Section 18 in Rajasthan Investment Promotion Scheme, 2014
18. Appeal.
- 18.1 The State Level Screening Committee shall be empowered to hear and decide appeals against the orders of District Level Screening Committee.18.2The State Empowered Committee constituted under section 3 of the Rajasthan Enterprises Single Window Enabling and Clearance Act, 2011 shall be empowered to hear and decide appeals against the order of State Leven Screening Committee.18.3The application for appeal shall be filed within a period of 90 days from the date of communication of the decision.
