Section 14 in Assam Ease of Doing Business Act, 2016
14. Functions of the Chief Executive Officer.
- The functions of the Chief Executive Officer shall be as follows :-(a)he shall receive and process all investment proposals including new investment as well as proposal of he shall receive and process all investment proposals modernization, expansion of existing industries ;(b)he shall be responsible to run the Web Portal of Single Window Agency efficiently, liaise with all competent authorities, preparation of monthly report and get clearances from the competent authority in time ;(c)he shall coordinate with all efforts of the State Government to encourage new investment and its actual implementation in the state in respect of all sectors of trade, commerce and industry ;(d)he shall receive or cause to be received applications online for new investment from Private and Public sector, and examine and process the same for all necessary statutory and other approvals ;(e)he shall issue notices to the competent authority, in case of their failure to provide necessary clearances within the stipulated time and same be intimated to the concerned administrative departments for taking necessary action ;(f)he shall review the process with the team of officers under him at least twice in a month and sort out any problem faced by them. In case of any critical issue/s, the matter may be referred to the Executive Committee for a suitable solution.(g)He shall be responsible for carrying such other functions as may be entrusted to him by the Board of Governors.
