Section 8 in Rajasthan Enterprises Single Window Enabling and Clearance Rules, 2011
8. Jurisdiction of the State Empowered Committee and the District Empowered Committee.
(1)The District Empowered Committee shall be competent to consider and dispose of the application for permissions for investment proposals from Rs. 1 crore to Rs. 10.00 crores.(2)The State Empowered Committee shall be competent to consider and dispose of the application for permission for investment proposals above Rs.10.00 crores.(3)All applications for customized packages, concessions, exemptions or relaxations shall be considered by the State Empowered Committee and this committee shall submit its recommendations to the Council of Ministers.
