Section 16 in Jharkhand Single Window Clearance Act, 2015
16. Eligible Clearances.
(1)All proposed or existing investments which need clearance under one or more of the applicable acts shall be eligible for facilitation through single window clearance web-portal, whenever facility for clearance is available in the web-portal for concerned applicable acts.(2)For all clearances other than facilitated under sub section (1), officers of departments placed in the agency shall process for clearances within the time-line prescribed by appropriate authority.
