Section 18 in Registration and Licensing of Industrial Undertakings Rules, 1952
18. Review of licences by a sub-committee.
- A sub-committee of the Central Advisory Council shall be constituted which will review all licences issued, refused varied amended or revoked from time to time, and advise Government on the general principles to be followed in the issue of licences for establishing new undertakings or substantial expansion of existing undertakings. The results of the review shall be reported to the Central Advisory Council.
