Section 19 in Andhra Pradesh Industrial Single Window Clearance Act, 2002
19. Review of State level cases.
- Notwithstanding anything contained in any State law. for the time being in force, -(1)The State 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 State Committee considers that there are valid grounds for a change in such decision, it shall forward such case to the Empowered Committee with remarks and relevant documents for a decision.(2)The Empowered Committee shall examine all cases referred to it by the State 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 Investment Promotion Board for decision.(3)The decision taken by the Empowered Committee shall be binding on the State Committee, District Committees and the competent authorities.
