Section 10 in Registration and Licensing of Industrial Undertakings Rules, 1952
10. [ Application to be referred to committee. [Substitued by G.S.R. 270(E), dated 14th June, 1974]
(1)The [Ministry of Commerce and Industry, Department for Promotion of Industry and Internal Trade] shall refer the application to a Committee appointed under sub-rule (2):][Provided that where an application relates to the extension of the period of validity of an industrial licence or to the issue of a carry-on-business licence or to diversification within the existing licensed capacity in respect of such scheduled industries as may, from time to time, be decided by the Central Government, having regard to the maximum of production, better utilization of existing plant and machinery and other factors, the Ministries concerned may dispose of such application without reference to the Committee.] [Added by G.S.R. 559(E, dated 15th November, 1975](2)[ The Central Government may, by notification in the Official Gazette, appoint one or more committees, consisting of such number of members as it may think fit, to represent the Ministries or Departments of the Central Government dealing with,-(a)Department for Promotion of Industry and Internal Trade;(b)Industries specified in the First Schedule to the Act;(c)Home Affairs;(d)Commerce;(e)Corporate Affairs:Provided that the Central Government may, if it deems fit, include in such committee any other member to represent any other Ministry or Department.] [Substituted 'Ministry of Industrial Development' by Notification No. G.S.R. 637(E), dated 4.9.2019.](3)[ A committee appointed under sub-rule (2) may co-opt one or more representatives of other Ministries of the Central Government or of any State Government concerned, wherever it is necessary.] [Substitued by G.S.R. 270(E), dated 14th June, 1974]
