Section 4 in Gujarat Single Window Clearances Rules, 2017
4. Procedure to be followed for processing of applications.
(1)The competent authority shall scrutinize the application having regard to the provisions of the respective relevant Act and inform applicant regarding any query/ clarifications within 7 days of the receipt of an application on IFP.(2)The competent authority shall process the application and communicate the decision of either approving or rejecting the application by giving reasons in writing and upload the same in the system within the prescribed time limit mentioned in Form No. I.(3)Once the application is approved, the applicant may download the relevant approval certificate/ clearances/ licenses from the dashboard of Investor Facilitation Portal.(4)Parallel processing of approvals/ clearances shall be done to expedite the process of approvals in case where the applicant requires to have more than one permissions by submitting the common application form.(5)At each stage of the application, the applicant shall be kept informed by an email and an SMS showing the status of the application. The applicant can also view the status of application on applicant dashboard under the IFP.(6)An applicant shall also be intimated through SMS regarding the payment, if any, that is required to be made at any stage of the approval process.
