Section 6 in Haryana Industrial Promotion Act, 2005
6. Appeal.
(1)Any person aggrieved by the decision of the High Powered Clearance Committee, State Level Clearance Committee and District Level Clearance Committee disapproving the project may, within thirty days from the date of receipt of communication of the decision of the Committee appeal to the appellate authority as may be prescribed and different appellate authorities may be prescribed in respect of the appeals against the decision of different level of Committee.(2)The appellate authority shall after following such procedure as may be prescribed, dispose of the appeal within the period of one month from the date of its receipt.
