Section 12 in Rajasthan Enterprises Single Window Enabling and Clearance Act, 2011
12. Time limits for processing of applications.
(1)Notwithstanding anything contained in any Rajasthan law, policy or orders for the time being in force, the Government may prescribe time limit for processing and disposal of applications by the Competent Authority.(2)The Government may prescribe time limit for Nodal Agency to process the application and the comments from the Competent Authority, concerned department or authority, and submissions of the same to the State Empowered Committee and District Empowered Committee, as the case may be.(3)The Government may prescribe time limit for the State Empowered Committee for submitting its recommendations to the Council of Ministers.
