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Chhattisgarh act 007 of 2002 : The Chhattisgarh Audyogik Nivesh Protsahan Adhiniyam 2002

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    198(14) m,1w1;; m, ~ 24 ~ 2002

    CHHA TTISGARH ACT

    (No. 7 of2002)

    CHHA TTJSGA RH A UDYOGJK NIVESH PROTSA HAN ADHINJ YAM, 2002

    l. · Short Title. Extent and Commencement.

    2. Definitions.

    INDEX

    CHAPTER-I

    PRELIMINARY

    CHAPTER-II

    INVESTMENT PROMOTION AUTHORITIES

    3. Districl Investment Promotion Committee.

    4. Cnnstitution of the District Investment Promotion Commiuee.

    5. Functions and over-riding powers of the Dislrict Investment Promotion Committee .

    .

    6. Divisional investment promotion committee ilnd meetings thereof.

    7. Constitution of the Di vi siona I Investment Pro mot ion Comm ittce,

    8. Func1ions and over-riding powers of the Divisional Investment Promotinn Committee.

    9. St.ite lnveslment Promotion Board.

    10. Constitution 0f 1he State Investment Promotion Board. J I: Functions mid over-riding powers of lhe State Investment Promotion Board.

    CHAPTER-III SERVICES FOR THf/INVESTORS

    12. Points of investo1·-conlact. D. · Faci I itntion services for lhe Investors.

    , .,

    14. Loe,\ I Co-,)rd i nation Comm i ttce. ·

    15. . ·ct)nfidcntiali1y.

    16. Tri1 nsi t fonal Pro vi sinns. ' .

    ,;< ,, "r' .

    . . .,.l, '}, ' ~• ... t,

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    17. Comrnitment for lnvestmcnl. CHAPTER -IV

    OBLIGATION OF THE INVESTORS

    18. Comm it m e,11. for projcc I affected persons.

    19. E~reptinnal grounds ti.)r rcjcclion.

    20. Power 10 make rules. Schedule-I & II

    CHAPTER- V

    EXCEPTIONS

    198(15)

    17

    l' 198( l 6)

    CHHA TTISGARH ACT

    (No. 7 of 2002)

    CHHA TTJSGA RH A UDYOGIK NIVESH PROTSAHAN ADHINIY AM, 2002

    An act promote industrial investments in the Slate of Chhattisgarh, by vesting certain rights specified herein, in a person or persons including bodies, corporate, intending to make im•cstmcnts in ,•arious economic

    sectors for furthering industrial and economic growth; and to empower an agency or agencies designated b)' the State for facilitating such investments by making processes and procedures transparent and mutuall.Y beneficial, in the best interests of the investors and the State of Chhattlsgarh and further, to cast certain obligations and responsibilities on such agencies to perform functions entrusted to them within specified period. . .

    L

    Re it enacted in the 53rd year of the Republic of lndia. as follows :-

    ( I)

    (2)

    CHAPTER-I

    PRELIMINARY

    This Ac1 may be called the Chhattisgarh Audyogik Nivesh Protsah;rn Adhiniyam, 2002 (No. 7 of 2002).

    h extends to the whole of the Sia!e of Chhattisgarh; h shall n,mc inw force from a date as may be notified in the State Government Gazette.

    In this Ordinance. unless the context otherwise requires :-

    ( i) · "Board" meins the State In vestment Promotion Board. under Section 9;

    (ii) "District Committee" means the Districl Investment Promotion Commitlee

    under Section 3;

    (iii) "Divisional Committee" means the Divisional Investment Promotion Committee under Section 6;

    (iv) "lndustrial Facilitation Services .. means the assistance provided by the State Government from the time the investor ),iuhmi1s a valid project proposal to the Stille Investment Promotion Board till th~ lime the project goes into commercial production;

    (v) "Government" means the State Government of ChhaHisgarh.

    (vi) "Government Agency" means any departmenl of the Government or any body

    . corpora1c,_ by whatever name called. owned or controiled by the Government;

    (vii) ''Investment" means any or all of the preliminary and pre-operative expenses, capital ex pend iture, 1 case on land and equipment, interest during construction, Short Tltk, extent

    and Commcm:cuK:nt.

    Deli nit ion~.

    .,

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    18

    • l),,trid I 1n•c,;tml'nt l'n.rnolion C:ummitl['('.

    3.

    f'onstilution nf t hr · 4. District I nvestmc111 l'nflllOlitHI Comrnitll'<'. ~ ~. ~ 24 ~ 2002 198(17) and administrative expenses etc., relaling to the project; 1 vi ti) "I nvestm" means any person or person~, or his authorized nominees, im:ludmg Companies incorpornled under the Indian Companies Act 1956, Public Trusts registered under 1hc Public Trusts Act, Private Tru~ts registered under the Indian Trusts Act, 1882 (No. 2 of 1882), registered Societies; and shall include any other bodie-,; corpor;itc including those from outside India qualified to invest in India under relevant laws for the time being in force or under the relevant policies of the Government nf lndia nr 1he State Qovernment as may be applicable at the lime of such investment;

    (1x) "Local Co-ord1na1ion Committcr:" means :i. commmee cons111u1ed under Section 14;

    (x) "Local Government" meJns und includes. Municipal bodies. by whatever name called, constituted under Anicle 24:l Q-of the Constitution of India. and Panchayats constituted under Article 241, 8 therein; (xi} "Project" means a project to be undertaken by cbc investor. in which he proposes to make investment in the State;

    (xii) "Project Affected Persons" means and includes all persons affcc1ed due to displacement or acquisition of land o,vncd by them by Jhc cstahbhmcnt of a project;

    (xiii)

    ( l)

    "Secretary" means a Secretary of the State Government, by whatever name called.

