Section 10 in Jharkhand Industrial Area Development Authority Regulations, 2016
10. Issue of Public Notice, Corrigendum And Availability of Application Forms.
- i. A prior public notice by way of advertisement containing brief information on the upcoming schemes and inviting applications from the public should be published in two national Dailies (One English and one Hindi) by the Authority.ii. The same advertisement shall be uploaded on the website of the Authority and Application Forms shall also be provided on the website of the Authority and shall be filed online.iii. Public Notice shall contain brief information of the upcoming schemes like:(a)Last date for submission of the application(b)Date of opening of schemes(c)Application Processing Fee(d)Place of obtaining Application forms.(e)Website address of the Authority.(f)Link address to download the Application Forms.(g)Separate application form shall be required to be submitted for each Industrial plot.iv. Chief Executive Officer reserves right to change the terms and conditions and if there is any change in the terms & conditions of the schemes, it shall be notified to the public, by issuing Corrigendum in the same manner as Public Notices are issued
