झारखÖड गजट असाधारण अंक झारखÖड सरकार Ʈारा Ĥकािशत
11 Ïयेƴ, 1938 (श०) संÉ या 405 राँची, बुधवार,
1 जून, 2016 (ई०) ǒविध (ǒवधान) ǒवभाग
----------
अिधसूचना 6 अĤैल, 2016
संÉया-एल0जी0-37/2015-69/लेज0 झारखÖड ǒवधान मंडल का िनàनिलǔखत अिधिनयम, ǔजस पर राÏयपाल Ǒदनांक 22 माच[, 2016 को अनुमित दे चुके हɇ , इसके Ʈारा सव[साधारण कȧ सूचना के िलये Ĥकािशत Ǒकया जाता है।
झारखंड िसंगल ǒवंडो ÈलीयरɅस अिधिनयम, 2015
(झारखÖड अिधिनयम-10, 2016 ) औƭोिगक ǒवकास के Ĥो×साहन के उƧेæय से ǒविभÛन अनु£िƯयɉ, अनुमितयɉ एवं èवीकृितयɉ को ×वǐरत एवम ् समयबƨ मंजरूȣ Ĥदान करने, नए िनवेशɉ को सुगम एवं सरल करने हेतु ĤǑĐया×मक आवæयकताओं को कम करते हुए ǒविनयामक ढाँचे को सरल बनाने सहज åयापार åयवèथा मɅ सुधार लाने के िलए एवम ्झारखÖड राÏय मɅ िनवेशकोनुकूल वातावरण उपलÞध करने हेतु एक ǒवधेयक एवम ् यह ǒवधेयक भारत गणराÏय के 66वɅ वष[ मɅ िनàनवत ् ǽप से झारखÖड ǒवधान सभा Ʈारा अिधिनयिमत होता है:-
1
संǔ¢Ư शीष[क, सीमा एवं Ĥारंभ
(1) यह अिधिनयम "झारखंड िसंगल ǒवंडो ÈलीयरɅस अिधिनयम, 2015" के नाम से जाना जाएगा।
(2) यह अिधिनयम पूरे झारखÖड राÏय मɅ Ĥभावी होगा।
(3) यह अिधिनयम झारखंड सरकार के राजपğ मɅ अिधसूचना कȧ ितिथ से Ĥभावी होगा।
2. जब तक संदभ[ अÛयथा न हो, इस अिधिनयम मɅ
(1) "एजɅसी", का अिभĤाय झारखंड ओैƭोिगक संरचना ǒवकास िनगम (JIIDCO) है।
(2) Governing Body (शासी िनकाय ) का अिभĤाय धारा-4 के तहत ्गǑठत सिमित है।
(3) "अपीलीय Ĥािधकार" से अिभĤाय धारा- 25 के अंतग[त शǒƠ ĤाƯ सिमित है।
(4) "लागू अिधिनयमɉ" से अिभĤाय है, (क) ǒबहार दकुान एवम ्वाǔणǔÏयक संèथान अिधिनयम, 1953 (ख) केÛġȣय ǒबĐȧ कर अिधिनयम , 1956
(ग) मात×ृव लाभ अिधिनयम, 1961
(घ) बोनस भुगतान अिधिनयम , 1965
(ड.) अनुबÛध Įम (रेगुलेशन व ्एबोिलशन) अिधिनयम, 1970 (च) ĒेÍयुǑट अिधिनयम, 1972
(छ) समान पाǐरĮािमक अिधिनयम, 1976
(ज) झारखंड वैãयु एडेड कर अिधिनयम, 2005 (झ) जल (Ĥदषूण िनयंğण एवं िनषेध ) अिधिनयम, 1974 (ञ) वायु (Ĥदषूण िनयंğण एवं िनषेध ) अिधिनयम, 1981 (ट) पया[वरण (संर¢ण) अिधिनयम, 1986
(ठ) बॉयलर अिधिनयम, 1923
(ड) वेतन भुगतान (payment of wages) अिधिनयम, 1936 (ढ) कारखाना अिधिनयम, 1948
(ण) Ûयूनतम वेतन अिधिनयम, 1948
(त) ǒबहार ǒवƭुत अिधिनयम, 1948
(थ) झारखंड मनोरंजन कर अिधिनयम, 2012 या उƣरािधकारȣ/संशोिधत अिधिनयम या राÏय सरकार Ʈारा अिधसूिचत कोई अÛय सुसंगत/Ĥासंिगक अिधिनयम।
(5) "स¢म Ĥािधकार" से अिभĤाय है सरकार का कोई ǒवभाग या एजɅसी, èथानीय Ĥािधकार, वैधािनक िनकाय, राÏय èवािम×वाधीन िनगम, पंचायती राज संèथाएं, नगरȣय èथानीय िनकाय या Ǒकसी अिधिनयम या सरकार के Ĥशासिनक िनयंğण के अतंग[त गǑठत या èथाǒपत कोई अÛय Ĥािधकार या एजɅसी ǔजसके पास राÏय मɅ एक (åयापाǐरक) ĤितƵान èथाǒपत करने अथवा संचािलत करने के िलए अनुमित Ĥदान या जारȣ करने कȧ शǒƠ एवं जवाबदेहȣ है।
(6) "मंजूरȣ" का अिभĤाय है झारखंड राÏय मɅ उƭम/ĤितƵान èथाǒपत करने के संबंध मɅ Ǒकसी स¢म Ĥािधकार Ʈारा अनापǒƣ Ĥमाण-पğ, आवंटन, सहमित, èवीकृित, अनुमित, िनबंधन, नामांकन, अनु£िƯ
2
जारȣ/Ĥदान करना एवम ् इसके अÛतग[त सǔàमिलत हɉगे वैसे सारे अनुमित, जो Ĥचिलत अिधिनयमɉ के अÛतग[त आवæयक हɇ।
(7) "ǒवभाग" से अिभĤाय है, झारखंड सरकार का ǒवभाग।
(8) "ǔजला काय[कारणी सिमित" से अिभĤाय है धारा-12 के तहत ्गǑठत सिमित।
(9) "ǔजला èतरȣय नोडल एजɅसी" का अिभĤाय है, धारा- 14 के तहत िनǑद[ƴ एजɅसी।
(10) "उƭमी" से ता×पय[ है, एक åयǒƠ या åयǒƠयɉ का िनकाय/समूह या एक कàपनी, जो (Ǒकसी एक) उƭम मɅ अिधकांश िनवेश या िनयंğण मɅ Ǿिच रखता है या रखने का Ĥèताव करता हो और जो िनवेश का Ĥèताव
लाता हो।
(11) "सरकार" से अिभĤाय है, झारखंड सरकार। (12 ) "High Powered Committe" से अिभĤेत है, धारा- 6 के तहत गǑठत सिमित।
(13) "औƭोिगक नीित" से ता×पय[ है, झारखंड औƭोिगक नीित या झारखÖड सरकार Ʈारा अÛय ¢ेğ ǒवशेष नीित अथवा केÛġ या राÏय (झारखÖड) सरकार कȧ वैसी योजनाएँ ǔजÛहɅ औƭोिगक संवƨ[न हेतु समय- समय पर अिधसूिचत Ǒकया गया हो।
(14) "अिधसूचना" का ता×पय[ है, झारखंड राजपğ मɅ Ĥकािशत अिधसूचना एवं अिधसूिचत शÞद का पǐरĤेêयानुǽप अिभĤाय
(15) "ǒवǑहत" से अिभĤेत है, इस अिधिनयम के तहत Ĥावधािनत िनयम तथा इस अिधिनयम को लागू करने हेतु Ĥचिलत अिधिनयमɉ के तहत बनाए गए िनयम
(16) "Web Portal"से आशय है, एजɅसी Ʈारा संधाǐरत वेब पोट[ल।
3. Notification of Agency (एजेÛसी का अिधसूचना)
झारखÖड सरकार, राÏय मɅ नए िनवेशɉ के िलए Single Window तथा औƭोिगक सरलीकरण को सिचवालय समथ[न Ĥदान करने हेतु "झारखंड औƭोिगक आधारभूत संरचना ǒवकास िनगम" (ǔजडको) को अिधसूिचत करेगा।
4. Governing Body (शासी िनकाय)
(1) इस अिधिनयम के उƧेæयɉ के िलए एक Governing Body (शासी िनकाय) का गठन Ǒकया जाएगा।
(2) धारा- 4.1 के तहत गǑठत Governing Body (शासी िनकाय) मɅ अÚय¢ एवं िनàन सूिचत सदèय हɉगे:-
सदèय पदनाम
(क) माननीय मुÉयमंğी अÚय¢
(ख). उƭोग मंğी उपाÚय¢
3
(ग) ǒवƣ मंğी सदèय (घ) राजèव, िनबंधन एवं भूिम सुधार मंğी सदèय (ड.) मुÉय सिचव सदèय (च) Ĥधान सिचव/सिचव, उƭोग सदèय सिचव (छ) राÏय सरकार Ʈारा मनोनीत अÛय नािमत, यǑद कोई हो सदèय
(3) अपने कायɟ के समुिचत एवं Ĥभावी िनव[हन हेतु, यǑद आवæयक हो तो Governing Body (शासी िनकाय) Ǒकसी दो ǒवशेष£ सदèय को सहयोǔजत कर सकता है।
5. Governing Body (शासी िनकाय) के काय[
