Section 17 in Andhra Pradesh Industrial Single Window Clearance Act, 2002
17. Review of District level cases.
- Notwithstanding anything contained in any State law, for the time being in force, -(1)The District Committee may, either suo motu or on an application, examine any order passed by any competent authority, rejecting any clearance or approving it with modification, and if the District Committee considers that there are valid grounds for a change in such decision, it shall forward such case to the State Committee with remarks and relevant documents for a decision.(2)The State Committee shall examine all cases referred to it by the District Committee and pass appropriate orders:Provided that the cases relating to the orders passed by the Government as competent authority shall be referred to the State Board for decision.(3)The decision taken by the State Committee shall be binding on the District Committee and the competent authorities.
