(1)With regard to the ropeway projects being implemented by the State Government or any of its departments or agency or by any entity/person selected by or on behalf of the State Government, in case a ropeway project is being implemented on PPP basis, the committee shall discharge following functions, or as may be prescribed by the State Government:-(a)Assistance in Forest land diversion and clearance process;(b)Assistance in Private land acquisition / procurement and land registration;(c)Assistance in procuring clearance from State Pollution Control Board;(d)Assistance in getting supply of electricity & water to the ropeway projects;(e)Assistance in the diversion of transmission lines, electric poles, pipelines, etc. falling along the route alignment;(f)Assistance in resolution of Relocation and Rehabilitation issues, if any, involved in the project;(g)to act as a single window for providing district level clearances to the promoter; and(h)to review the progress on the ropeway projects the State Government on bi-monthly basis.
