Section 21 in Jharkhand Single Window Clearance Act, 2015
21. Rationalisation of Inspections.
(1)Inspections under the provisions of applicable Acts or Rules by different levels of authorities, shall be conducted jointly by the office of the Labour Commissioner and Jharkhand State Pollution Control Board and other, once in a year.(2)Department shall conduct inspection based on risk based assessment as maybe prescribed in their respective rules/bye-laws.However, inspection against specific complaints may be conducted with the authorisation of the Head of the Departments.