    CHAPTER-II

    INVESTMENT PROMOTION AUTHORITIES

    The Stale Government shall conslilutc for each District. a Committee to be designated as the District 1nvcstmcnt Promotion Committee for promoting :md facilicating the implementation of industrial or other pmJccts:

    A District Investment Pmmot1on Comm,tlcc shall consist or the following members, namely-.-

    (a)

    (b)

    A Chairperson. who shall be the Collector of the Revenue Di:mic1. Such number of persons from the District. not exceeding five. as the Stale Government may nominate from the fields of industry. trade and commerce. labour and education.

    (c) General Manager of the District Trade and Industries Cen!rc, by whatever name designated, who shall be ex-officio the Convener of the Committee.

    19

    ~i !98(18)

    5.

    (dl

    ..

    mf1t111~ m, ~ 24 ~ 2002 Representative of the Chhattisgarh State Electricity Board, not below the rank of an Exccu!ive Engineer. by whatever name designated.

    (e) Nominee of the Department of Labour of the $talc Government not below -the rank of an Assistant Commissioner.

    Numinee of the Department of Forests of the Slate Government not below the rank of a Divisional Forest Officer.

    (g) Nominee of the Department of Water Resources of !he Slate Government, not below the rank of an Executive Engineer.

    (h) Nominee of the Departmen1 of Public Works of the State Government. not below the rank of an Execufrve Engineer.

    (i) Nominee of the Department of Mineral Resources. of the State Government, being not below the rank of a District Mining Officer.

    (j) Nominee of the Department of Agriculture of the State Government. no! below the rank of a Deputy Director.

    ( k) · Chai rpersnn oft he relevant Local government in whose jurisdiction the Project is proposed to be located. or his nominee not below the rank of the Commissioner or Chief Municipal Officer in the case of an urban body, or 001 beh 1w the rank of a Chief Execut1 vc Officer in the case of a Zi la Pancha yat.

    (I) Nominee of the Department of Housing and Environment of the State Government, not below the rank of an Assistant D1rector of the Town & Country Pbnning Organization.

    (1) Notwithstanding any1hing contained in any law enacted by the Legislative Functions and onr- Asscm b!y of the St ate and for 1 he time being in force, each Di strict Committee shal,1, for the purpose of promoting and facilitating investments in projects, exercise powers of any Local Governmem or of any authority or agency of the State Government within the District. m respect of the following;

    (a) allotment of land in identified industrial area for the: project 01· projecls;

    {b) Identification, allocation and facilitation of sources of water and other utilities inclu?ing electric power;

    (cl all approvals in respect of matters relari ng to the imp I emcn tat ion of the project from the local governments; and

    (d) approvals, if any, relating to matters concerning the welfare of labour.

    riding pow ~r,, of th~

    District hn-cstmcnt Promotion Commilttt.

    •

    20

    •

    .,.

    Dh·i~imrnl hn·e-;tnunt 6. promotion commith.•c· a 11d Ull'Ctl IIRS the rcor. Constilution of the 7 _ IJ h·i si O 11 ;1 \ hwc.~ hll Cll I l'romolion Cninm.itkc.

    ~~, ~24~2002 198(19)

    (2) • The District Committee shall hold at least one meeting every month;

    (3)

    (I)

    Provided that the Stale Government may at any time require in writing lhat a meeting of the District Commiucc be held. and the Committee. shall 1hen proceed lo hold meeting as cxpcnditiously as ii can. but not later than seven working day!'. in any case, to dispose such mauers as may be referred to it.

    The members of the District Comminee shall be jointly and severally responsible for providing the services specified in Sche

    A Divisional Investment Promotion Committee shall consisl of the following members, namely

    (a) A Chairperson, who shall be the Commissioner of the Revenue Division . (b)

    .

    Such number of persons, not exceeding five, as the State Government may nominate from the fields of industry, trade and commerce. labour and education.

    (c) Collector of the Dislrict in which the Project is proposed.

    (d) Chairperson of the Chhauisgarh State Ele-etricity Board or his nominee not below the rank of a Chief Engineer.

    (c) Secretary in charge of matter relating to Labour, or his nominee not below the rank of a Deputy Commissioner.

    (f) Secretary in charge of matter relating to Forests, or his nominee not below the rank of a Conservator of Forests.

    . '

    (g) Secre1ary in charge of matter relating to Water Resources. or his nominee not below the rank of a Chief Engineer.

    (h) Secretary in charge of matter relating to Public Works, or his nominee not below the rank of a Superintending Engineer.

    (i) Secretary in charge of matler relating to Mining, or his nominee not below the rank of a Joint Director.

    21

    193(20)

    8.

    {j) (k) @Jle11;-; '-Nila",~ 24 ~ 2002 Secretary in charge of matter relating lo Agriculture, or his nominee not · below the rank of a Joinl Director.

    Chairperson of the relevant Loca I Government in whose jurisdiction the Proj eel is proposed to be located. or his nominee not below the rank of the Commissioner or Chief Municipal Officer in the case of an urban body. or not below the rank of Chief Executive Officer in the case of a Zila Panchayat.

    (I) Secretary 1n charge of m·auer relating to Housing and Environmenr, or his nominee not below the rank of a Deputy Director of the Town and Counrry Planning Organization.

    ( m) A nominee of the Secretary· in charge of the matter relating to Industries, not below the rank of a Joint Director; who shall be the ex-officio Convener.of the Committee.

    { [) Notwithslanding anything contained- in any law enacted by the Legislative _Assembly of the State and for the time being in force. each Divisional Committee shall, for the purpose of promoting and facilitating investments, exercise powers of any local government or of any authority or agency of the State Government within the Division, in respect of the following:-

    (a) identification and allotment of land for the project or projects;

    (b) idenlification. allocation and facilitation or sources of waler and olher utilities including electric power;

    ( c) all approvals in respect of mailers relating to . the i mplemen iation nf the project from the local governments;

    (d) approvals, if any, relating to the Chhattisgarh Environment Protection Board;

    Explanation-for the purposes of this clause the Divisional Committee shall be deemed tn he an Officer or the Board for the exercise of powers delegated by it, and

    (e) · approvals, if any, relating to matters concerning the welfare of labour.