राÏय सरकार के समĒ िनयंğ और पय[वे¢णाधीन रहते हुए Governing Body (शासी िनकाय) इस अिधिनयम के तहत समĒ नीित माग[दश[न एवं Ǒदशा-िनदȶश Ĥदान करेगा।
(1) Governing Body (शासी िनकाय) अपने Ĥभावी काय[ संचालन के िलए आवæयक Single Window मंजूरȣ एवं उƭोग सरलीकरण हेतु रणनीित Ǒदशा और माग[दश[न तय करने के िलए ǔजàमेदार होगा।
(2) Governing Body (शासी िनकाय) Ʈारा पाǐरत आदेश एवं िलए गए िनण[य सभी सरकारȣ ǒवभाग, Ĥािधकार तथा एजɅसी के िलए अंितम एवं माÛय होगा एवं ऐसे ǒवभाग, Ĥािधकार और एजɅसी िनधा[ǐरत समय-सीमा के अंदर अपेǔ¢त मंजूरȣ एवं अनुमित जारȣ करɅगे, बशतȶ िनवेशक/आवेदक Ʈारा Ĥचिलत अिधिनयमɉ के सुसंगत Ĥावधानɉ एवं राÏय/केÛġ सरकार के िनयमɉ का अनुपालन Ǒकया जायेगा।
(3) इस िनयम के Ĥभावी ǑĐयाÛवयन के िलए Governing Body (शासी िनकाय) "High Empowered committee" एवं "Single Window" मंजूरȣ सिमित को अपने काय[/शǒƠ Ĥदान कर या वापस ले सकती है।
(4) Governing Body (शासी िनकाय) कȧ बैठकɅ अपने कायɟ को पूण[ करने के िनिमƣ आवæयकता अनुǾप आहूत कȧ जाएगी, ǑकÛतु "High Empowered committee" एवं "Single Window" मंजूरȣ सिमित के काय[ Ĥदश[न कȧ समी¢ा एवं जहां आवæयक हो, वहाँ आवæयक अनुशंसा Ĥदान करने हेतु हर वष[ कम से कम दो बार िनकाय कȧ बैठकɅ उस जगह आहूत कȧ जाएगी जो िनकाय के अÚय¢ Ʈारा िनधा[ǐरत कȧ जाएगी।
(5) Governing Body (शासी िनकाय) "High Empowered committee" तथा राÏय सरकार Ʈारा िनǑद[ƴ मामलɉ पर ǒवचार कर उिचत िनण[य ले सकता है।
(6) Governing Body (शासी िनकाय) वहृत एवं अित वहृत उƭोगɉ के िलए यथा ǒवǑहत ǒवƣीय उ×Ĥेरण (Incentives) पैकेज के अनुमोदन को अनुशंिसत करेगा।
6. High Empowered committee उÍच èतरȣय सिमित
(1) इस अिधिनयम के उƧेæय से एक उÍचशǒƠ ĤाƯ सिमित का गठन Ǒकया जाएगा।
(2) धारा 6.1 के तहत ्गǑठत उÍच शǒƠ ĤाƯ सिमित मɅ अÚय¢ एवं िनàन सूिचत सदèय हɉगे:
4
सदèय पदनाम (क) मुÉय सिचव अÚय¢ (ख)्. ǒवकास आयुƠ सदèय (ग) Ĥधान सिचव/सिचव, उƭोग सदèय (घ) Ĥधान सिचव/सिचव, योजना-सह-ǒवƣ ǒवभाग सदèय (ड.) िनदेशक, उƭोग सदèय-सिचव
(3) यǑद ऐसा करना आवæयक हो तो"High Empowered committee" सàबंिधत Ĥशासी सिचव अथवा अÛय Ǒकसी ǒवभागीय पदािधकारȣ को ǒवशेष आमंǒğत सदèय के Ǿप मɅ आमंǒğत कर सकती है।
7. Functions of High Powered Committee (उÍच èतरȣय सिमित के काय[):-
(1) उƭोग सरलीकरण एवं Single Window मंजूरȣ हेतु उÍच शǒƠ ĤाƯ सिमित Ʈारा एकल ǔखड़कȧ मंजरूȣ सिमित, एजɅसी, ǔजला èतरȣय नोडल एजɅसी एवं ǔजला काय[कारणी सिमित के कायɟ का िनयिमत Ǿप से िनरȣ¢ण पय[वे¢ण एवं समी¢ा कȧ जाएगी।
(2) सिमित शासी िनकाय या राÏय सरकार Ʈारा सɋपे गए अÛय कायɟ को भी सàपÛन करेगी।
(3) इस अिधिनयम के Ĥभावी ǑĐयाÛवयन के िलए सिमित इस अिधिनयम अथवा शासी िनकाय Ʈारा Ĥदƣ शǒƠ/कायɟ के तहत ्single window मंजूरȣ सिमित और ǔजला काय[कारणी सिमित को अपने काय[ शǒƠयाँ Ĥदान कर या वापस ले सकती है।
(4) Single Window मंजूरȣ सिमित एवं ǔजला काय[कारणी सिमित के काय[ Ĥदश[न कȧ समी¢ा एवं जहाँ आवæयक हो, वहाँ आवæयक अनुशंसा Ĥदान करने हेतु कम से कम हर ितमाहȣ मɅ एक बार उÍच शǒƠ ĤाƯ सिमित कȧ बैठक उस जगह आहूत कȧ जाएगी ǔजसे सिमित के अÚय¢ Ʈारा िनधा[ǐरत कȧ जाएगी।
(5) Single Window मंजूरȣ सिमित के अनुशंसा पर उÍच शǒƠ ĤाƯ सिमित बड़ȣ पǐरयोजनाओं के िलए ǒवƣीय Ĥो×साहन पैकेज कȧ èवीकृित देगा। उÍच शǒƠ ĤाƯ सिमित सभी वहृत एवं अित वहृत पǐरयोजनाओं के िलए ǒवƣीय Ĥो×साहन पैकेज कȧ अनुशंसा शासी िनकाय को करेगा।
(6) High Empowered committee, Single Window मंजूरȣ सिमित के CEO Ʈारा िनǑद[ƴ मामलɉ पर ǒवचार कर उिचत िनण[य ले सकती है।
(7) यǑद आवæयक हो तो Ǒकसी भी मुƧा/मामला/Ĥèताव को अपनी अनुशंसाओं एवं सुझावɉ के साथ सिमित शासी िनकाय को िनǑद[ƴ/संसूिचत करेगी।
(8) सिमित, राÏय मɅ िनवेश और अÛय संबंिधत गितǒविधयɉ के संवƨ[न के िलए ǔजàमेदार होगी।
(9) High Empowered committee संबंिधत ǒवभाग को ǒविभÛन Ĥचिलत अिधिनयमɉ के तहत दȣ जाने वाली हर सेवा के िलए समय-सीमा कȧ अनुशंसा करेगी।
5
(10) High Empowered committee संबंिधत ǒवभाग के िलए लागू ǒविभÛन Ĥचिलत अिधिनयमɉ के तहत èव-Ĥमाणन, डȣàड मंजूरȣ, िनरȣ¢णɉ एवं तीसरे प¢ Ʈारा िनरȣ¢णɉ के युǒƠकरण कȧ अनुशंसा करेगी।
8. Single Window Clearance Committee (एकल ǔखड़कȧ मंजूरȣ सिमित)
(1) इस अिधिनयम के उƧेæयɉ के िलए एकल ǔखड़कȧ मंजूरȣ सिमित का गठन Ǒकया जाएगा।
(2) धारा 8.1 के तहत ्गǑठत एकल ǔखड़कȧ मंजरूȣ सिमित मɅ मुÉय काय[कारȣ पदािधकारȣ (CEO) एवं िनàन सूिचत सदèय हɉगे:-
सदèय पदनाम
(क) Ĥधान सिचव/सिचव, उƭोग अÚय¢
(ख) Ĥधान सिचव/सिचव, योजना-सह-ǒवƣ सदèय
(ग) Ĥधान सिचव/सिचव,
राजèव, िनबंधन व भूिम सुधार सदèय
(घ) Ĥधान सिचव/सिचव,
नगर ǒवकास एवं आवास सदèय
(ड.) Ĥधान सिचव/सिचव,
Įम, िनयोजन एवं Ĥिश¢ण सदèय
(च) Ĥधान सिचव/सिचव,
वन, पया[वरण एवं जलवायु पǐरवत[न सदèय
(छ) Ĥधान सिचव/सिचव,
उजा[ सदèय
(ज) Ĥधान सिचव/सिचव,
जल संसाधन सदèय
(झ) Ĥधान सिचव/सिचव,
खनन एवं भूत×व सदèय
(ञ) अÚय¢
झारखÖड राÏय Ĥदषूण िनयंğण पष[ɮ सदèय
(ट) िनदेशक, उƭोग सदèय, संयोजक
(3) Ĥधान सिचव, उƭोग ǒवभाग, Single Window मंजूरȣ सिमित के अÚय¢ हɉगे। आवæयकतानुसार Single Window मंजूरȣ सिमित Ǒकसी ǒवभागीय सिचव अथवा अÛय Ǒकसी ǒवभागीय पदािधकारȣ को ǒवशेष आमंǒğत सदèय के ǽप मɅ आमंǒğत कर सकती है।
