Section 4 in Andhra Pradesh Industrial Single Window Clearance Act, 2002
4. Constitution, powers and functions of State Committee.
(1)The Government may, by notification, constitute a State Committee known as the State Single Window Clearance Committee, which shall consist of the Commissioner of Industries as the Chairman with ten other members for such term as may be specified in the notification.(2)The State Committee shall exercise the following powers and perform the following functions namely:-(i)to meet at such times and places as the Chairman of the Committee may decide and shall transact business as per the procedure as may be prescribed;(ii)to receive all applications for clearances for setting up industrial units with proposed investment more than the amount notified under Section 21;(iii)to review and monitor the processing of applications by the competent authorities and District Committees and to forward the orders of the competent authority to the applicant;(iv)to inform the applicant of the date on which the application was received by the competent authority and the date on which such application maybe deemed to have been approved in the case of deemed approval;(v)to forward cases with remarks and relevant documents to the Empowered Committee for decision under Section 19;(vi)to invite competent authorities or experts, who are not members of the Committee, as special invitees for any meeting as desired by the Chairman of the State Committee;(vii)the Member of the State Committee shall attend the meeting convened under clause (i) personally and in case he is unable to attend the meetting, he may depute a senior level officer with a written authorisation to take appropriate decision in the meeting;(viii)such other powers and functions as may be prescribed.
