Section 5(2) in Jharkhand Single Window Clearance Act, 2015
(2)The orders passed and decisions taken by the Governing Body shall be final and binding on all Government Departments, Authorities and Agency and such Departments, Authorities and Agency shall issue requisite clearance and permissions within the stipulated time limit, provided that the relevant provisions of the applicable Acts and Rules of the State Government or Central Government are complied by the investor/applicant.
