Section 3 in Gujarat Single Window Clearances Rules, 2017
3. Procedure for filing applications.
- The applicant shall register through the Single window mechanism on the Investor Facilitation Portal (www.ifp.gujaratgov.in). The detailed process flow as shown in Form no. III.(a)On registration, applicant can login through e-mail ID and password for future correspondence and can upload set of common documents as mentioned in section 6 within Digilocker.(b)The application form along with the prescribed attachments shall have to be submitted online. In case of application for seeking few approvals, the IFP may require that the attachment shall be sent to respective departments through courier that can be tracked online through built in online system. The applicant may also submit the documents related to respective applications by filling courier details like date, docket number, courier agency name, list of documents. The application shall be considered as submitted once the documents submitted through courier is received by competent authority.(c)On receipt of application form, the same shall be automatically forwarded to respective department, Head of Departments (HoD) and Regional Office.(d)All respective departments shall be given online access to the portal through a secure user id and password, to process the applications(e)For additional attachments dispatched by the courier to respective departments, the concerned competent authority shall enter the date of receipt in the system which will be the reference date specific to that clearance/ department. The total time given to reach a courier to respective authority is 5 days. The SMS/Email will be sent to an applicant on receipt of a courier at Regional Office/ Head Office. The competent authority to update on the Investor Facilitation Portal on receipt of courier.(f)In case the competent authority does not acknowledge the receipt of the attachments within 5 working days of dispatch as noted initially in the system, the day on which the courier has been received shall be construed as reference date specific to clearance by the concerned department.
