Section 2(1) in Rajasthan Enterprises Single Window Enabling and Clearance Rules, 2011
(1)In these rules unless the context otherwise requires:(a)[ "Acknowledgement" means the acknowledgement issued for receipt of application under these rules;] [Substituted by Rajasthan Notification No. G.S.R. 7, dated 24.5.2016.](aa)[ "Act" means the Rajasthan Enterprises Single Window Enabling and Clearance Act, 2011 (Act No. 07 of 2011);] [Inserted by Rajasthan Notification No. G.S.R. 7, dated 24.5.2016.](b)"Application Form" means the form either in physical or electronic format as prescribed under any Rajasthan Law/Order/Guide lines or as notified by the State Government;(c)"Authorized Officer" means General Manager, District Industries Centre or an officer authorized by him not below the rank of District Industries Officer, in case of Nodal Agency for the District Empowered Committee and an officer authorized by Commissioner, Investment and NRI (Bureau of Investment Promotion) in case of Nodal Agency for the State Empowered Committee;(d)"District Empowered Committee" means the committee constituted under sub-section (3) of section 3 of the Ordinance;(e)"Fee" means the fee prescribed under any Rajasthan Laws/Orders/Guidelines or as notified by the State Government, for submitting application for permissions/ no objection certificate/ clearance/ allotment/ consent/ approval/ registration/ License and the like;(f)"Form" means Form appended to these rules;(g)"Nodal Agency" means the agencies notified under sub-section (1) or (2) of section 5, as the case may be, of the Ordinance;(h)[ "Official" means any employee of the department or agency of the Government, Local Authority, Statutory Body, State owned Corporation, Gram Panchayat, Municipality, or any other authority or Agency constituted or established under any Rajasthan law or under administrative control of the Government; [Substituted by Rajasthan Notification No. G.S.R. 7, dated 24.5.2016.](hh)"Portal" means website that serves as gateway for electronic operation and processing of applications specified in these rules;](i)"Register of Applications" means register of applications received by the authorized officer either in physical form or electronic form;(j)"Schedule" means Schedule appended to these rules;(k)"Section" means a section of the Ordinance;(l)"State Empowered Committee" means the committee constituted under sub section (1) of section 3 of the Ordinance; and(m)"Time Limit" means the number of working days specified in Schedule-I or Schedule-II, as the case may be.
