Section 5 in Rajasthan Enterprises Single Window Enabling and Clearance Rules, 2011
5. [ Processing and monitoring of applications at the level of Competent Authority. [Substituted by Rajasthan Notification No. G.S.R. 7, dated 24.5.2016.]
(1)The Competent Authority, after receipt of the application for Permission, shall consider and take decision on the application within the time limit specified in these rules. If the application is incomplete and/or any additional information is prescribed in rules for taking a decision on the Permission, the Competent Authority may obtain such additional information from the applicant. The time taken by the applicant in submitting required information to complete the application or additional information shall not be counted in counting the time limit. In case the applicant fails to submit the required information to complete the application within thirty days, the registration for application shall be dropped from the Portal.(2)The decision on the application within the specified time limit by the Competent Authority shall be communicated to the applicant and the Nodal Agency.(3)In cases of applications in which the Competent Authority has failed to take a decision within the specified time limit, the record of processing of the application shall be forwarded to the concerned Nodal Agency.]
