Section 6A in Rajasthan Enterprises Single Window Enabling and Clearance Rules, 2011
6A. [ Monitoring of applications for Permissions specified in Part C of Schedule-I. [Inserted by Rajasthan Notification No. G.S.R. 7, dated 24.5.2016.]
(1)The Permissions specified in Part C of Schedule-I shall be provided through Portal of Single Window System to ensure online filing, payments, tracking of status, approvals and issuance of certificates. The time limits for disposal of such applications shall be as prescribed in Part C of Schedule-I.(2)The Applications on which the Competent Authority has failed to take a decision within the prescribed time limit, the applicant shall appeal to appropriate authority, specified in relevant law:Provided that the Rajasthan State Pollution Control Board shall explicitly publish the provisions of deemed consent under the applicable Acts and procedure of appeal against the decision of Competent Authority on its Web Portal.(3)Notwithstanding anything contained in the Rajasthan Enterprises Single Window Enabling and Clearance Act, 2011 (Act No. 7 of 2011), the State Empowered Committee or the District Empowered Committee shall not take any decision in the cases where the Competent Authority of Rajasthan State Pollution Control Board has failed to take a decision within the specified time limit, but the State Empowered Committee shall be empowered to monitor the applications submitted on Portal for the Permissions specified in Part C of Schedule-I and redress the grievances of applicant.]
