Section 5(1) in The Orissa Industries (Facilitation) Act, 2004
(1)Government may, by notification in the Official Gazette, constitute a Committee in each district known as District Level Single Window Clearance Authority hereinafter in this section, referred to as District Authority, under the Chairmanship of the Collector of such district consisting of such other ex officio members as may be specified in the notification and such authority shall examine and consider proposal for industrial and other projects to be set up in the respective districts, where the amount of investment is less than rupees three crores or any amount fixed by Government from time to time.
