Section 27 in Jharkhand Single Window Clearance Act, 2015
27. Power to make rules.
(1)The State Government shall have the power to make rules to carry out the purposes of this Act.(2)The State Government may, by notification, exempt from the operation of any of the provisions of this Act relating to clearances, if it considers necessary to do so in public interest.(3)Every rule made under this Act shall be laid immediately before the Jharkhand Legislative Assembly if it is in session, and if it is not in session, in the session immediately following the date on which such rule is notified.