    (2) The Divisional Committee shall hold at least one meeting every month:

    ' /

    Provided that upon requesl in writing by an investor, a meeting of the Divisional Committee may be held within two weeks of such rc.quisition; Provided further that if no meeting is held upon such request and within the said period, the i nvcstor sh all be m formed in writing the reasons therefor; - )<'unctions and m,cr-

    ridin,t powcr.s of thl'

    Divi~iomd fo..,C5trnent

    Promotion Connnittcc,

    ,.;

    •

    22

    ..

    9.

    10.

    •

    0)

    Provided also that_ the Stale Government may at any time require in writing that a meeting of the Divisional Comminee be held, and the Committee shall then proceed to hold a mee1ing as expenditiously as it can, but not later' than seven working days in any case. to dispose of such matters as may be referred lo ii. ,

    The members nf 1he Divisional Committee shall be jointly and severally ~

    responsible for providing the services specified in Schedule II wit_hin the time period prescribed therein: provided that if rhe time period can not be t1dhered-10 for any reason the investor and the State Board shall be · communil;.i1ed in writing before the expiry of the time period. The Slate Government shall constitute a Siate Investment Promotion Board for promoting and focilil:ning the implementation of industrial and other projects.

    (I) The State Jnveslment Promotion Board i;hall consist of the following members, nam,ely :-

    (a) A Chairperson, who shall be the Chief Minister of Chhanisgarh.

    (b) A Vice Chairperson, who shall be the Minister-in-charge of matters relating to Industries.

    (c) Such member of persons, not exceeding seven, as the State Government may nominate from the fields of industry, trade and commerce, labour and academics.

    (d) Minister-in-charge of matters relating to Finance.

    (c) Minister-in-charge of matters relating to Energy.

    (t) Minister-in-charge of matters relating to Labour.

    (g) . Minister-in-charge of matters relating to Forests.

    (h) Minister-in-charge of matters relating to Water Resources.

    (i) Minister-in-charge of matters relating to Agriculture.

    U) Minister-in-charge of matters relaling to Public Works.

    (k) Minister-in-charge of mauers relating to Minerals.

    (I) Minister-in-charge of matters relating to Local Government

    (m) Minister-in-charge of matters relating to Housing and Environment.

    (n) State Minister-in-charge of matters relating to.industries. l 98(21)

    State lnvi:stmfnl Pru-

    nu,tion Board.

    Constitution or the Slate Investment Pro- motion Board.

    ◄

    23

    198(22)

    1 -'mu:lions and over- 1 1 . riding pmvcrs of the State lm·cst1ncnt l'ro- moliun Hoard. 0-Jh111~ ~. ~ 24 ~ 2002 (o} Chief Secretary of the Government; and (p) Secretary in charge of matters relating to lndustrics by whatever name designated. sha 11 ex-officio be the Convener of I he Committee. (2) The Stale Board shall have the power to ,egulme its own procedure. .. (l) Notwithstanding anything contained in any law enacted by rhc Legislative Assembly of the State and for the lime being in force. the Stare Board shall, for the purpose of promoting and facilitating investments, cxcn.:isc powers of the .State Government or any authority or agency under it, in respect of the following: (a) All proposals that may be referred to it by the District and Divisional Committees; (b) All proposals that are brought before it by the investor. (c) To hear and decide representalions from Investors against any decision of the Divisional Investment Promotion Committee. (d) Nothing contained in the foregoing dauses of this sub-section sha II prevent the Board from considering suo molu proposals in regard to investments in projects: ( e) Simplification of procedures of the Stale Government in rcspec t of any or all matters relating to the invcslmenl and the operntions of the project. (t) Fixation of Minimum Wages consistent with the welfare of labour and competitiveness of investment in the State; (g) To lake action according to Government policies in respect of all matters relating to promotion of investment in all scClors of the economy of the Stare. (2) The Board shall hold at least one meeting every months; Provided that upon a request in writing by an investor, a meeting of the State Board may be held within two weeks ofsuch requisition; Provided further that if no meeting is held upon such request and within the said period, the investor shall be informed in writing the reasons there for; ,I ., +

    24

    198(23)

    CHAPTER-111

    SERVICES FOR THE INVESTORS

    12, ( l) All propnsals for investment in the State, of various categories as mentioned Points of investor

    in Schedule-I. or any expression of interest in respect of any project proposed contact.

    w be located therein, shall be received by the Conveners of the District

    • Committee, the Divisional Committee or the State Board. as the case may be; and, cat'.h such Convener shall be designated the Point of Investor Contacl at the level of the District Committee or Divisional Committee or the State Board, as lhc rnse may be.

    (2) The Poinl of Investor Contact al each level shall cause to furnish all information in respect of the propos,al as may be necessary for assisting the investor to complete all documentation in respect of the project. and shall thereafter, as soon as may be and in any case not later than fifteen working days from the date of receipt of the proposal, proceed to bring the proposal before the District Committee, or Divisional Committee or the Slate Board, as the case may be.

    (3) The Point of Investor Contact shall cause the District Comminee or Divisional Committee or the State Board, as the case may be, to process, and give .. approvals w.herc necessary, to the proposal within the time period specified in Schedule IL

    (4) The Point of Investor Contact at the level of the District Comminee or the

    . ~ Division:.tl Committee, as the case, may be, shall convey to the State Board • all such approvals that may have been granted by the Committee, stating therein reasons for not processing or approving other proposals, if any; and it shall be the responsibility of the Point of Investor Contact in his capacity as

    . the Convener of the State Board to place before it all such proposals, as well us any proposals required 10 be presented before the Board for its approval in terms or su b-seclion (I) of Section 11.

    • (5) The Point nf Investor Contact at the level of District Committee or Divisional Committee or the State Board, as the case may be, shall ensure that the investor shall not be required to contact any 01her agency or au1hori1y of the Government in respect of any activity required for the successful establishment of the project in the Stat~, unless so required under any law of the Parliament for the time being in force; and. to inform the s1a1Us of the proposal to the investor :u such regular intervals of time as Jhe State Board may decide .

