Section 25(1) in Jharkhand Single Window Clearance Act, 2015
(1)Any entrepreneur aggrieved by the decision of the District Executive Committee, District Level Nodal Agency and Agency disapproving the project, or any other grievances may make, within thirty days from the date of receipt of communication of the decision of the Committee, first appeal to the Single Window Clearance Committee as may be prescribed. Appeal against the order of Single Window Clearance Committee shall lie with High Powered Committee.
