Section 24(d) in Jammu and Kashmir Single Window (Industrial Investments and Business Facilitation) Act, 2018
(d)The District Level Single Window Clearance Committee may suo motu or on a reference, examine any order passed by any Competent Authority, pertaining to this Act rejecting any clearance or approving it with modification, and if the Committee considers that there are valid grounds for a change in such decision, it shall forward such case to the Divisional Level Single Window Clearance Committee with remarks and relevant documents for a decision ;