    . • (6) The Point of Investor <;ontacr shall ob1ain and forward the appropriate I j approvals of the State Investment Promotion Board to the Central Governmeni, I all such proposals as may require the recommendations of lhe State

    j,· Government or any of its agencies for any decision to be made by the Central

    . Government. \

    25

    198(24) 0il~fl•tGl m, ~ 24 ~ 2002

    (7) A 11 communications in respect of the investment proposals that may be entered in to with investors, for and on behalf of the agencies or authorities of the Government. including that on behalf of the Local Government as well as the District Committee or Divisional Committee or the State Board, as the case may be, shall only be made by the ·appropriate Point of Inv·estor Contact and none other.

    r·acililatio11 scrviei.-s fur 13. (I) The appropriate Point of Investor Contact shall cause to pmvide to the investor,

    the lnn':'itnr. fre1: of any charges, such person or persons, being officers of the Government or any of its agencies or authorities, to assist the investor in any or all such activities as may be incidental to the purpose of investment :

    . Provided, that any service as may be required, other than the Investor Facilitation Services, shall be paid for by the investor, on such fee, charges or terms as may be laid down or prescribed by the appropriate authority under any law, or rules thereof, for the time being in force.

    (2) The District Committee or Divisional Committte or the State Board, as the case may be . acting through the appropriate Point of Investor Contact, -shall at every stage in the implementation of the project, and after its completion, continue to assist the investor. or where appropriate, the project authorities, for the maintenance of a work environment conducive to successful project activities.

    l,ocnl Co-ordination 14. (I) ,Th~re shall be formed, upon a request to be made in writing by the investor,~ Commitlcl'. -·"

    a Local Co-ordination Comminee for a project for the purpose of resolving

    local issues that arise in the timely implementation of the project.

    '(2) Each such Committee shall consist of such persons as may be nominated by the investor, the Local Government, and the State Government or the Col Ice tor of the District.

    (3) The Local Co-ordination Commirtee shall meet at such time and place as the Committee may decide.

    (4) The Local Co-ordination Committee shall, as expeditiously as it may, bring to the notice of the District Committee or Divisional Committee or lhe State . , Board, as the case _may be, all matters requiring attention of the concernjng Comminee or t~e board; which shall thereupon proceed expeditiously to remove such difficulties.

    ,.,r,· ..

    (5) The nominee of ~the Collector of the District shall maintain records of the business transac!~d by the Local Co-ordination Committee and take necessary follow up action.

    •~

    . ! ' -.~ '·

    26

    ' ·• /

    /

    /

    198(25)

    15. No agency or authority of the Government or the Local Government. as the case may Conlldeutiality. be. including functionaries therein, shall disclose to any other investor or to a person

    16.

    not duly authorized. any information forming the intelle.ctual property of the investor or any other informalion regarding the project without the consent of such investor. Provided. that all information in respect of the terms and conditions of the investment being made in the State and the facilities. if any. provided to the investor by the Government or any of its agencies or authorities, or by any Local Government. shall be notified by the State Board for information of the public.

    The provisions of this Act shall apply to all investment proposals that have been under consider.it ion oft he State Government or any of its agencies, authorities or undertakings on the dal the Act comes into force. .

    CHAPTER-IV

    OBLIGATION OF THE INVESTOR

    Transitional Provi- sion.,;.

    17. The investor shall proceed to rnke action under Chapter Ill of this Act.only after sat1sfying Commitment for

    18.

    19.

    20

    himself of the feasibility of investing in the State. The investor shall undertake to discharge his obligations for the Project Affected Persons whose land is acquired for the project by training at least one member of each family of such persons in skills that would ensure employment to the person so trained, either under the.investor or otherwise.

    CHAPTER-V

    EXCEPTIONS

    The District Committee or Divisional Commiuee or the State Board, as the case may be. shall not reject any proposal except for reasons to be communicated in writing to the investor within seven working days-of such rejection.

    Provided-further, that the investor may submit a revise.cl proposal redressing the grounds of rejection of the initial proposal within a further period of fifteen working days; and any such revised proposal shall be deemed to be a new proposal for the purpose of Schedule-II of the Act.

    investmenL

    Commitment for

    project affected

    pt!r50BS.

    Exceptional grounds

    ror rejection. The State Government may make rules for carrying out the purpose of this Act. Power to make rules,

    ◄

    27

    198(26) iJ-dl.ff•i4 ffil1a, ~ 24 ~ 2002

    SCHEDULE-I

    (Sec Section - 12) The Investment Promotion Authorities referred to in Chapter II shall receive, process and issue approvals in respect of applicatioris for industrial and other investments in the State ofChhattisgarh, as per the following classification :-

    Investment promotion Authority

    State Investment Promotion Board Divisional Investment Promotion Committee.

    District Investment Promotion · Committee

    Limit of Capital Investment

    (i) All project proposals above Rs. I 00.oo· crores.

    . . (ii) All project proposals below Rs. l 00.00 crores, where the project area faHs in more than one division;

    (i) All project proposals below Rs.

    100.00 crores, and above Rs. 5.00 crores where the project areas falls within the same division;

    (ii) All project proposals below Rs. 5.00 crores, where the project area falls in more

    than one district of the division.

    Rs. S.00 crores or below, provided the entire project area falls within the same district.

    Eplanation-: For the purposes of this Schedule, the term "Capital Investment" shall have the same meaning as under the · generally accepted accounting principles, prescribed by the Institute of Chartered Ac<;ountanl of India.

    ....

    ...

    28

    ...

    ~-~.~24~2ooi

    SCHEDULE- I (See Section - 5, 8 & 12)

    198(27)

    The investor shall he entitled to services from the Investment Promotion Authorities under Chapter Il, with in the periods of time indicated against each activity:-

    I. Preliminary Meeting with Convener of the Board or the Committee as 1hc case may be within 7 working days from date of expression of intent.