9. Functions of Single Window Clearance Committee (एकल ǔखड़कȧ मंजरूȣ सिमित) के काय[ः-
राÏय सरकार समĒ िनयंğण एवं पय[वे¢णाधीन रहते हुए
(1) Single Window मंजूरȣ सिमित, उƭम èथापना तथा उƭम संचालन कȧ शुǽआत जैसा Ǒक राÏय सरकार Ʈारा अिधसूिचत है, के िलए मंजूǐरयɉ (को Ĥदान करने) कȧ शǒƠ का Ĥयोग करेगी।
6
(2) Urban Local bodies तथा Panchayati Raj Institutions सǑहत अÛय वैधािनक िनकायɉ मɅ िनǑहत शǒƠयɉ को छोड़कर राÏय सरकार उिचत अिधसूचना के माÚयम से यǑद ऐसा आवæयक हो तो, ǑकÛहȣं अÛय शǒƠयɉ को इसको (सिमित को) हèतांतǐरत कर सकती है।
(3) SWCC Ʈारा शǒƠयɉ का हèतांतरण मंजूǐरयɉ एवं èवीकृितयɉ कȧ अवèथा तक Ǒकया जा सकता है। तदोपरांत सभी मंजूǐरयɉ एवं èवीकृितयाँ संबंिधत उिचत Ĥािधकार Ʈारा जारȣ Ǒकए जायɅगे।
(4) MSME पǐरयोजनाओं हेतु ǒवƣीय Ĥो×साहन (Incentives) का अनुमोदन सिमित Ʈारा Ǒकया जाएगा तथा MSME के अितǐरƠ पǐरयोजनाओं के िलए अनुमोदन हेतु सिमित, उÍच शǒƠ ĤाƯ सिमित को अनुशंसा भेजेगी।
10. Officers/Employees of the Agency (एजɅसी के पदािधकारȣ/कम[चारȣ):-
(1) ǒविभÛन ǒवभागɉ के पदािधकाǐरयɉ को संबंिधत Ĥशासी ǒवभाग/संगठन Ʈारा ĤितिनयुǒƠ के आधार पर एजɅसी मɅ िनयुƠ Ǒकया जाएगा, इनमɅ शािमल हɇ:-
(क) झारखÖड राÏय Ĥदषूण िनयंğण पष[द का एक पदािधकारȣ, जो मुÉय अिभयंता के पद से नीचे का ना हो।
(ख) नगर ǒवकास एवं आवास ǒवभाग का एक पदािधकारȣ, जो मुÉय नगर Üलानर के पद से नीचे का ना हो।
(ग) Įम ǒवभाग का एक पदािधकारȣ, जो संयुƠ ĮमायुƠ के पद से नीचे का ना हो। (घ) वाǔणÏय-कर ǒवभाग का एक पदािधकारȣ, जो संयुƠ वाǔणÏयकर आयुƠ के पद से नीचे का ना हो। (ड.) वन, पया[वरण एवं जलवायु पǐरवत[न ǒवभाग का एक पदािधकारȣ, जो मुÉय वन संर¢क के पद से नीचे का ना हो।
(च) झारखÖड ǒबजली ǒवतरण िनगम िलिमटेड का एक पदािधकारȣ, जो मुÉय अिभयंता के पद से नीचे का ना हो।
(छ) राजèव, िनबंधन एवं भूिम सुधार ǒवभाग का एक पदािधकारȣ जो, िनदेशक, भूिम अज[न के पद से नीचे का ना हो।
(ज) खनन ्ǒवभाग का एक पदािधकारȣ, जो अपर िनदेशक, खनन ्के पद से नीचे का ना हो।
(2) यǑद ǒवभाग/संगठन उप-धारा-1 मɅ वǔण[त Įणेी/पद के पदािधकारȣ देने मɅ असमथ[ हो तो, ĤितिनयुƠ पदािधकारȣ, एजɅसी मɅ अपनी ĤितिनयुǒƠ तक, उप-धारा-1 मɅ वǔण[त पद के पदािधकारȣ के समान माने जायɅगे, परÛतु इससे वे Ǒकसी अितǐरƠ ǒवƣीय लाभ के अिधकारȣ नहȣं हɉगे।
(3) सभी िनयामक ǒवभाग, जो अनुमोदन/मंजरूȣ Ĥदान करते हɇ, उƭम èथापना और उƭम संचालन शुǽ करने के िलए सारȣ नई पǐरयोजनाओं को समय-सीमा के अंदर èवीकृित Ĥदान करने के िलए JIIDCO मɅ ĤितिनयुƠ अपने वरȣय पदािधकारȣ को अिधसूचना Ʈारा सशƠ करɅगे। ऐसी अिधसूचना जारȣ होने तक ĤितिनयुƠ पदािधकारȣ समय-सीमा के भीतर ऐसी मंजूǐरयɉ के आवेदनɉ के िनèतारण के िलए ǔजàमेदार हɉगे।
7
(4) SWCC का मुÉय काय[कारȣ अिधकारȣ एजɅसी मɅ ĤितिनयुƠ पदािधकारȣ के ऊपर पय[वे¢ण एवं िनयंğण कȧ शǒƠ का Ĥयोग करेगा, परÛतु धारा-1 मɅ वǔण[त पदािधकारȣ ǔजनकȧ सेवाएँ ĤितिनयुǒƠ के आधार पर एजɅसी मɅ पदèथापन कȧ गई अपने मूल ǒवभाग/संगठन मɅ अपने संवग[ के संबƨ िनयम और ǒविनयम Ʈारा शािसत हɉगे।
(5) एजɅसी, अनुबÛध या आउटसोिसɍग के माÚयम से इस अिधिनयम के तहत ्उƣरदािय×व िनव[हन हेतु अÛय किम[यɉ कȧ आवæयकता को पूरȣ करेगी।
11. मुÉय काय[कारȣ अिधकारȣ (CEO) के काय[:-
(1) CEO उƭोग ǒवभाग के Ĥधान सिचव/सिचव के Ĥभार मɅ भी हɉगे।
(2) CEO समय-समय पर राÏय मɅ लगाए जाने वाली औƭोिगक एवं अÛय पǐरयोजनाओं के संबंध मɅ Ǒकसी उƭमी से ĤाƯ Ĥèतावɉ कȧ परȣ¢ा उन पर ǒवचार एवं उन पर कार[वाई करɅगे।
(3) Governing Body (शासी िनकाय) "High Empowered Committee" एवं समय-समय पर राÏय सरकार Ʈारा अिधसूचना Ʈारा Ǒदये गए शǒƠयɉ/कायɟ का Ĥयोग CEO Ʈारा Ǒकया जाएगा।
(4) CEO राÏय मɅ िनवेश अÛय संबंिधत गितǒविधयɉ को Ĥो×साहन देने के िलए सभी Ĥयासɉ का समÛवय करेगा।
(5) CEO सभी दèतावेजɉ, अनुमोदनɉ एवं SWCC Ʈारा जारȣ िनदेशɉ या अनुदानɉ के आवंटन पर हèता¢र करने के िलए स¢म अिधकारȣ (Ĥािधकार) होगा।
(6) CEO Ǒकसी मामला/मुƧा/Ĥèताव को अपनी अनुशंसाओं एवं सुझावɉ, यǑद वह आवæयक समझɅ को,
"High Empowered Committee" को िनǑद[ƴ करेगा।
(7) CEO ǒविभÛन पǐरयोजनाओं मɅ SWCC Ʈारा Ǒदये गए अनुमोदन कȧ समी¢ा एवं अनुĮवण करेगा।
(8) CEO, Governing Body (शासी िनकाय) एवं "High Empowered Committee" (उÍच शǒƠ ĤाƯ सिमित) के िलए मािसक, ितमाहȣ एवं अध[वाǒष[क Ĥगित ǐरपोट[ बनाने एवं Ĥèतुित के िलए ǔजàमेदार होगा।
(9) CEO िनवेश Ĥèतावɉ को धरातल पर लागू करने के िलए एवं अनुमोदन/मंजूरȣ देने के िलए JIIDCO मɅ ĤितिनयुƠ ǒवभागɉ के ǒविभÛन अिधकाǐरयɉ के माÚयम से सभी ǒवभागɉ से समÛवय करेगा।
(10) CEO िनवेश Ĥèतावɉ को धरातल पर लागू करने के िलए एवं अनुमोदन/मंजरूȣ Ĥदान करने के िलए सभी ǒवभाग/Ĥािधकार/काया[लय ǔजÛहɉने अपने पदािधकाǐरयɉ को JIIDCO मɅ ĤितिनयुƠ नहȣं Ǒकया से समÛवय करेगा।
(11) CEO राÏय मɅ उƭोग लगाने हेतु उƭािमयɉ को सभी तरह के आवæयक सहायता Ĥदान करेगा।
(12) CEO, JIIDCO Ʈारा अनुरǔ¢त एवं संचािलत, Single Window मंजूरȣ के वेब-पोट[ल के कायɟ कȧ अनुĮवण, समी¢ा एवं मूãयांकन करेगा।
8
12. ǔजला काय[कारणी सिमित (Distric Empowered Committee)
(1) राÏय सरकार अिधसूचना Ʈारा ǔजला èतर पर एक सिमित का गठन कर सकता है जो ''ǔजला काय[काǐरणी सिमित (DEC)'' कहȣ जाएगी।
2) धारा 12.1 के तहत गǑठत ǔजला काय[काǐरणी सिमित मɅ अÚय¢ एवं िनàनसूिचत सदèय होगɅ- सदèय पदनाम
