Section 3(6) in Rajasthan Enterprises Single Window Enabling and Clearance Act, 2011
(6)Where permission is issued by State Empowered Committee or any of the District Empowered Committees under sub-section (4), State Empowered Committee or District Empowered Committee, as the case may be, may recommend to the Government for appropriate action against the concerned Competent Authority, which has failed to dispose of the application within the time limit prescribed under section 12.