    2. Response to investor's proposal within 7 working days from the date of expression of intent or 3 working days from 1hc date of the Preliminary Meeting which ever is later to be conveyed by the Point of Investor Con1act. :i. Meroorandum of Understanding to be signed within IS working days from the date of communication of response to the proposal followed by firm agreement as convenient to !he investo.r between the investor and the appropriate agency or authority or undertaking of the Government.

    -·

    4. Land transfer in the case of government revenue lands, 45 working days from the date of identification and application 10 the Point of Investor Contact and payment of value thereof: and Section 4 notification for Land Acquisition to be made within_ 15 working days: land transfer through pri vatc negotiations would be foci litaled and.._tincc settled between the investor and the private land owners the mutation and registration formalities shall be c:1mplclcd within 30 working days all land transfers have to be consistent with Constitutional and statutory provisions in regard to land i_n the Vth Schedule areas .

    5. Clearances in respect of other Local Government, or statutory requirements of 1he Stale Government or its agencies or authorities shall be obtained within a period of 30 working days from the date of land transfer, or 75 working days from the date of identification or the silc; which ever is earlier.

    6. Arrangement for requirements of infrastructure such as power shall be made within 45 working days from the ~ate of transfer, or 75 working days from the date of identification of the site for the project; which ever is earlier.

    7. All recommendations such as for mining or environmcnlal clearances, where ever required to be forwarded 10 the Central Government, shall be so forwardaj, complete in all respects of documentation, within 45 working days from the date of transfer of land. or 75 working days from the date of identification of the site; which

    ever is earlier,

    8. Preliminary Site visit for deciding on the location may be arranged free of cost if so required by the investor wi1hin .2 working days for the preliminary meetings with the members or the Board or the Committees .

    •

    29

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    4( 8) ·

    CHHATIISGARH ACT

    (No. 16 of 2004)

    CHHATTISGARH AUDYOGIK NIVESH PROTSAHAN

    ( SANSHODHAN) ADHINIYAM, 2004

    An act: further to amend the Chhattisgarh Audyogik Nivesh Protsahan Adhiniyam,

    2002.

    Be it enacted by !he Chhattisgarh Legislature 111 the Fifty fifth year of the Republic of India us follows:-

    Short title and

    commencement

    Amendment of

    section 2

    I.

    2.

    (1) This Act may be called Audyogik ·Nivesh Protsahan (Sanshodhan) Adhiniyam, 2004.

    (2) It shall come into force on the date of its publication in the Official Gazette.

    (I) After clause (i) of section- 2 of the Chhattisgarh Audyogik Nivesh Protsahan Adhiniyam, 2002 (hereinafter referred to as Principal Act), the following clauses shall be inserted, namely:-

    "(i-a) "Advisory Board" means the State Industries Advisory Board constituted under section 9; (i-b) "Clearance" means and includes grant or issue of no objection certificate, consent, enrolment, registration, pennission, approval, licence, allotment, and the like by any competent authority in connection with selling up of an industrial undertaking in !he State or Chhallisgarh.

    (i-c) "Competent Authority" means and includes any Department or Agency of the State Government, Gram Panchayat, Municipality or other local body, which IS entrusted with the powers and

    responsibilities to grant or issue any clearance;"

    (2) Clause (iii) of section 2 of the Principal Act, shall be omitted.

    39

    . - Amendment of section 4 Amendment of section 5 Omission of section 6, 7 & 8 Amendment of section 9

    Amendment of section 10

    /

    3.

    4.

    5.

    6.

    7.

    4(9)

    (3) After clause (iv) of section 2 of the Principal Act, the following clause shall be inserted, namely :-

    "(iv-a) "Industrial Undertaking" means and includes an undertaking engaged in manufacturing or processing or both or providing service or doing any other business or commercial activity specified by the State Government;

    (4) After clause (x) of section 2 of the Principal Act, the following clause shall be inserted, namely :-

    "(x-a) "Nodal Agency" means the State level or the District level agency notified under sub section (I) of section 12;"

    Clause (b) of section 4 of the Principal Act shall be omitted.

    In sub-section (3) of section 5 of the Principal Act, for the words "the services specified in Schedule II within the time period specified therein" the words "such services and within such time period as may be prescribed" and for the words "Divisional Committee" the words "State Board "

    shall be substituted.

    Sections 6,7 and 8 of the Principal Act shall be omitted. '

    For section 9 of the Principal Act, the following section shall be substituted, namely:-

    "9. State Investment Promotion Board

    & State Industry Advisory Board:

    State Government shall constitute a State Investment Promotion Board and a State Industry Advisory Board for promoting and facilitating implementation of industrial and other projects in the State."

    In section IO of the Principal Act, - ( l) clause ( c) of sub section (I) shall be omitted.

    (2) after clause (m) of sub-section (I) the following clause shall be inserted, namely :-

    "(mm) Minister in charge of matters relating to Revenue."

    (3) in clause (p) of sub-section ( 1 ), for the word "Committee"

    the word " Board" shall be substituted.

    40

    4(10) m-fh-Pt$ ,~,~ 3 "R

    section 11

    I

    8.

    (4) After sub section (2) the following sub sections shall be added, namely :-

    "(3) The State Board may constitute one or more Committee and may delegate any of its powers and -functions to such Committee.

    ( 4) The State Industry Advisory Board shall consist of the following members, namely:-

    (a) A Chairperson, who shall be the Chief Minister of · the State.

    (b) A Vice-Chairperson, who shall be the Minister in charge of matters relating to Industries.

    (c) Ministers in charge and secretaries of such other Departments of the State Government, as the State Government may specify.

    ( d) Such number of persons, not exceeding five, as the State Government may nominate from amongst the office bearers of the organisations representing commerce, trade and industry.

    (e) Such number of eminent persons and experts, not exceeding five, as the State Government may nominate from the fields of commerce, trade and industry.

    (f) Such number of persons, not exceeding five, as the State Government may nominate from the fields of labour and human resource development. .

    (g) Secretary in charge of matters relating to Industries, by whatever name designated, shall ex- officio be the Convener of the Advisory Board."