(क) ǔजला के उपायुƠ अÚय¢
(ख) ǔजला वाǔणÏयकर उपायुƠ सदèय
(ग) ¢ेğीय पदािधकारȣ, झारखÖड Ĥदषूण
िनयंğण पष[द सदèय
(घ) महाĤबÛधक,
ǔजला उƭोग केÛġ सदèय सिचव
(ङ) ǔजला योजना पदािधकारȣ सदèय
(च) Įम ǒवभाग के ǔजला पदािधकारȣ सदèय
(छ) ǔजला के संबंिधत ǒबजली ǒवतरण
कàपनी ǔजसके अūतगत ǔजला आता
हो के काय[पालक अिभयंता सदèय
(ज) ǔजला खनन पदािधकारȣ सदèय
(झ) Ĥमंडल वन अिधकारȣ सदèय
13. ǔजला काय[काǐरणी सिमित के काय[ (Functions of District Executive Committee)
(1) इस अिधिनयम के Ĥभावी ǑĐयाÛवयन हेतु, ǔजला काय[काǐरणी सिमित िनयिमत Ǿप से ǔजला èतरȣय नोडल एजɅसी के काम-काज का अनुĮवण, पय[वे¢ण एवं समी¢ा करेगा।
(2) धारा-7 के तहत यह सिमित "High Empowered Committee" (उÍच शǒƠ ĤाƯ सिमित) Ʈारा सौपे गये अÛय कायɟ का सàपादन करेगी।
(3) इस अिधिनयम के Ĥभावी ǑĐयाÛवयन के िलए सिमित इस अिधिनयम अथवा उÍच शǒƠ ĤाƯ सिमित Ʈारा Ĥदत शǒƠ/कायɟ के तहत ǔजला èतरȣय नोडल एजɅसी को काय[/शǒƠयाँ Ĥदान कर या वापस ले सकती है।
(4) अपने (ǔजला काय[कारणी सिमित के) कायɟ (काय[ Ĥदश[न) कȧ समी¢ा एवं जहाँ आवæयक हो, वहाँ आवæयक अनुशंसा Ĥदान करने हेतु कम-से-कम महȣने मɅ एक बार ǔजला काय[कारणी सिमित कȧ बैठक उस जगह आहूत कȧ जाएगी ǔजसे सिमित के अÚय¢ Ʈारा िनधा[ǐरत कȧ जाएगी।
(5) ǔजला काय[कारणी सिमित, ǔजला èतरȣय नोडल एजेÛसी Ʈारा िनǑद[ƴ मामलɉ पर ǒवचार कर उिचत िनण[य ले सकती है।
9
(6) यǑद ऐसा आवæयक हो तो Ǒकसी भी मामला/मुƧा/Ĥèताव को अपनी अनुशंसाओं एवं सुझावɉ के साथ, सिमित, उƭोग ǒवभाग को भेजेगी।
(7). ǔजला काय[कारणी सिमित का एक सदèय åयǒƠगत Ǿप से इसकȧ बैठक मɅ Ǒहèसा लेगा और यǑद वह बैठक मɅ उपǔèथत होने मɅ असमथ[ है तो वे एक वरȣय अिधकारȣ को बैठक मɅ उिचत िनण[य लेने हेतु िलǔखत Ĥािधकार पğ देकर ĤितिनयुƠ करेगा।
(8) सिमित ǔजला मɅ उƭोगɉ के Ĥो×साहन एवं अÛय गितǒविधयɉ के िलए ǔजàमेदार होगी।
(9) ǔजला काय[काǐरणी सिमित, Ĥगित ǐरपोट[ बनाने एवं उसे ǔजला योजना सिमित को सɋपने के िलए ǔजàमेदार होगी।
14. ǔजला èतरȣय नोडल एजɅसी (District Level Nodal Agency)
ǔजला उƭोग केÛġ एजɅसी एवं ǔजला काय[कारणी सिमित का ǔजला èतरȣय नोडल एजɅसी होगा।
15.ǔजला èतरȣय नोडल एजɅसी के काय[(Functions of District Level Nodal Agency)
(1) यह ǔजले मɅ िनवेश Ĥो×साहन गितǒविधयɉ मɅ सहायता Ĥदान करेगी।
(2) यह ǔजले मɅ उƭिमयɉ को िनवेश एवं उनकȧ पǐरयोजनाओं या औƭोिगक इकाईयɉ कȧ èथापना मɅ सहायता एवं माग[दश[न Ĥदान करेगा।
(3) यह उƭिमयɉ को आवेदन Ĥपğ उपलÞध कराने एवं उƭिमयɉ से भरा हुआ Ĥपğ ĤाƯ करने जहाँ कहȣं भी अिधकृत हो सǑहत ǒवǒवध मंजूǐरयɉ के िलए माग[दश[न Ĥदान करेगा और ǒवभागɉ एवं Ĥािधकारɉ से आवæयक मंजूरȣ को िनयत समय मɅ उƭिमयɉ के िलए सुगम करेगा।
(4) यह काय[कारणी सिमित एवम ्ǔजला काय[कारणी सिमित Ʈारा सɋपी गयी और राÏय सरकार Ʈारा समय- समय पर अिधसूचना के माÚयम से Ĥ×यायोǔजत शǒƠ/कायɟ का Ĥयोग करेगा।
16. अनुमाÛय मंजूǐरयाँ (Eligible Clearances)
(1) सभी Ĥèताǒवत या मौजुद िनवेश, ǔजसमɅ एक या अिधक Ĥचिलत/लागू अिधिनयमɉ के अंतग[त मंजूरȣ कȧ आवæयकता हो, एकल ǔखड़कȧ मंजूरȣ वेब-पोट[ल के माÚयम से सुǒवधा ĤािƯ के पाğ हɉगे जब कभी वेब- पोट[ल पर संबंिधत Ĥचिलत अिधिनयम के तहत मंजूरȣ कȧ सुǒवधा होगी।
(2) उप-धारा-1 मɅ सुगिमत मंजूǐरयɉ के अितǐरƠ सभी मंजूǐरयɉ के मामलɉ मɅ संबंध मɅ एजɅसी मे िनयुƠ अिधकारȣ स¢म पदािधकारȣ Ʈारा िनयम समय-सीमा के भीतर मंजरूȣ Ĥदान करने कȧ कार[वाई करेगा।
17. समझौता £ापन (Memorandum of Understanding)
(1) SWCC के CEO औƭोिगक नीित के तहत वहृत उƭोगɉ के िलए एवं वैसे मामले ǔजनमɅ सरकार के Ʈारा ǒवशेष िनदȶश ĤाƯ हुआ हो, के समझौता £ापन (MOU) पर हèता¢र करɅगे।
10
(2) वहृत उƭोग के िनिमत समझौता £ापन पर SWCC के CEO उÍच शǒƠ ĤाƯ सिमित के पूवा[नुमित के पƱात ्हèता¢र करɅगे।
18. वेब-पोट[ल (Web Portal)
ǒविभÛन Ĥचिलत/लागू अिधिनयमɉ एवं समय-समय पर अिधसूिचत औƭोिगक नीित के तहत ् सभी मंजूǐरयɉ के Single Window मंजूरȣ हेतु वेब-पोट[ल का अनुर¢ण एवं संचालन करेगी।
19. एकȧकृत आवेदन Ĥपğ (CAF)
(1) Ĥचिलत अिधिनयमɉ एवं समय-समय पर अिधसूिचत औƭोिगक नीित के तहत ् िनधा[ǐरत वत[मान आवेदन Ĥपğ कȧ जगह एक एकȧकृत आवेदन Ĥपğ सशुãक जारȣ Ǒकया जायेगा। सभी स¢म Ĥािधकार ऐसे Ĥपğ (Combined Application Form) को कार[वाई हेतु èवीकार करके आवæयक मंजूरȣ Ĥदान करɅगे।
(2) बशतȶ Ǒक जहाँ कोई आवेदन Ĥपğ एवं शुãक ऐसी मंजूǐरयɉ के िलए केÛġȣय अिधिनयमɉ मɅ Ĥावधािनत हो, आवेदन उसी Ĥपğ मɅ एवं उसी शुãक के साथ जमा Ǒकया जाएगा ǔजस शुãक के साथ जमा Ǒकया जाना है।
20. èव-Ĥमाणन (Self-Certification)
(1) Ĥ×येक उƭमी को पूरȣ तरह से तैयार CAF को जमा करने के समय ǒवǑहत Ĥपğ मɅ èवĤमाणन Ĥèतुत करना होगा और उसके बाद स¢म Ĥािधकार के सम¢ ǒवǑहत समय-सीमा के भीतर èवĤमाǔणत करना होगा Ǒक वह Ĥचिलत अिधिनयमɉ के लागू Ĥावधानɉ एवं उसके तहत ्बने िनयमɉ का अनुपालन करेगा।
(2) उƭमी Ʈारा उप-धारा-1 के तहत Ĥèतुत èव-Ĥमाणन को स¢म Ĥािधकार Ʈारा उƭिमयɉ को अनुदान एवं मंजूरȣ Ĥदान करने एवं अÛय लाभ देने के उƧेæय से èवीकार Ǒकया जायेगा।
21. िनरȣ¢णɉ कȧ युǒƠयुƠता (Rationalisation of Inspections)
(1) Ĥचिलत अिधिनयमɉ एवं ǒवǒवध èतर के Ĥािधकारɉ के िनयमɉ के Ĥावधानɉ के तहत ् िनरȣ¢ण ĮमायुƠ काया[लय एवं झारखÖड राÏय Ĥदषूण िनयंğण पष[द और अÛय Ʈारा वष[ मɅ एक बार Ǒकया जायेगा।
