Section 4 in Rajasthan Enterprises Single Window Enabling and Clearance Rules, 2011
4. Processing and monitoring of applications at the level Nodal Agency.
- [(1) An automated acknowledgement shall be generated on the Portal for every application submitted electronically and the application shall be auto forwarded to the Competent Authority concerned under intimation to the Nodal Agency.(2)All the applications auto forwarded on the Portal to the Competent Authority shall be deemed to have been forwarded by the Nodal Agency within the meaning of clause (i) of section 6 of the Act.(3)In case the application is submitted to Nodal Agency in physical format as specified in sub-rule (1) of rule 3, the Nodal Agency shall issue the acknowledgement and forward the application to the Competent Authority concerned, within the time specified in Schedule-2 of these rules.(4)The Nodal Agency shall maintain a Register of Applications in electronic or physical form and the particulars of all the applications shall be entered in the Register of Applications.(5)The Nodal Agency shall monitor the disposal of applications within the time limit specified in these rules and keep a record of the communication between applicant and the Competent Authority.] [Substituted by Rajasthan Notification No. G.S.R. 7, dated 24.5.2016.](6)The Application on which the Competent Authority has taken a decision within the prescribed time limit, the decision so taken shall be entered into the Register of Applications and the status of the applications shall be submitted by the Nodal Agency to the State Empowered Committee or the District Empowered Committee, as the case may be in the next meeting of the concerned Empowered Committee.(7)The Application on which the Competent Authority has failed to take a decision within the prescribed time limit, the Nodal Agency shall place the application before the State Empowered Committee or the District Empowered Committee, as the case may be, for consideration in the next scheduled meeting of the concerned Empowered Committee within the prescribed time limit. In case the concerned Empowered Committee is unable to meet or otherwise unable to consider application, placed before it by the Nodal Agency, immediately, the Nodal Agency shall submit the application to the Chairperson of the concerned Committee. The Chairperson of the Committee, after recording the reasons in writing, may decide the application and such decision shall be placed before the concerned Committee in its next meeting. The decision taken by the Chairperson on the application shall be final subject to the decision of the Committee.(8)The Nodal Agency of State Empowered Committee shall receive Application for relaxations, exemptions and concessions for grant of customized package and seek comments of the concerned Departments or Authorities. The Nodal Agency shall submit the application for the customized package before the State Empowered Committee after the expiry of the period as specified in these rules for the comments from the concerned departments or authorities along with the comments received and even when the comments are not received.
