Section 14(1) in Rajasthan Enterprises Single Window Enabling and Clearance Act, 2011
(1)Notwithstanding anything contained in any Rajasthan law, the Government may, either suo motu or on an application made to it in this behalf, call for the record of any proceeding before any Competent Authority or the State Empowered Committee or a District Empowered Committee and examine the propriety of the proceedings or orders passed therein so as to ensure that the orders are not against public policy nor against the provisions of law and make therein such orders as it may think fit within one year of issuance of the orders being so revised in cases of rejection of the application for permissions and within three months in cases of grant of permissions .
