Section 5(2) in The Orissa Industries (Facilitation) Act, 2004
(2)The District Authority shall exercise the following powers and perform the following functions, namely :-(i)to meet at such times and places as the Chairman of the District Authority may decide and transact business as per the procedure as may be prescribed;(ii)to review and monitor the processing of applications by the competent authorities and to forward the orders of the competent authorities to the applicant;(iii)to issue deemed approval as provided in Section 11 of this Act.(iv)to exercise such other powers and to perform such functions as may be prescribed.
