Section 24 in Jammu and Kashmir Single Window (Industrial Investments and Business Facilitation) Act, 2018
24. Processing and disposal of applications.
- Subject to the provisions of the relevant law for the time being in force,-(a)The Government may prescribe the manner of processing and disposal of applications ;(b)The Competent Authority may ask for additional information before the expiry of the period stipulated for the disposal of such clearance through Single Window Nodal Officer with advance copy of the same to the applicant :Provided that the Competent Authority shall ensure that all the required information is asked for together in a single communication for avoiding delay in clearance and unnecessary harassment to the applicant ;(c)After receipt of the additional information, the Competent Authority shall pass an order on the application before the expiry of the prescribed time limit from the date of receipt of such additional information ;(d)The District Level Single Window Clearance Committee may suo motu or on a reference, examine any order passed by any Competent Authority, pertaining to this Act rejecting any clearance or approving it with modification, and if the Committee considers that there are valid grounds for a change in such decision, it shall forward such case to the Divisional Level Single Window Clearance Committee with remarks and relevant documents for a decision ;(e)The Divisional Level Single Window Clearance Committee shall examine all cases referred to it by the District Level Single Window Clearance Committee and pass appropriate orders ;(f)The decision taken by the Apex Project Clearance Committee shall be binding on the District/Divisional Level Single Window Clearance Committee and the Competent Authorities ;(g)Subject to the provisions of any relevant law for the time being in force, the Divisional Level Single Window Clearance Committee may suo motu or on a reference, examine any orders passed by the District Committee and pass appropriate orders as it deems fit and such orders shall be final ;(h)The Divisional Level Single Window Clearance Committee may suo motu or on a reference, examine any order passed by any Competent Authority, pertaining to this Act rejecting any clearance or approving it with modification or the grievances relating to technical, procedural or other issues relating to disposal of any application, and if the Divisional Level Single Window Clearance Committee considers that there are valid grounds for a change in such decision, it shall forward such case to the Apex Project Clearance Committee with remarks and relevant documents for a decision ;(i)The Apex Project Clearance Committee shall examine all cases referred to it by the Divisional Level Single Window Clearance Committee and pass an appropriate order.
