Section 25 in Jharkhand Single Window Clearance Act, 2015
25. Appeals.
(1)Any entrepreneur aggrieved by the decision of the District Executive Committee, District Level Nodal Agency and Agency disapproving the project, or any other grievances may make, within thirty days from the date of receipt of communication of the decision of the Committee, first appeal to the Single Window Clearance Committee as may be prescribed. Appeal against the order of Single Window Clearance Committee shall lie with High Powered Committee.(2)The second appeal against the order of High Powered Committee shall lie Appeals with Governing Body through Principal Secretary/Secretary Industries and decision of Governing Body is final and binding on all under this Act.(3)The Appellate Authority shall, after following such procedure, as may be prescribed, dispose of the appeal within a period of one month from the date of its receipt or the next Body/Committee meeting whichever is later.
