Section 8(1) in Haryana Enterprises Promotion Act, 2016
(1)The State Government shall, by notification, constitute District Level Clearance Committee under the Chairmanship of the Deputy Commissioner having such members, as may be prescribed. The authority shall delegate its power to the members of the District Level Clearance Committee for grant of clearances under its respective Acts, rules or regulations, if any, for approval of projects with such investment or for grant of Change of Land Use permission for such area, as may be prescribed.
