Section 6 in Rajasthan Enterprises Single Window Enabling and Clearance Act, 2011
6. Powers and functions of Nodal Agency.
- Subject to the superintendence, direction and control of the Government and the State Empowered Committee or the District Empowered Committee, as the case may be, the powers and functions of the Nodal Agency shall be as follows:-(i)to assist the investors in completing the application forms, to acknowledge completed applications and forward such application to the concerned Competent Authorities for processing and disposal within the time limit prescribed under section 12;(ii)to monitor the status of applications and place the report of the status of applications before the State Empowered Committee or the District Empowered Committee, as the case may be;(iii)to place the application of the investor before the State Empowered Committee or the District Empowered Committee, as the case may be, for its decision, where the concerned Competent Authority has failed to consider and dispose of the application within the time limit prescribed under section 12;(iv)to receive applications for relaxations, exemptions and concessions as mentioned in section 11 from the investor;(v)to seek comments of the concerned departments or authorities on the application for relaxations, exemptions and concessions as mentioned in section 11 received from the investor;(vi)to submit the comments of the concerned department or authority, if any, to the State Empowered Committee within the time limit prescribed under section 12;(vii)to submit the application for relaxations, exemptions and concessions as mentioned in section 11, received from the investor to the State Empowered Committee within the time limit prescribed under section 12, in case no comments are received from the concerned department or authorities in the prescribed time limit.
