Section 7 in Telangana State Industrial Project Approval and Self Certification System (Ts-Ipass) Act, 2014
7. Constitution, powers and functions of Apex Committee.
(1)The State Government May, By Notification, Appoint A Telangana State-Wide Investment Facilitation Board (T-Swift) At The State Level To Be Chaired By the Chief Secretary and the Secretary Industries as the Member- Convener and including such supervisory and secretarial staff as may be required to deal with the clearances of mega projects. The Commissioner of Industries shall be the Nodal Officer for the T-SWIFT Board.(2)The T-Swift Board, On Receipt of Self-Certification By The Applicant Shall Arrange In Principle Approval To The Mega Projects Which Shall Serve As Deemed Approval For All Provisional Practical Purposes For Project Kick Off.Explanation. The definition of Mega Project will be decided by the State Government from time to time.(3)The Provisional approvals shall be given by the T-SWIFT Board within 15 days of receipt of self-certified applications after a preliminary scrutiny.(4)The T-SWIFT Board will pursue the clearances with departments through the Nodal Officer. The Nodal Officer of the T-SWIFT Board will then obtain final approvals from the respective departments, if so required, before the commencement of commercial production. The approvals arranged through T-SWIFT Board shall be final and binding on the departments.Chapter - III Miscellaneous
