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State of Rajasthan - Section

Section 9 in Rajasthan Enterprises Single Window Enabling and Clearance Rules, 2011

9. [ Grievance Redressal Mechanism. [Substituted by Rajasthan Notification No. G.S.R. 7, dated 24.5.2016.]

(1)An Grievance Redressal Cell shall be constituted in Industries department consisting of the following, namely: -
(1) Commissioner, Industries, Rajasthan Chairperson
(2) Two officers of the Industries department,Member not below the rank of Deputy Director, Industries department,nominated by the in-charge of the Industries department,Government of Rajasthan. Secretary
(2)Any aggrieved person or applicant shall register his grievance on the Portal in Form - 2. All grievances registered on portal shall be received and processed by the Grievance Redressal Cell and take appropriate measures for addressing the grievances within forty five days of registration of grievance:Provided that in all such cases where Competent Authority has failed to decide the application for Permission within time limit specified in these rules, shall be processed by the Nodal Agency for decision as specified in sub-rule (7) of rule 4 and shall be communicated to the aggrieved applicant.
(3)All grievances received shall be presented in the next meeting of State Empowered Committee by the Grievance Redressal Cell and the decision of State Empowered Committee shall be final and shall be binding on all concerned. However if the grievance refers to any order of State Empowered Committee, it shall be submitted to the State Government and the decision of State Government shall be final and shall be binding on all concerned.
(4)In cases where State Empowered Committee finds that any Official has failed to comply with the provisions of the Act and these rules, the State Empowered Committee may recommend the Disciplinary Authority concerned to initiate appropriate action or disciplinary proceedings against the official for imposing penalties specified in rule 14 of the Rajasthan Civil Services (Classification, Control and Appeal) Rules, 1958:Provided that official who fails to comply with the provisions of the Act and these rules belongs to of any agency of the Government, Local Authority, Statutory Body, Gram Panchayat, Municipality, State owned Corporation, or any other authority or Agency constituted or established under any Rajasthan law or under administrative control of the Government, the State Empowered Committee may recommend, the appropriate Disciplinary Authority to initiate appropriate action or disciplinary proceedings against the official for imposing penalties mentioned in applicable service rules.
(5)Notwithstanding anything contained, the State Government shall be competent to initiate appropriate action or disciplinary proceedings against any official who fails to comply with the provisions of Act and these rules.]