Section 10 in Haryana Industrial Promotion Rules, 2007
10. Processing and Monitoring of Composite Application Forms. Section.
(1)Immediately after issue of acknowledgement the particulars of the application shall be entered in the register of applications by the authorized representative of the nodal agency.(2)The register of application shall be scrutinized and approved by the Head of the Nodal Agency at the end of each working day.(3)The relevant parts of the Composite Application Forms shall be served on the authority within three working days from the date of filing and a receipt with date shall be obtained from the authority.(4)The authority shall process the application and send its orders sanctioning or meeting the application, as the case may be, to the nodal agency so that the same can be given by the applicant.(5)Under the provisions of clause (c) of section 9, the authority may ask for additional information from the applicant one before the expiry of the time limit, under intimation to the nodal agency.(6)In the case covered under sub-rule (5) of this rule, the time limit shall be palpable from the date the additional information has been furnished.(7)If the application is rejected or approved with modifications, the Committee in terms of sub-section (f) of section 9 shall examine such orders passed by the authority and if the Committee considers that there are valid grounds for a change in such decision, it shall take a decision which shall be binding on the authority.(8)In case of applications (except those where provision of deemed clearances apply pending with authorities concerned beyond the time limit) the Committee shall examine all such applications and pass orders which shall be binding on the authorities.
