Section 16 in Bihar Industrial Investment Promotion Act, 2016
16. Power to make rules.
(1)The State Government may by notification make rules for carrying out all or any of the purposes of this Act.(2)In particular and without prejudice to the generality of the foregoing power, provisions may be prescribed in such rules for all or any of the following matters, namely:(a)the process for approving investment proposals by the State Board;(b)the process of working of the Secretariat and the determination of staff strength, method of recruitment and service conditions including disciplinary and appeal powers of the commissioner;(c)the form and mode of filing of the Common Application Form and its processing by the Secretariat;(d)the responsibilities of the Secretariat and the time frame for delivery of services;(e)the manner and periodicity of verification by inspecting agencies under various Statutes and the penalties to be imposed for false and inaccurate self-declaration; and(f)online monitoring system and issue of clearances/approvals.(3)Every rule made under this Act shall be laid before the State Legislature by the State Government.
