Section 3(2) in Rajasthan Enterprises Single Window Enabling and Clearance Act, 2011
(2)The State Empowered Committee shall examine the applications for giving concessions or grant exemption or relaxation from the provisions of any Rajasthan law, take into consideration the comments of the departments, if any, hold discussions with the investors, wherever necessary and make recommendations to the Council of Ministers. The time limit for submitting recommendations to the Council of Ministers shall be such as may be prescribed under section 12.
