Section 7(1) in Bihar Industrial Investment Promotion Rules, 2016
(1)The proposals cleared under rule 6(2)(iv) shall be put up before the competent authority for a decision. All proposal approved in a meeting of the State Board shall be placed before the competent authority in one lot. Decisions shall be taken in the same sequence in which the State Board approves the proposals. In case a proposal has to be approved out of turn, sufficient reasons for such deviations shall be recorded and approved by the Commissioner.