(2) ǒवभाग जोǔखम आधाǐरत मूãयांकन, जैसा Ǒक अपने-अपने िनयमɉ/उप िनयमɉ मɅ ǒवǑहत है के आधार पर िनरȣ¢ण करेगा, परÛतु ǒवशेष िशकायत के ǒवǽƨ िनरȣ¢ण ǒवभागीय Ĥमुख कȧ िलǔखत अनुमित के पƱात ्Ǒकया जा सकता है।
22. ततृीय प¢ का िनरȣ¢ण (Third Party Inspections)
Ĥचिलत अिधिनयमɉ या ǒविभÛन राÏय Ĥािधकारɉ के िनयमɉ के Ĥावधानɉ के तहत ्िनरȣ¢ण जहाँ लागू होता हो, स¢म Ĥािधकारो के Empanelment ततृीय प¢ िनरȣ¢ण एजɅिसयɉ Ʈारा ǒवǑहत Ǒकया जा सकता है। ततृीय प¢ िनरȣ¢ण ǐरपोट[ को ऐसे Ĥपğ मɅ जैसा Ǒक ǒवǑहत Ǒकया जा सकता है, मɅ Ĥèतुत Ǒकया जायेगा।
23. िनèतारण कȧ ĤǑĐया (Procedure of Disposal)
(1) मंजूǐरयɉ के िलए आवेदनɉ का िनèतारण उस ĤǑĐया का पालन करते हुए Ǒकया जाएगा जसैा Ǒक ǒवǑहत Ǒकया जा सकता है।
11
(2) उप-धारा-1 मɅ िनǑद[ƴ आवेदनɉ का िनèतारण िनधा[ǐरत/ǒवǑहत समय अविध के अÛदर Ǒकया जायेगा।
(3) मंजूǐरयाँ Ĥदान करते समय उपयुƠ Ĥािधकार आवेदक से अितǐरƠ सूचनाओं कȧ मांग कर सकता है।
(4) बशतȶ Ǒक अितǐरƠ सूचना स¢म Ĥािधकार Ʈारा ऐसी मंजूǐरयɉ के िलए िनधा[ǐरत समयाविध के अंदर मांगा जाएगा।
(5) पुनः बशतȶ Ǒक अितǐरƠ सूचनाएँ केवल एक बार मांगी जाएगी।
(6) यǑद उपयुƠ Ĥािधकार Ʈारा आवेदक से कोई अितǐरƠ सूचना नहȣं मांगी जाती है तो वह (Ĥािधकार) िनधा[ǐरत समय-सीमा के समािƯ के पहले मंजूǐरयɉ के संद[भ मɅ आवेदन पर आदेशɉ को िनग[त करेगा।
(7) मंजूǐरयɉ के िलए अितǐरƠ सूचना मांगे जाने के मामले मɅ आवेदन को िनधा[ǐरत समयाविध जो अितǐरƠ सूचना ĤािƯ ितिथ से िगनी जाएगी के भीतर िनèतारण Ǒकया जायेगा।
24. डȣàड èवीकृित (Deemed Approval)
स¢म Ĥािधकार Ʈारा िनधा[ǐरत अविध के भीतर मंजूरȣ नहȣं Ǒदये जाने या अǔÛतम आदेश जारȣ नहȣं Ǒकये जाने कȧ ǔèथित मɅ राÏय सरकार Ʈारा, अिधसूचना के माÚयम से अिधसूिचत मंजूǐरयɉ को डȣàड èवीकृित माना जाएगा।
25. अपील(Appeals)
(1) ǔजला काय[कारणी सिमित, ǔजला èतरȣय नोडल एजɅसी और एजɅसी Ʈारा पǐरयोजना को रƧ Ǒकये जाने के िनण[य या कोई अÛय िशकायत से पीǔ़डत उƭमी सिमित के िनण[य कȧ सूचना ĤािƯ ितिथ के 30 Ǒदन के अÛदर Single Window मंजूरȣ सिमित से जैसा Ǒक ǒवǑहत हो सकता है (Ĥथम अपील कर सकता है)। Single Window मंजूरȣ सिमित के आदेश के ǒवǽƨ अपील उÍच शǒƠ ĤाƯ सिमित के पास हɉगे।
(2) High Powered Committee के आदेश के ǒवǾƨ Ĥधान सिचव/सिचव, उƭोग के माÚयम से ǑƮतीय अपील शासी िनकाय के सम¢ Ǒकया जाएगा और इस अिधिनयम के तहत ्शासी िनकाय का िनण[य अंितम और सभी के िलए बाÚय होगा।
(3) ǒवǑहत ĤǑĐया का पालन करते हुए, अपीलीय Ĥािधकार अपील ĤािƯ के एक माह के अÛदर या सिमित के आगामी बैठक जो बाद मɅ हो अपील का िनçपादन करेगा।
26. शुãक (Fee)
आवेदकɉ Ʈारा एकȧकृत आवेदन Ĥपğ (CAF) या अÛय Ĥपğ मɅ जो लागू अिधिनयम या िनयमɉ के तहत ् शुãक जो ǒवǑहत हो के साथ हो, ऐसे मंजूǐरयɉ के आवेदन जमा Ǒकए जायɅगे।
27. िनयम बनाने कȧ शǒƠ (Power to make rules)
(1) इस अिधिनयम के उƧेæयɉ को पूरा करने के िलए राÏय सरकार के पास िनयम बनाने कȧ शǒƠ होगी।
12
(2) राÏय सरकार अिधसूचना Ʈारा मंजूǐरयɉ से संबंिधत इस अिधिनयम के Ǒकसी भी Ĥावधान के काया[Ûवयन को यǑद यह इसे लोकǑहत मɅ आवæयक समझती हो तो िशिथल कर सकती है।
(3) इस अिधिनयम के तहत बनाए गए Ĥ×येक िनयम को सğाधीन झारखÖड ǒवधान सभा के सम¢ तुरंत रखा जाएगा, और यǑद ǒवधान सभा सğाधीन न हो तो िनयम को अिधसूिचत होने कȧ ितिथ के तुरंत बाद वाले सğ मɅ रखा जाएगा।
28. अिभभावी Ĥभाव (Overriding Effect)
इस अिधिनयम मɅ अÛयथा Ĥावधािनत को छोड़कर इस अिधिनयम के Ĥावधान, राÏय के कोई अÛय उस समय लागू कानून (िनयम) मɅ िनǑहत Ǒकसी असंगित के बावजूद भी Ĥभावी हɉगे। बशतȶ Ǒक जुमा[ना, दÖड, शु×क और अÛय समान Ĥावधान यǑद Ĥचिलत अिधिनयम के तहत ्कोई हो तो, लागू अिधिनयम के Ĥावधानɉ के अनुसार लगाए जायɅगे और ǒवǑहत तरȣके से जमा Ǒकए जायɅगे।
29. ग×यारोध के िनराकरण कȧ शǒƠ (Power to remove difficulties)
(1) इस अिधिनयम के Ĥावधानɉ को Ĥभावी बनाने के Đम मɅ Ǒकसी Ĥकार के ग×यारोध उ×पÛन होते हɇ तो राÏय सरकार, राजपğ मɅ Ĥकािशत आदेश Ʈारा ऐसे Ĥावधान, जो इस अिधिनयम के Ĥावधानɉ से ǒवसंगत न हो, व जो ग×यारोध को दरू करने के िलए आवæयक Ĥतीत हो, कर सकेगी।
30. अथ[दÖड (Penalty)
(1) Ǒकसी एजेÛसी या ǒवभाग या उपयुƠ Ĥािधकार Ʈारा Ǒदये गए èव-Ĥमाणन कȧ शतɏ या ǔजàमेदाǐरयɉ का पालन करने मɅ असफल रहने कȧ ǔèथित मɅ उƭमी को Ĥथम दोष पर पÛġह हजार Ǿपये तक और दसूरे दोष या उसके बाद के Ĥ×येक दोषɉ पर पÍचीस हजार Ǿपये तक के दÖड का सामना करना होगा।
(2) उपयुƠ Ĥािधकार, लागू अिधिनयम के तहत ǒवǑहत िनयम के अनुसार कानून के तहत ्उपयु[Ơ उप- धारा (1) को Ĥभावी बनाने के िलए स¢म होगा।
(3) अथ[दÖड अिधरोǒपत करनेवाला स¢म Ĥािधकार एजɅसी को संसूिचत करने के साथ संबंिधत उƭमी को अथ[दÖड के संबंध मɅ संसूिचत करेगा। संसूचन जारȣ होने कȧ ितिथ से तीस Ǒदन के अÛदर, उƭमी को ऐसे अिधरोǒपत रािश को एजɅसी के पास जमा करना होगा।
(4) राÏय सरकार समय-समय पर अिधसूचना के माÚयम से अथ[दÖड कȧ रािश को पǐरवित[त कर सकती है।
31. सƫाव कृत कार[वाई से अिभर¢ण (Protection of action taken in good faith)
Governing Body (शासी िनकाय) एवं "High Empowered Committee" (उÍच शǒƠ ĤाƯ सिमित) अथवा Single Window मंजूरȣ सिमित या ǔजला काय[कारणी सिमित या एजɅसी या ǔजला èतरȣय नोडल एजɅसी से अÚय¢ या अÛय सदèय या ऐसे सिमित के कोर कमȸ के Ʈारा इस अिधिनयम या उसके तहत ्बने Ǒकसी िनयम के अÛतग[त सदभाव कृत कार[वाई के ǒविशƴ को यािचका या ǒविधक काय[वाहȣ नहȣं लायी जा सकेगी।
