Section 3(4) in Rajasthan Enterprises Single Window Enabling and Clearance Act, 2011
(4)Notwithstanding anything contained in any Rajasthan law, the State Empowered Committee or, as the case may be, the District Empowered Committee shall, in case the Competent Authority has failed to process and dispose of such applications within the time limit prescribed under section 12, have the power to consider and dispose of applications for permission under any Rajasthan law. For this purpose, references to the Competent Authority in such law shall be construed as including reference to the State Empowered Committee or, as the case may be, the District Empowered Committee:Provided that where the Committee is unable to meet or otherwise unable to consider the application immediately, the Chairperson of the concerned Committee may, for reasons to be recorded in writing, decide the application and report the action taken to the Committee in its next meeting and the decision of the Chairperson, subject to any decision of the Committee, on such application shall for all purposes be deemed to be the decision of concerned Committee under this section.
