Section 13 in Rajasthan Investment Promotion Scheme, 2014
13. Provisions for E-Governance.
- All Government Departments responsible for the grant of benefits under the Scheme shall endeavor to enable electronic delivery of services under the Scheme in a time bound manner.13.2Notwithstanding the provisions given in clauses 10, 11 and 12, in order to enable eservices, the Government Department responsible for grant or disbursement of a benefit may, at any time, by order, require that an application or a communication, order or certificate or payment or the like related to that benefit under the Scheme shall be made or issued in electronic form.13.3To facilitate e-governance as above, the Government Department may change the procedure given in clauses 10, 11 and 12 to such extent that it is inconsistent or incompatible with electronic forms of communication and payment and such change shall not invalidate any action for the mere reason that it is repugnant to the procedural provisions of the Scheme.