झारखÖड राÏयपाल के आदेश से,
राज कमल िमĮा,
Ĥभारȣ Ĥधान सिचव-सह-ǒविध परामशȸ ǒविध (ǒवधान) ǒवभाग, झारखÖड, राँची ।
13
अिधसूचना
6 अĤैल, 2016
संÉया-एल0 जी0-37/2015-70/लेज0 झारखÖड ǒवधान मंडल Ʈारा यथापाǐरत और राÏयपाल Ʈारा Ǒदनांक 22 माच[, 2016 को अनुमत झारखंड िसंगल ǒवंडो ÈलीयरɅस अिधिनयम, 2015 का िनàनांǑकत अंĒेजी अनुवाद झारखÖड राÏयपाल के Ĥािधकार से इसके Ʈारा Ĥकािशत Ǒकया जाता है, ǔजसे भारतीय संǒवधान के अनुÍछेद 348 के खÖड (3) के अधीन उƠ अिधिनयम का अंĒेजी भाषा मɅ Ĥािधकृत पाठ समझा जायेगा।
JHARKHAND SINGLE WINDOW CLEARANCE ACT, 2015
(Jharkhand Act-10,2016) An Act to provide for accelerated and time bound grant for various licences, permissions and approvals to promote of industrial development; to facilitate new investments; to simplify the regulatory framework by reducing procedural requirements and rationalisingdocuments, to improve ease of doing business, and to provide for an investor friendly environment in the State of Jharkhand; and
Be it enacted by the Jharkhand Legislative Assembly in the 66thyear of the Republic of India as follows:
1. Short title, extent and commencement
(1) This Act may be called the "Jharkhand Single Window Clearance Act, 2015".
(2) It shall extend to whole of the State of Jharkhand.
(3) It shall come into force on such date as the Government of Jharkhand may, by notification in the official Gazette.
Short title,
extent and
commenc
ement
2. In this act, unless the context otherwise requires:
a) "Agency" means the Jharkhand Industrial Infrastructure Development Corporation (JIIDCO);
b) "Governing Body" means the body constituted under Section 4;
c) "Appellate Authority" means the committee as empowered under section 25;
d) "Applicable Acts" means a. The Bihar Shops and Commercial Establishment Act, 1953 b. The Central Sales Taxes Act, 1956
c. The Maternity Benefit Act, 1961
d. The Payment of Bonus Act, 1965
e. The Contract Labour (Regulation and Abolition) Act, 1970 f. The Gratuity Act, 1972
Definitions
14
g. The Equal Remuneration Act, 1976 h. The Jharkhand Value Added Tax Act, 2005
i. The Water (Prevention & Control of Pollution) Act, 1974 j. The Air (Prevention & Control of Pollution) Act, 1981 k. The Environment (Protection) Act, 1986 l. The Boiler Act 1923
m. The Payment of Wages Act 1936
n. The Factories Act 1948
o. The Minimum Wages Act, 1948
p. The Bihar Electricity Act 1948
q. The Jharkhand Entertainment Tax Act, 2012 Or successor/amended Act or any other relevant Act notified by the State Government;
e) "Appropriate Authority" means any department or agency of the Government, Local Authority, Statutory Body, State Owned Corporation,Panchayat Raj Institutions, Urban Local Bodies or any other authority or Agency constituted or established under any Act or under administrative control of the Government, which is entrusted with the powers and responsibilities to grant or issue permissions for setting up or commencement of operations of an enterprise in the State;
f) "Clearance" means grant or issue of no-objection certificate, allotment, consents, approvals, permissions, registrations, enrolments, licences and the like, by any Appropriate Authority in connection with the setting up of an enterprise in the State of Jharkhand and shall include all such permissions as are required underany applicable acts;
g) "Department" means a department of the State Government of Jharkhand;
h) "District Executive Committee" means the committee constituted under Section 12;
i) "District Level Nodal Agency" means the agency specified under Section 14;
j) "Entrepreneur" means a person or body of persons or a company, having or proposing to have majority investment or controlling interest in an enterprise and who brings forth a proposal for investment;
k) "Government" means the State Government of Jharkhand;
l) "High Powered Committee" means the committee constituted under Section 6;
m) "Industrial Policy" means Jharkhand industrial policy or other sector specific policies or schemes of Central or Government of Jharkhand as notified from time to time for industrial promotion.
n) "Notification" means a notification published in the Jharkhand Gazette and the word 'notified' shall be construed accordingly;
o) "Prescribed" means prescribed by rules made under this Act and rules made under applicable Acts to implement this Act.
p) "Web Portal" means web portal maintained by the Agency.