    In section 11 of the Principal Act, - (!) for clauses (a) to (g) of sub section (!), the following clauses shall be substituted, namely :-

    "(a) Cases referred to it by any District Committee in respect of which there is difference of opinion amongst members of such Committee.

    (b) Cases referred to it by the State level nodal agency in respect of which any competent authority has failed to take decision within the time limit prescribed under clause (b) of sub section (5) of section 12.

    41

    \· Amendment of section 12 /

    9.

    4(11)

    ( c) Cases referred to it by any competent authority for decision in connection with any approval required under any enactment of the State Legislature for implementation of investor's project.

    (d) Cases requiring recommendation of. the State Government or any State Government Agency for obtaining approval of the Central Government under any enactment -of Parliament for implementation of investor's project, referred to the Board by;-

    (i) the competent authority itself, or

    (ii) the State level nodal agency where a competent authority has failed to take decision within the time limit prescribed under clause (b) of sub section (5) of section

    12.

    ( e) Representations received from • investors against decisions of District Committees.

    (f) Suo motu examination and review of any deciston taken by a District Committee or the Committee constituted under sub section (3) of section 10.

    (g) Such other matters as may be prescribed. Provided that the Board, while proceeding to decide any matter that ought to have been decided by any Department or Agency of the State Government, shall call for the views or comments, as the case may be, of the concerned Department or Agency.

    Provided further that if no views or comments are received by the Board within the time limit fixed by it, it shall be competent for the Board to proceed and decide the matter.

    '\

    Provided also that the Board shall not decide any matter which involves a financial grant or tax concession if such grant or concession, as the case may be, is not provided for in the appropriate policy of the State Government.

    (2) for sub-section (2), the following sub section shall be substituted, namely :-

    "(2) The Board shall ordinarily meet once a month or at such intervals as may be necessary for expeditious approval of investment proposals."

    For section 12 of the Principal Act the following section shall be substituted, namely :-

    42

    4( 12)

    (I) The State Government may, by a notification to be published· in the Official Gazette, appoint a State level nodal agency and a District level nodal agency for each District.

    (2) The State level nodal agency shall be a cell under the State's Industries Department headed by the Convener of the State Board and the District Industries Centre shall be the District level nodal agency.

    (3) The State level nodal agency and the District level nodal agencies shall be the Points of Investor Contact and shall be responsible for obtaining clearam:es required by an investor for establishing in

    (5) Notwithstanding anything contained in any law enacted by the State legislature for the time being in force, the State Government may prescribc,-

    (a) the procedure for processing and disposal of applications received by the State level and District level nodal agencies; and

    · (b) time limits for processing and disposal of applications by competent authorities.

    Provided that the State Government shall not prescribe anything under this sub section which is inconsistent with any enactment of Parliament or has been or ought to be prescribed by the Central Government under such enactment.

    (6) All proposals of expression of interest and applications in connection with investment in the State shall be submillcd to, and received by, an authorized officer of the concerned nodal agency as per jurisdiction laid down in Schedule-I.

    (7) The applications received by the nodal agency shall be processed and disposed off in the manner prescribed. ·;

    43

    Amendment of section 13. Amendment of section J 4. Amendment of section 19. Amendment of section 20. Amendment of Schedule I.

    4(13)

    (8) Notwithstanding anything contained in any law enacted by· the State legislature · for the time being in force, the State Government may prescribe the clearances required by an investor in respect of which failure of the competent _authority to pass final order on investor's application within the prescribed time limit shall result in deemed approval.

    (9) The nodal agency shall inform the applicant the date of receipt of his application referred to in sub section (8) by the competent authority and the date. on which the application was deemed to have been approved under sub section (8).

    (JO) The applicant may proceed to execute the work or take other action following the deemed approval referred to in sub section (8), but not so as to contravene any of the substantive provisions of Acts or rules or bye laws applicable to such clearances. ·

    I 0. In sub-section (2) of section 13 of the Principal Act, the words "or Divisional Committee" shall be omitted

    11.

    12.

    13.

    14.

    In sub section ( 4) of section 14 of the Principal Act, the words "or Divisional Committee" shall be omitted. · In section 19 of the Principal Act, the words "or Divisional Committee" shall be omitted.

    For section 20 of the Principal Act, the following section shall be substituted, namely :-

    "(1) The State Government may, by notification in the Official Gazette, make rules for carrying out the purposes of this Act.

    (2) Without prejudice to the generality of the foregoing power, such rules may provide for all or any of the matters.which may be, or, are required to be prescribed.

    (3) Every rule made under this Act, shall be laid immediately before the Legislative Assembly of the State if it is in session, and if it is not in session, in the session immediately following the date on which such rule is notified."

    For Schedule I of the Principal Act, the following Schedule shall be substituted, namely:-

    44

    4(14)

    Investment Promotion Authority

    r State Investment Promotion Board District lnvestmcnl Promotion

    Committee

    Amendment of I 5. Schedule II

    Repeal of 16.

    Ordinance No. 6 of2004

    "SCHEDULE-I

    The Investment Promotion Authorities referred to in Chapter II shall receive, process and issue approvals in

    . respect of applications for industrial and other investments in the State of Chhattisgarh, as per the following classification.

    Limit of Capital Investment

    (i) All Project proposals above Rs. 10.00 crore

    (ii) All project proposals below Rs. 10.00 crore, where the project area falls in more than one district. Rs. I 0.00 crore or below, provided the entire project area falls within the same district."

    ScheduleaII of the Principal Act, shall be omitted. Audyogik Nivesh Protsahan (Sanshodhan) Adhyadesh, 2004 (No. 6 of2004) is hereby repealed.

