Section 9(2) in Rajasthan Enterprises Single Window Enabling and Clearance Rules, 2011
(2)Any aggrieved person or applicant shall register his grievance on the Portal in Form - 2. All grievances registered on portal shall be received and processed by the Grievance Redressal Cell and take appropriate measures for addressing the grievances within forty five days of registration of grievance:Provided that in all such cases where Competent Authority has failed to decide the application for Permission within time limit specified in these rules, shall be processed by the Nodal Agency for decision as specified in sub-rule (7) of rule 4 and shall be communicated to the aggrieved applicant.