3. Notification of Agency
The Government of Jharkhand shall notify the "Jharkhand Industrial Infrastructure Development Corporation (JIIDCO) to provide secretariat support to single window clearance and industrial facilitation for the new investments in Notificatio
n
ofJIIDCO
15
the State.
4. Governing Body
(1) There shall be constituted a 'Governing Body' for the purposes of this Act. (2)The Governing Body constituted under section 4.1 shall consist of the Chairman and the following members:
Constituti
on of
Governing
Body
Members Designation
a. Hon'ble Chief Minister Chairman
b. Industry Minister Vice Chairman
c. Finance Minister Member
d. Revenue, Registration and Land Reforms Minister Member e. Chief Secretary Member
f. Principal Secretary/Secretary, Industry Member -Secretary g. Other nominations by the State Government if any Members
(3) The Governing Body may co-opt any other member if so required, for proper and effective discharge of its functions.
The
Apex Committee may co-opt any other member if so required, for proper and effective discharge of its functions
Chairman
and
Members
of
Governin
g Body
5. Fun ctions 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 directionsandguidance 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 Functions
of
Governing
Body
16
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.
6. High Powered Committee
(1) There shall be constituted a High Powered Committee for the purpose of this Act.
(2) The High Powered Committee constituted under section 6.1 shall consist of the Chairman and the following members:
Constituti
on of High
Powered
Committe
e
Members Designation
a. Chief Secretary Chairman
b. Development Commissioner Member
c. Principal Secretary/Secretary, Industry Member
d. Principal Secretary /Secretary,Finance Member
e. Director of Industries
Member-
Secretary
(3) The High Powered Committee may invite other department secretaries or any other officer of a Department as a special invitee as required. Chairman
and
Member s
ofHigh
Powered
Committe
e
7. Functions of High Powered Committee
(1)The High Powered Committee shall regularly monitor, supervise and review the functioning of the Single Window Clearance Committee, Agency, District Level Nodal Agency and District Executive Committee for industries facilitation and single window clearance.
(2)It shall carry out such other functions as may be assigned to it by the Functions
of High
Powered
Committe
e
17
Governing Body or the State Government. (3)The Committee may assign or revoke the functions / powers to the Single Window Clearance Committeeand District Executive Committee within the powers / functions assigned under this Act or by the Governing Body for effective implementation of this Act.
(4)The High Powered Committee shall meet at least once in every quarter at such place, as the Chairman of the Committee may decide, for performance review of the Single Window Clearance Committeeand District Executive Committee; and for providing necessary recommendations where required. (5)The High Powered committee shall grant approval of financial incentive packages for large projects on the recommendationof Single Window Clearance Committee. The High Powered Committee shall recommend financial incentive packages for all Mega and Ultra-mega projects to governing body.
(6)The High Powered Committee may also consider matters referred to it by the CEO of Single Window Clearance Committee and take appropriate decisions.
(7)It shall further refer any case / issue / proposal to the Governing Body with its recommendations and suggestions, if considered necessary.
(8)The Committee shall be responsible for promoting investments in the state and other related activities.
(9)The High Powered Committee shall recommend the time-line for each service provided under various applicable Acts to the concerned department.
(10) The High Powered Committee shall recommend self-certification, deemed clearances, rationalisation of inspections and third party inspections under various applicable acts wherever applicable to the concerned department.
8. Single Window Clearance Committee
(1) There shall be constituted a Single Window Clearance Committee (SWCC) for the purpose of this act.
(2) The Single Window Clearance Committee shall consist of the following composition:
Members Designation
a. Principal Secretary/Secretary, Industry Chief Executive Officer
b. Principal Secretary /Secretary, Finance-cum-
Planning
Member
c. Principal Secretary/Secretary, Revenue,
Registration and Land Reform
Member
d. Principal Secretary/Secretary, Urban
Development and Housing.
Member
e. Principal Secretary/Secretary, Labour,
Employment and Training
Member
f. Principal Secretary, Forest, Environment and Member
18
Climate Change g. Principal Secretary/Secretary, Energy Member h. Principal Secretary/Secretary, Water Resources Member
i. Principal Secretary/Secretary, Mining and Geology
Member
J. Chairman, Jharkhand State Pollution Control Board
Member
k. Director of Industries Member- Convener
(3) The Principal Secretary, Department of Industries shall be Chairman of this Single Window Clearance Committee. The Single Window Clearance Committee may invite the other departmental Secretaries or any other officer of any department as a special invitee as required.
9. Functions of Single Window Clearance Committee
Subject to overall control and superintendence of the State Government,
(1) The Single Window Clearance Committee shall exercise powers of clearances for setting up of business and starting of business operations as notified by State Government.
(2) The State Government may devolve upon it any other powers, if so required, through appropriate notification except the powers vested with the statutory bodies including ULBs and PRIs. The SWCC shall pursue the proposals with regards to ULBs and PRIs directly with them or through the Deputy Commissioner of the district concerned to facilitate their early clearance.
(3) The delegations of powers shall be exercised by the SWCC up to the stage of clearances and approvals. All clearances and approvals, thereafter, shall be issued by the Appropriate Authority concerned.
(4) Financial incentives for MSME projects shall be approved by this Committee and other than MSME projects, this committee shall recommend to the High Powered Committee for approval.
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, include
a. 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 JointLabour Commissioner in the Department of Labour
19
d. An Officer not below the rank of the Joint Commissioner Commercial Tax in the Department of Commercial Tax e. 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 BijliVitran Nigam Ltd
g. 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.
11. Functions of Chief Executive Officer(CEO):
(1) CEO shall also be the Principal Secretary/Secretary in charge of the Department of Industries.
(2) The CEO shall examine, consider and process the proposals received from any entrepreneur relating to industrial and other projects to be set up in the State from time to time.
(3) The CEO shall exercise all the powers/ functions assigned by the Governing Body, High Powered Committee and as delegated from time to time by the State Government by notification
(4) The CEO shall coordinate all efforts for promoting investments in the state and other related activities.
(5) The CEO shall be the competent authority to sign all documents, approvals and sanction of grants or instructions issued by SWCC.
(6) The CEO shall refer any case / issue / proposal to the High Powered Committee with its recommendations and suggestions, if considered necessary.
(7) The CEO shall review and monitor investments in various projects for which the approvals have been granted by the SWCC.
(8) The CEO shall be responsible for preparation, submission of monthly, quarterly, half yearly and yearly progress reports to the Governing Body Functions
of Chief
Executive
Officer
20
and High Powered Committee.
(9) The CEO shall coordinate with all departments through various officers of departments deputed or seconded in the JIIDCO to grant approval/clearances and to implement the investment proposals on ground.
(10) The CEO shall also coordinate with all departments/authorities/offices who are not deputed or seconded their officers in the JIIDCO to grant approval/clearances and to implement the investment proposals on ground.
(11) The CEO shall provide all necessary assistance to entrepreneurs to set up industries in the State.
(12) The CEO shall regularly monitor, review and evaluate the functioning of web-portal of Single Window Clearance maintained and operated by the
JIIDCO.
12. District Executive Committee - DEC
(1) The State Government may by notification constitute committee at district level called as "District Executive Committee".
(2) The District Executive Committee constituted under section 12.1 shall consist of the Chairman and the following members, namely:-
Members
Designation
a. Deputy Commissioner of the District Chairman
b.
Deputy Commissioner Commercial Tax Officer ofthe
District Member
c. Regional Officer, Jharkhand Pollution Control Board Member d. General Manager of DIC Member Secretary
e. District Planning Officer Member
f. District officer of Labour Department Member
g.
Executive Engineer of the District of concerned Electricity Distribution Company under which district falls Member h. District Mining Officer Member
i. Divisional Forest Officer Member
(3) The District Executive Committee may invite an officer of the concerned Department as a special invitee if so required
Constituti
on of
District
Executive
Committe
e
Chairman
and
Member s
of District
Executive
Committe
e
13. Functions of District Executive Committee
Functionin g of
District
21
(1) The District Executive Committee shall regularly monitor, supervise and review the functioning of the District Level Nodal Agency for the effective implementation of the Act.
(2) It shall carry out such other functions as may be assigned to it by the High Powered Committee under section 7.
