Section 12(5) in Chhattisgarh Audyogik Nivesh Protsahan Adhiniyam, 2002
(5)Notwithstanding anything contained in any law enacted by the State Legislature for the time being in force, the State Government may prescribe;-(a)the procedure for processing and disposal of applications received by the State level and District level nodal agencies; and(b)time limits for processing and disposal of applications by competent authorities:Provided that the State Government shall not prescribe anything under this subsection which is inconsistent with any enactment of Parliament or has been or ought to be prescribed by the Central Goverment under such enactment.
