Section 17 in Rajasthan Investment Promotion Scheme, 2014
17. Rectification of a Mistake.
- 17.1 Rectification by State Level Screening Committee or District Level Screening Committee:17.1.1With a view to rectify any mistake apparent on record, the State Level Screening Committee may either suo motu or on an application in this behalf, may rectify any order passed by it or the District Level Screening Committee.Explanation. - A mistake shall include an order which was valid when it was made and is subsequently rendered invalid by an amendment of the scheme having retrospective operation or by a judgment of the Supreme Court, or the Rajasthan High Court.17.1.2No application for rectification shall be filed under clause 17.1.1 after the expiry of a period of three years from the date of the order sought to be rectified.17.1.3An application under clause 17.1.1 shall be presented to the member secretary of the State Level Screening Committee. The Member Secretary shall place such application before the State Level Screening Committee within forty five days from the receipt of the application unless specifically extended for reasons to be recorded in writing.17.1.4The State Level Screening Committee shall dispose of such application within a period of one hundred eighty days from the date of submission of the application.17.1.5No order of rectification shall be made after the expiry of four years from the date of the order sought to be rectified.17.1.6An order of rectification which has the effect of reducing the benefits of an enterprise in any way, shall not be made without affording it an opportunity of being heard.17.2Rectification by Authority competent to disburse subsidy. - 17.2.1 With a view to rectify any mistake apparent on the record in computation of amount of subsidy under the Scheme, the authority competent to disburse subsidy may rectify its order and recover the excess amount, if any, along with compound interest @ 12% per annum from such enterprise.17.2.2No order shall be passed without affording an opportunity of being heard to the enterprise and after the expiry of a period of three years after the date by which the benefits under this Scheme are fully availed of.