(3) The Committee may assign or revoke the functions / powers to the District Level Nodal Agency within the powers / functions assigned by the Act or by the High Powered Committee for effective implementation of this Act.
(4) The District Executive Committee shall meet at least once in every month at such place, as the Chairman of the Committee may decide, for performance review of the District Executive Committee; and for providing necessary recommendations wherever required.
(5) The District Executive Committee may also consider matters referred to it by the District Level Nodal Agency and take appropriate decisions.
(6) It shall further refer any case / issue / proposal to the Department of Industries with its recommendations and suggestions, if considered necessary.
(7) A member of the District Executive Committee shall personally attend its meeting and in case he/she is unable to attend, he/she may depute a Senior Level Officer with a written authorisation to take appropriate decisions in the meeting.
(8) The Committee shall be responsible for promoting investments in the District and other related activities.
(9) The District Executive Committee shall be responsible for preparation and submission of progress reports to the District Planning Committee. Executive
Committe
e
14. District Level Nodal Agency
District Industries Centre shall be the District Level Nodal Agencyof the Agency and District Executive Committee.
District
Level
Nodal
Agency
15. Functions of District Level Nodal Agency
(1) It shall assist in investment promotional activities in the district.
(2) It shall guide and assist entrepreneurs in investment and setting up their projects or industrial units in the district.
(3) It shall guide the entrepreneurs on various clearances, including providing application forms and also to receive the filled up forms from them wherever authorised and facilitate the entrepreneur on required clearances from the departments and authorities within the stipulated time.
(4) It shall exercise all the powers/ functions assigned by the Single Window Clearance Committee and the District Executive Committee and as delegated time to time by the State Government by notification. Functionin
g of
District
Level
Nodal
Agency
16. Eligible Clearances
(1) All proposed or existing investments which need clearance under one or more of the applicable acts shall be eligible for facilitation through single window clearance web-portal, whenever facility for clearance is available Eligible
Clearance
s
22
in the web-portal for concerned applicable acts.
(2) For all clearances other than facilitated under sub section (1), officers of departments placed in the agency shall process for clearances within the time-line prescribed by appropriate authority.
17. Memorandum of Understanding
(1) The CEO of the SWCC or any authorised Officer shall sign memorandum of understanding (MoU) only for mega industries as provided under industrial policy and cases in which Government has given specific direction to do so.
(2) The CEO of the SWCC shall obtain the approval of High Powered Committee before signing such MoU for mega industries. Memoran
dum of
Understan
ding
18. Web- Portal
The Agency shall maintain and operate web-portal for single window clearance of all clearances under various applicable Acts and Industrial Policy, as notified from time to time, under this Act.
Web
portal
19. Combined Application Form(s) (CAF)
(1) The Combined Application Form(s) (CAF) shall be prescribed, along with such fees, in lieu of existing forms prescribed under applicable Acts and Industrial Policy, as notified from time to time. All appropriate authorities shall accept such CAF for processing and issue of required clearances.
(2) Provided that where any form and fee has been prescribed for such clearances in any Central law, the applications shall be submitted only in that very form along with that fee to be submitted.
Combined
Applicatio
n Form
20. Self-Certification
(1) Every entrepreneur shall furnish a self-certification, in such form as may be prescribed, at the time of submitting the duly completed CAF and thereafter the appropriate authority within in the prescribed time limit that he/she shall comply with the applicable provisions of the applicable Acts and rules made there under.
(2) The self-certification furnished as in sub-section (1) by the entrepreneurs(s) shall be accepted by the appropriate authorities for the purpose of granting and issuing of clearance and giving other benefits to the entrepreneur(s). Self-
Certificati
on
21. Rationalisation of Inspections
(1) Inspections under the provisions of applicable Acts or Rules by different levels of authorities, shall be conducted jointly by the office of the Labour Commissioner and Jharkhand State Pollution Control Board and other, Rationalis
ation of
Inspection
23
once in a year.
(2) Department shall conduct inspection based on risk based assessment as maybe prescribed in their respective rules/bye-laws.However, inspection against specific complaints may be conducted with the authorisation of the Head of the Departments.
s
22. Third Party Inspections
Inspections under the provisions of applicable Acts or Rules by different state authorities, wherever applicable, may be prescribed to conduct through empanelled third party inspection agencies of appropriate authorities. The Third Party Inspection Report shall be furnished in such from as may be prescribed.
Third
Party
inspection
s
23. Procedure for Disposal
(1) The applications submitted for clearances shall be disposed of by following such procedure, as may be prescribed.
(2) The applications referred to in sub-section (1), shall be disposed of within such period as prescribed.
(3) While granting clearances, the Appropriate Authority may ask for any additional information from the applicants;
(4) Provided that such additional information shall be sought by the Appropriate Authority within the period prescribed for such clearances.
(5) Provided further that any additional informational shall be called for only at one time.
(6) If no additional information is sought by the Appropriate Authority from the applicant, it shall pass orders on the application with regard to clearances before the expiry of the stipulated period.
(7) In case, additional information is sought for clearances, the application shall be disposed of within the stipulated period, which shall be counted from the date of receipt of the additional information.
Procedure
for
Disposal
24. Deemed Approval
The State Government may, by notification, notify the clearances in respect of which, failure by the appropriate authority to grant clearance or pass final order within the period specified shall be treated as a deemed approval. . Deemed
Approval
25. Appeals
(1)Any entrepreneur aggrieved by the decision of the District Executive Committee, District Level Nodal Agency and Agency disapproving the project, or any other grievances may make, within thirty days from the date of receipt of communication of the decision of the Committee, first appeal to theSingle Window Clearance Committeeas may be prescribed. Appeal against the order of Single Window Clearance Committee shall lie with High Powered Committee.
(2)The second appeal against the order of High Powered Committee shall lie Appeals
24
with Governing Body through Principal Secretary/Secretary Industries and decision of Governing Body is final and binding on all under this Act. (3)The Appellate Authority shall, after following such procedure, as may be prescribed, dispose of the appeal within a period of one month from the date of its receipt or the next Body/Committee meeting whichever is later.
26. Fee
The Application for such clearances shall be submitted by the applicants in such Combined Application Form - CAF or any other form prescribed under applicable Act or rules thereof along with such fee, as may be prescribed. Fee for
clearance
s
27. Power to make rules
(1) The State Government shall have the power to make rules to carry out the purposes of this Act.
(2) The State Government may, by notification, exempt from the operation of any of the provisions of this Act relating to clearances, if it considers necessary to do so in public interest.
(3) Every rule made under this Act shall be laid immediately before the Jharkhand Legislative Assembly 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. Power to
make
rules
28. Overriding effect
Save as otherwise provided in this Act, the provisions of this Act shall have effect notwithstanding anything inconsisitent therewith contained in any other state law for the time being in force.
Provided that fine, penality, duty and other similar provisions if any under applicable Act, shall be imposed as per provisions of the applicable Act, and shall be deposited as prescribed.
Overriding
effect
29. Power to remove difficulties
(1) If any difficulty arises in giving effect to any of the provisions of this Act, the State Government may, by an order published in the Official Gazette, make such provisions, not inconsistent with the provisions of this Act, as may appear to be necessary for removing the difficulty.
Power to
remove
difficulties
30. Penalty
(1) Any entrepreneur who fails to comply with the conditions or undertakings in the self-certification given the Agency or Department or appropriate authorities shall face penalty which may extend to fifteen thousand rupees for the first offence and up to twenty five thousand for the second or subsequent offences.
(2) The appropriate authority shall be competent for enforcement of the above Penalty
25
sub-section (1) as per law according to the prescribed rule under the applicable Act.
(3) The appropriate authority imposing the penalty shall communicate the same to the entrepreneur concerned with intimation to the Agency. The entrepreneur shall deposit the amount of such imposed penalty with the Agency within thirty days of the issue of communication.
(4) The amount of penalty may be changed from time to time by government through notification.
31. Protection of action taken in good faith
No suit or legal proceeding shall lie against the Chairman or other members of the Governing Body or High Powered Committee or Single Window Clearance Committee or District Executive Committee or Agencyor District Level Nodal Agency or any employees of such committee in respect of anything which is done or intended to be done in good faith under this Act or any Rule made there under.
Protection
of action
taken in
good faith
झारखÖड राÏयपाल के आदेश से,
राज कमल िमĮा,
Ĥभारȣ Ĥधान सिचव-सह-ǒविध परामशȸ ǒविध (ǒवधान) ǒवभाग, झारखÖड, राँची । ---------
झारखÖड राजकȧय मुġणालय, राँची Ʈारा Ĥकािशत एवं मुǑġत, झारखÖड गजट (असाधारण) 405—50 ।
26