Section 15 in Tamil Nadu Business Facilitation Act, 2018
15. Constitution, powers and functions of State Single Window Committee.
(1)The Government shall, by notification, constitute a State Single Window Committee with the Managing Director and Chief Executive Officer, Guidance as the Chairman, Executive Director, Guidance as the Member Convener, the Competent Authorities concerned and not exceeding two persons from Trade Associations, Chambers of Commerce and Technical Experts, as members as may be prescribed.(2)The Competent Authorities who are Members of the State Single Window Committee shall attend all meetings personally and in case they are unable to attend the meeting, they may depute a senior level officer with a written authorization to take appropriate decision in the meeting.(3)The State Single Window Committee shall exercise the following powers and perform the following functions, namely:-(i)meet at such time and place, as the Chairman of the Committee may decide and transact business as per the prescribed procedure;(ii)review and monitor the processing of applications by the Competent Authorities;(iii)inform the applicant of the date on which the application was received by the Competent Authority and the date on which such application shall be deemed to have been approved under section 12;(iv)forward cases with remarks and relevant documents to the State Single Window Monitoring Committee for decision under section 18;(v)invite Competent Authorities or experts, who are not members of the committee, as special invitees for any meeting of the State Single Window Committee, as desired by the Chairman of the Committee; and(vi)exercise such other powers and perform such other functions as may be prescribed.
