Section 11 in Kerala Industrial Single Window Clearance Boards & Industrial Township Area Development Act, 1999
11. Appellate Jurisdiction of the State Board.
(1)It the clearance or license or certificate applied for before the District Board or Industrial Area Board has been refused or recommended with modification, the aggrieved person may, within thirty days from the date or receipt of such refusal or recommendation from the District Board or Industrial Area Board, file an appeal to the state board against such order, in the manner prescribed.(2)The State Board may, if it is considered necessary call for additional details and on production of such details and after giving an opportunity of being heard to the aggrieved person and the authority concerned, shall dispose of such appeal within a period of thirty days from the date of filing the appeal. The decision of the State Board on such appeal shall be final.(3)The State Board may, with the previous approval of the Government delegate to any Sub Committee constituted by it such of its powers and functions under this section subject to such restrictions and conditions, if any, as it may specify.(4)The composition of the Sub Committee shall be such as may be prescribed.(5)Notwithstanding anything contained in any law for the time being in force any license, clearance or certificate-granted on the basis of a decision under this section by the State Board or a Sub Committee of the State Board shall be deemed to be issued under the respective statute.
