Section 16 in The Punjab Industrial Facilitation Act, 2005
16. Review of district level cases.
- Notwithstanding anything contained in any State Law, for the time being in force, the District Committee may, either suo moto or on an application made to it, examine any order passed by the competent authority, rejecting any clearance or approving the same, and pass a revised order, if the District Committee considers that there are valid reasons for doing so. It may also forward such a case to the Empowered Committee for taking necessary action, if it deems appropriate.
