Section 3(1) in Rajasthan Enterprises Single Window Enabling and Clearance Act, 2011
(1)The Government may, by notification, constitute a State Empowered Committee to assist Council of Ministers in considering the proposals for benefits as mentioned in section 11 for the purpose of promoting investment and for setting up of enterprises in the State and to consider and dispose of applications for permission required under Rajasthan laws in case the Competent Authority has failed to consider and dispose of such applications within the time limit prescribed under section 12.
