to for any reason the investor and the State Board shall be communicated in writing before the expiry of the time period. |