Section 23 in Jharkhand Single Window Clearance Act, 2015
23. Procedure for Disposal.
(1)The applications submitted for clearances shall be disposed of by following such procedure, as may be prescribed.(2)The applications referred to in sub-section (1), shall be disposed of within such period as prescribed.(3)While granting clearances, the Appropriate Authority may ask for any additional information from the applicants;(4)Provided that such additional information shall be sought by the Appropriate Authority within the period prescribed for such clearances.(5)Provided further that any additional informational shall be called for only at one time.(6)If no additional information is sought by the Appropriate Authority from the applicant, it shall pass orders on the application with regard to clearances before the expiry of the stipulated period.(7)In case, additional information is sought for clearances, the application shall be disposed of within the stipulated period, which shall be counted from the date of receipt of the additional information.
