Section 5 in Jharkhand Single Window Clearance Act, 2015
5. Functions of Governing Body.
- Subject to the overall control and superintendence of the State Government, the Governing Body shall provide overall policy guidance and direction under this Act.(1)The Governing Body shall be responsible for setting the strategic direction sand guidance for the Single Window Clearance and industries facilitation required for its effective functioning.(2)The orders passed and decisions taken by the Governing Body shall be final and binding on all Government Departments, Authorities and Agency and such Departments, Authorities and Agency shall issue requisite clearance and permissions within the stipulated time limit, provided that the relevant provisions of the applicable Acts and Rules of the State Government or Central Government are complied by the investor/applicant.(3)The Governing Body may assign or revoke its functions/powers to High Powered Committee and Single Window Clearance Committee for effective implementation of this Act.(4)The Governing Body shall meet as often as required to carry out its functions but it shall meet at least twice in every year at such place, as the Chairman of the Governing Body may decide, for performance review of the High Powered Committee and the Single Window Clearance Committee; and for providing necessary recommendations where required.(5)The Governing Body may also consider matters referred by the High Powered Committee and the State Government, and take appropriate decisions.(6)The Governing Body shall grant approval of financial incentive packages for Mega and Ultra-mega projects on the recommendation of the High- Powered Committee.
