Section 13 in Haryana Industrial Promotion Rules, 2007
13. Appeal Section. Section 6.
(1)An appeal shall lie:(i)to the High Powered Clearance Committee against the decision of the State Level Clearance Committee.(ii)to the Clearance Committee against the decision of the District Level Clearance Committee.(2)Every appeal shall be accompanied by a fee of five hundred rupees payable in cash. The appeal shall be presented either in person or by an agent duly authorized.(3)The appellate authority shall, after giving a reasonable opportunity of being to the appellant, pass such order, as it deems fit. The orders of the appellate authority shall be final.(4)Every order passed by the appellate authority shall be communicated to the appellant within a period of fifteen days from the date of the order.
