Section 17 in The Punjab Industrial Facilitation Act, 2005
17. Review of order by the Empowered Committee.
- Notwithstanding anything contained in any State Law, for the time being in force, the Empowered Committee may, either suo moto or on an application made to it, examine any order passed by the Competent authority, rejecting any clearance or approving the same, and pass a revised order, if the Empowered Committee considers that there are valid reasons for doing so :Provided that where an order of clearance has been passed by the State Government as a competent authority, the same shall be referred to the State Board for appropriate decision.
