Section 6 in Rajasthan Enterprises Single Window Enabling and Clearance Rules, 2011
6. Time Limits for processing and disposal of applications.
- [(1) The time limits for processing and disposal of applications shall be as specified in Part A and Part B of Schedule-I or Schedule-II, as the case may be. The time limits for the State Empowered Committee/District Empowered Committee for processing the application for Permissions, in case the Competent Authority has failed to take a decision in the specified time limit, shall be thirty working days counted from the last date of the time limit prescribed in Part A and Part B of Schedule I, for the Competent Authority to take the decision:Provided that any decision by the State Empowered Committee/District Empowered Committee or Chairperson of State Empowered Committee/District Empowered Committee, in exercise of power conferred to it in sub-section (4) of section 3 of the Act and sub-rule (7) of rule 4 of these rules, shall be communicated to concerned Competent Authority within seven days and it shall be binding on the Competent Authority and the Competent Authority shall issue all the necessary orders for Permission within three days.] [Substituted by Rajasthan Notification No. G.S.R. 7, dated 24.5.2016.](2)The State Government may be notification in the Official Gazette, add to or omit from, or otherwise amend or modify the Schedules appended to these rules and thereupon the Schedule shall be deemed to have been amended accordingly.
