Section 10 in Jharkhand Single Window Clearance Act, 2015
10. Officers/Employees of the Agency.
(1)The Officers of various departments shall be placed in the Agency on deputation/ secondment by concerned administrative department/organizations, includea. An Officer not below the rank of a Chief Engineer in the Jharkhand State Pollution Control Board.b. An Officer not below the rank of the Chief Town Planner in the Department of Urban Development and Housing.c. An Officer not below the rank of Joint Labour Commissioner in the Department of Labourd. An Officer not below the rank of the Joint Commissioner Commercial Tax in the Department of Commercial Taxe. An Officer not below the rank of Chief Conservator of forests in the Department of Forest, Environment and Climate Change.f. An Officer not below the rank of Chief Engineer in Jharkhand Bijli Vitran Nigam Ltdg. An Officer not below the rank of Director of Land Acquisition in the Department of Revenue, Registration and Land Reforms.h. An officer not below the rank of Additional Director of Mines from the Department of Mines and Geology(2)In case the department/organizations is unable to provide the officers of the rank mentioned in sub-section-I, the deputed/secondment officer shall be deemed to be in the rank mentioned in sub-section-I till he remains on deputation with Agency. However, this will not entitle him any additional financial benefits on this account.(3)All regulatory departments who grants approvals/clearances shall empower their depute/secondment senior officer in the JIIDCO through notification to grant approvals within a time-frame for all new projects to setting-up of business and starting business operations. Till such notification, the deputed/seconded officers shall be responsible for disposal of applications for such clearances applications within the time limit.(4)The Chief Executive Officer of the SWCC shall exercise the powers of supervision and control over all the officers on deputation/secondment to the Agency. However, the Officers as mentioned in sub-section-1whose services are placed with the Agency on deputation or secondment shall continue to be governed under the relevant rules and regulations of their respective cadres in their parent departments/organizations.(5)The Agency shall provide other staff requirement to discharge responsibility under this Act through contact or outsourcing mode.
