Section 19 in Rajasthan Investment Promotion Scheme, 2014
19. Revision by the State Government.
(a)The State Government in Finance Department may suo-motu or otherwise revises an order passed by any Screening Committee if it is found to be erroneous and prejudicial to the interest of the State, after affording an opportunity of being heard to the beneficiary enterprise.(b)No order under sub-clause (a) shall be passed by the State Government after the expiry of a period of three years after the date by which the benefits under this Scheme are fully availed of.
