- 82.1 The State Government shall set up an integrated E-Governance system to be used by all the authorities. All the applications and the associated documents to be submitted to the various authorities under these byelaws shall be submitted through the E-Governance system.82.2All notices shall be issued through the E-Governance system.82.3The E-Governance system shall have an inbuilt reminder mechanism to approve applications wherever provisions have been made for approval within a specified time limit under these bye-laws.82.4The E-Governance system shall periodically, generate reports of occasions where the Authorities have failed to perform their statutory duties within the prescribed time. The Authorities shall with their comments forward these reports to the State Government at periodic intervals specified by the State Government.82.5Single Window Clearance shall be facilitated through E-Governance system.82.6The contents of various forms used in this Bye-laws may be added/modified for the purpose of "Ease of Doing Business" and or digitization/computerization/in process of installation of online approval system.Chapter - XI Affordable Housing
