Section 18A in Rajasthan Investment Promotion Scheme, 2014
18A. Review by State Level Screening Committee (SLSC).
(1)The Member Secretary of the District Level Screening Committee (DLSC) shall forward the copy of agenda note and minutes of each meeting under the Scheme, to the Secretary in-charge of the Finance Department, the Commissioner Commercial Taxes and the Commissioner Industries within fifteen days from the date of the meeting.(2)The Commissioner Commercial Taxes or the Commissioner Industries, on receipt of the agenda note and minutes of meeting as mentioned in sub-clause (1) above, may examine the agenda note and minutes of meeting. If any inconsistency is found, the said authority shall file an application for review of decision of District Level Screening Committee, before the State Level Screening Committee within one hundred eighty days of receipt of agenda note and minutes.(3)The Member Secretary of State Level Screening Committee on receipt of the application as mentioned in clause (2) above, shall place it before State Level Screening Committee within forty five days of receipt of such application.(4)The State Level Screening Committee shall hear the application and decide it. The decision of State Level Screening Committee shall be final.
