Section 3(2) in Telangana State Industrial Project Approval and Self Certification System (Ts-Ipass) Act, 2014
(2)The District Committee shall be the Competent Authority at the district level and 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 prescribed;(ii)to receive applications for all clearances for setting up industrial units with proposed investment up to the amount notified under section 17;(iii)to inform the applicant of the date on which the application was received by the competent authority, department wise date by which the approvals should be accorded and date on which such application may be deemed to have been approved in the case of deemed approval;(iv)to review and monitor the processing of applications by the competent authorities and to forward the orders of the competent authorities to the applicant;(v)to forward cases with remarks and relevant documents to the State Committee for decision under section 15;(vi)to invite Competent authorities or experts, who are not members of the Committee, as special invitees for any meeting of the District Committee as desired by the Chairman of the Committee;(vii)the Member of the District Committee shall attend the meeting convened under clause (i) personally and in case he is unable to attend the meeting, he may depute a senior level Officer with a written authorization to take appropriate decision in the meeting;(viii)such other powers and functions as may be prescribed;(ix)Based on the self-certification provided by the Applicant, the District Committee will provide a single point TS-iPASS approval on behalf of all relevant departments instead of individual departmental approvals;(x)The District Committee shall give all clearances referred to it within a period of 30 days.
