Section 15(a) in Telangana State Industrial Project Approval and Self Certification System (Ts-Ipass) Act, 2014
(a)The District Committee may, either suo motu or on an application, examine any order passed by any competent authority, rejecting any clearance or approving it with modification, and if the District Committee considers that there are valid grounds for a change in such decision, it shall forward such case to the State Committee with remarks and relevant documents for a decision.
