Section 10 in Telangana State Industrial Project Approval and Self Certification System (Ts-Ipass) Act, 2014
10. Power to call additional information.
(1)On receipt of application under sub-section (2) of section 9, the competent authority shall have power to obtain further additional information from the applicant as required by him, while furnishing a copy of the same to the Nodal Agency.(2)The applicant shall furnish the required information to the competent authority and also to the Nodal Agency simultaneously.(3)The competent authority shall send its orders sanctioning or rejecting the application, as the case may be, to the Nodal Agency so that the same can be given to the applicant.
