Section 6 in Karnataka Industries (Facilitation) Act, 2002
6. State Level Single Window Clearance Committee.
(1)The State Government may by notification constitute a single window clearance committee for the State called as the 'State Level Single Window Clearance Committee' consisting of such members as may be specified therein.(2)The State Level Single Window Clearance Committee shall examine and consider proposal received from the entrepreneurs relating to industrial and other projects to be set up in the State with an investment of more than three crores rupees and less than rupees fifty crores each.(3)A member of the Committee shall personally attend the meetings and in case he is unable to attend the meeting he may depute a senior level officer with a written authorisation to take appropriate decision in the meeting.