    By orde_r and in the na_me of the Governor of Chhattisgarh,

    (Vimala singh Kapoor) Diputy Secretary Chhattisgrah Govt. Law and Legislative Affairs Departmen

    45

    ''f.r-ffil iirR ii; 3RI'@ mil>"

    ~ ii; "I'll<': ~ (f.AT mil>"

    fl,f;'z) ii; ffl ti 31J'f

    ( diftltll)

    ~ ~ Qchin>ld

    ..,__,.__ . " il ·'r.,,1

    ""''"~ ~ "" e11<4,~••! m. ai'r.~1112002."

    iiil!iq;3-~J U'W, ~. ~ 5 ~ 2005- ift'f 15, 'If'!; l 926 U'W, ~ 5 ~ 2005

    ~ 134/21-ar/'};WJ.'JT/04.- ,§-,11i:l'I~ l

    6 (108)

    ..

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    •

    46

    6 ( I 09)

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    . i't - '

    (~)

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    '

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    -'

    47

    CHHATI1SGARH ACT

    ( No. 17 of 2004)

    THE CllllATI1SGARH ADHYAKSHA T ATHA UPADHYAKSHA, NETA PRATIPAKSHA VETAN TATHA BHATIA VJDHI SANSHODHAN :\DHINIYAM, 2004. An Act further to amend the Chhattisgarh Adhyaksha Tatha Upadbyaksha (Vctan Tatha Bhatia) Adhiniyam, 1972, The Chhattisgarh Vidhan Mand al Neta Pratipaksha (Vetan Tatha Bhalla) Adhilliyam, 1980.

    Be it enacted by the Chhattisgarh Legislative in the Fifty-Fifth year of the Republic of India as follows:-

    I.

    2.

    3.

    (I)

    (2)

    This Act may be called the Chhattisgarh Adhyaksha Tatha Upadhyaksha, Neta Pratipaksha Vetan Bhatta Vidhi Sanshodhan Adhiniyam, 2004. It shall come into force from the date of its publication in the yazette. Part_-! Amendment to the Chhattisgarh Adhyaksha Tatha Upadhyaksha (Vetan Tatha Bhatta) Adhiniyam, 1972 (No. 27 of 1972).

    In Section 3 of the Chhattisgarh Adhyaksha Tatha Upadhyaksha (Vctan Tatha Bhatta) Adhiniyam, I 972 (No. 27 of 1972),-

    (i) In sub-section (2) for the words "Three Thousand" the words "Five Thou- sand" shall be substituted, and •

    (ii) In sub-section (3) for the words "Six Hundred" the words "Seven Hundred Sixty Seven" and for the words "Five Hundred" the words "Seven Hundred Fifty" shall be substituted.

    Part-II Amendment to the Chhattisgarh Vidhan Manda! Neta Pratipaksha (Vetan Tatha Bhatta) Adhiniyam, 1980 (No. 8 of 1980).

    In Section 4 of the Chhattisgarh Vidhan Manda! Neta Pratipaksha (Vetan Tatha Bhatta) Adhiniyam, 1980,- · ·

    (ij In sub-section (2) for the words "Three Thousand" the words "Five Thou- sand" shall be substituted, and

    (ii) In sub-section (3) for the words "Six.Hundred" the words "Seven Hundred Sixty Seven" shall be substituted.

    6 (110)

    Short title and Commencement.

    '-

    Amendment Section 3. Amendment Section 4. of

    of

    48

    .. ~~ ~ 3R11fu ·ffli ~ ~ 'l'1il: ':floR (f.RI ffli ~)~fflli!~-~

    .fi. 2-2i-,h11tl'I~ ~38 fu. it ~. K-IF6 30-5-2001."

    ,

    ( ~fll~l~OI )

    . wfi.rairr ~ U cfi I fl H1

    ~3-C:] ~. ~. fu:;liq, 5 ~ 2005- 'l\'! 1 5 , ~ 1926 HlGH COURT OF CHHATTISGARH, BILASPUR Bil~spur, the 5th January 2005

    NOTIFICATION

    ...

    ~ si;qjq; .. e,'dl{i\14~~/ ~- a:i'l.~17/2002."

    No.17/2005/11-15-1912002.- In exercise of the powers conferred under clause (2) of Article 229 of the Constitution of India, the Chief Justice of the High Court of Chhattisgarh, Bilaspur for the better administration and smooth functioning of the High Court makes following amendments in the Chhattisgarh High Court Establishment (Appointment and Conditions of Service) Rules, 2003, which shall come into force with effect from 2nd January, 2005.

    AMENDMENTS

    PART-lll In Part-III the existing Rule 4 is substituted by the following new Rule 4:

    SOURCE AND METHOD OF APPOINTMENT TO VARIOUS CLASS-I POSTS

    4. Appointment to the various Class-I posts shall be made as follows

    6 (111)

    49

    6(112)

    S.No.

    I.

    2.

    3.

    4.

    5.

    6.

    7.

    8.

    9.

    10.

    11.

    •

    12.

    13.

    Name of the Post Registrar General Principal Private Secretary to Hon'ble the Chief Justice. Director, Judicial Officers' Training Institute.

    Registrar (Vigilance)

    District Judge (Vigilance), Raipur Additional Director, Judicial Officers' Training Institute. .Additional Registrar (Judicial) Additional Registrar (Administration) Additional Registrar (District Establishment).

    Additional Registrar (Ministerial) Budget Officer

    Deputy Registrar

    Accounts Officer

    -

    Source and method of appointment Member of Higher Judicial Service on deputation.

    Member of Higher Judicial Service on deputation or Additional Registrar/ Deputy Registrar of the Registry. Member of Higher Judicial Service on deputation.

    Member of Higher Judicial Service on deputation.

    Member of Higher Judicial Service on deputation.

    Memberof Higher Judicial Service on deputation.

    Member of Higher Judicial Service on deputation.

    Member of Higher Judicial Service on deputation.

    Member of Higher fodieial Service on deputation/ Addi tonal Registrar (M). By promotion from amongst the Deputy Registrars and Accounts Officer of the Establishment s·trictly on merit-cum- seniority basis.

    By promotion from amongst the Deputy Registrars and Accounts Officer of the Establishment strictly on mcrit-cum- scniority basis or by deputation from the Office of Accountant General or Directorate of Treasuries.

