Section 14 in Jammu and Kashmir Single Window (Industrial Investments and Business Facilitation) Act, 2018
14. Procedure for granting clearances.
- Notwithstanding anything contained in any other law, the following procedure shall be followed by the applicants and all Departments for granting clearances subject to such modification as may be notified by Government from time to time for setting up of industrial/service unit(s) in the State :-(1)all applicants shall apply through integrated e-applications (CAF) ;(2)all e-applications shall be assigned a reference number by the system automatically which shall be used by the applicants to check the status online ;(3)the applicants shall be kept informed at all stages of processing of applications by way of Short Message Service (SMS) or email or both ;(4)e-applications, complete in all respects, received by the Single Window Nodal Officer shall be initially examined by him at the Investment Promotion and Facilitation Cell ;(5)the e-applications shall thereafter be forwarded electronically to the concerned Departmental Nodal Officer ;(6)the Departmental Nodal Officer shall access the e-application through the web portal, the link of which shall be made available to him by the Investment Promotion and Facilitation Cell ;(7)the Competent Authority shall also notify the procedure to grant the required clearances and publish the same in their respective departmental websites ;(8)the Departmental Nodal Officer shall be assisted by such officials, as shall be provided to him, by his parent Department ;(9)the approvals by the Departmental Nodal Officer shall be sent electronically to the Single Window Nodal Officer and shall be accessible by the applicants also ;(10)the observations, if any, by the Departmental Nodal Officer shall be sent electronically to the Single Window Nodal Officer within five days of receipt of application on Single Window Portal and shall be accessible to the applicants on the same day ;(11)the applicants, in case of observations, shall send their reply to the Single Window Nodal Officer who shall forward the same to the concerned Departmental Nodal Officer. All observations of the Department shall be conveyed by the Departmental Nodal Officer in one go. Any subsequent clarification(s), if found absolutely necessary, shall be obtained and settled within seven working days, and the final decision shall be conveyed to the Single Window Nodal Officer within the time period specified ;(12)while processing and granting clearance, the Competent Authority shall ask for any additional information from the applicants :Provided that such additional information shall be sought by the Competent Authority within the period prescribed for granting such clearance and that any additional information shall be called for only once ;(13)in case, additional information is sought for clearance(s), e-application shall be disposed of within the stipulated period, which shall be counted from the date of receipt of the additional information ;(14)the e-applications shall be disposed of at the earliest and under no circumstances later than such period, as shall be prescribed ;(15)in case of rejection of e-application by the Departmental Nodal Officer, the same shall be conveyed within given time frame to the Single Window Nodal Officer, by giving detailed reasons of rejection ;(16)the approval shall be conveyed by the Departmental Nodal Officer electronically to the applicant(s) and the clearance letter duly signed electronically or manually shall be uploaded on the web portal for information and downloading ; and(17)provision shall also be made in the web portal for verification of clearance(s) for which the applicant(s) shall be liable to make payments as prescribed from time to time.