    By promotion from · amongst the Assistant Registrars of the Establishment strictly on merit-cum• seniority basis.

    By promotion from amongst the Assistant Registrars of the Establishment strictly on merit-cum- seniority basis or by deputation from the State Accounts Service. I';

    ••

    50

    \ '

    6(113)

    PART-V In Part-V the existing Rule 6 shall be substituted by the following New Rule 6:

    SOURCE, METHOD AND MINIMUM QUALIFICATION FOR APPOINTMENT TO VARIOUS

    CLASS-lll POSTS -

    6. Appointment to the various Class-Ill posts shall be made as follows:

    S.No.

    (I)

    I.

    .,,

    2

    3. '

    4.

    5.

    Name of the Post

    (2)

    Assistant Grade-I Stenographer Stamp Reporter/ Examiner (IL R) Translator

    Assistant Librarian Source & method of appointment

    (3)

    Post shall be filled up by promotion from Assistant Grade-II of the Establishment strictly on merit-cum-seniority basis.

    OR

    In special circumstances the posts may be filled up by appointment on deputation from employee of District Establishment.

    By direct recruitment through competitive examination. By promotion strictly on mcrit- cum-seniority basis from Assistant Grade-II of the .Establishment.

    50% by direct recruitment through competitive examination and 50% on promotion from Assistant Grade-II having LL.B. qualification subject to suitability. By direct recruitment through

    competitive examination.

    Minimum qualification & experience

    (4)

    Ho)ding post of Assistant Grade-ll in the Establishment. !._Must be a graduate from any recogr,ized University and

    2. Must have passed Shorthand and Type- writing Examinations in English from any recognized Board of Shorthand and Type- writing Examination @ 80 words per minute & -30 words per minute respectively.

    Holding the post of Assistant Grade-II in the Establishment. Must be a Law Graduate from any recognized University.

    Must have Bachelor's/ Masters' Degree m Library Science or Library and -Information Science from any

    recognized University.

    •

    51

    6 (114)

    (l)

    6.

    7(a). 7 (b).

    .. ,

    (2)

    Assistant Grade-II

    • · Assistant Grade-III Assistant Grade-JIJ (Computer)

    \folwii$ """"'• ~ 5 ~ 2005

    (3)

    Posts shall' be filled up by promotion strictly on merit- cum-semonty basis from · Assistant Grade-III/ Assistant Grade-lll (Computer) of the Establishment.

    I. 85% posts shall be filled up by direct recruitment through

    competitive examination.

    2. · 1s% posts shall be 'filled up by promotion from amongst qualified Class-IV employees subject to suitability through Departmental Examination. ! .. 85% posts shall be filled up by direct recruitment through

    competitive examination.

    . 2. 15% posts shall be filled up by promotion from amongst the qualified Class-IV

    employees subject to·

    suitability through

    Departmental Examination.

    (4)

    Holding the post of Assistant Grade-III in the Establishmept.

    I. Must be a Graduate from any recognized University and;

    2. Must have passed Typewriting Examination in English and Hindi Languages from any recognized Board . of Shorthand and

    Typewriting Examination.

    3. Candidate must have knowledge of working on computer.

    ...

    Must possess Bachelor/ / Masters Degree in Computer Science/ Application from any recognized Unlversity .

    OR

    1. Must be a Graduate from any recognized University and;

    2. Must possess one year's Diploma in Computer Application/ Programming from any recognized University.

    OR

    Must be a Graduate from any recognized

    University and

    must have passed "O"

    Level Examination conducted by DOEACC Society of the Department ofElectronics, ·Govt. of India.

    52

    (1) (2)

    8. P. B. X. Operator

    (3)

    By promotion from amongst qualified Class-JV Employees who have completed minimum two years service in the Establishment· subject to suitability. or by direct recruitment.

    PART-VJ

    In Part-VI, Rule 7, Serial Nos. 8, 9 and J_O of Rule 7 shall be substituted by the following:

    8. Peon

    9. · Choukidar JO. Sweeper '

    By direct recruitment or by promotion from amongst the contingency paid employees of the Establishment subject to suitability as may be determined from time to time by the Chief Justice. By direct recruitment or by promotion from amongst the contingency paid employees of the Establishment subject to suitability as may be determined from time to time by the Chief Justice. By direct recruitment or by promotion from amongst the contingency paid employees of the Establishment subject to suitability as may be determined from time to time by the Chief Justice. 6 (ll5)

    (4)

    1. Must be a Graduate from any recognized University in case of direct recruits.

    2. Must be a Graduate or Higher Secondary Examination passed in case of promo tees. Must have passed Class-V Examination from any recognized Board and must be ready to perform menial work. In case of contingency

    paid employees, must have minimum two years' experience as contingency paid employ~es.

    Must have passed Class-V Examination from any recognized Board.

    In case of contingency paid employees, must have minimum two years, experience as contingency paid employees.

    Must have passed Class-V Examination from any recognized Board.

    In case of contingency paid employees, must have minimum two years' · experience as contingency paid employees.

    53

    6 (116)

    PART-VII In Part Vil, Rule 8, after Clause (b) the proviso is amended as under:

    "Provided that if suitable candidates are not available from any reserved category, the vacancy may be carried forward but not for more than two years."

    2

    3.

    IO.

    PART-XII In Part XII, First Schedule, existing SL Nos. 2, 3 and IO are substituted by the following:

    Principal Private Secretary to Hon. The Chief Justice

    Director, Judicial Officers' Training Institute

    Additional Registrar (Ministerial) / 3

    FIRST SCHEDULE

    In Part XII, First Schedule, SI. No. 39 is deleted.

    SECOND SCHEDULE

    In Part XII, Second Schedule, SI. No. 39 is deleted.

    •

    • Own pay scale in case of HJS or Additional Registrar/ Deputy Registrar, as the case may lie. District Judge (Super Time Scale)

    1 2000-375:1 6500 By order of Ho_n'ble the Chief Justice, R. K. BEHAR, Registrar General.

    54

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