Section 23 in Tamil Nadu Business Facilitation Act, 2018
23. Constitution, powers and functions of MSME Investment Promotion and Monitoring Board.
(1)The Government may, by notification, constitute an MSME Investment Promotion and Monitoring Board with the Minister for Rural Industries, Government of Tamil Nadu as the Chairman, Industries Commissioner and Director of Industries and Commerce as the Member Convener, and such other members as may be prescribed.(2)The MSME Investment Promotion and Monitoring Board shall exercise the following powers and perform the following functions, namely:-(i)meet at such time and place as the Chairman of the Board may decide and transact business as per the prescribed procedure;(ii)review and monitor the disposal of applications by the MSME District Single Window Committee, MSME State Single Window Committee, and the Competent Authorities;(iii)provide strategic direction and oversee the functioning of MSME District Single Window Committee and MSME State Single Window Committee;(iv)consider and decide cases under section 26;(v)review any other issue related to investor facilitation as put forth by the MSME District Single Window Committee or MSME State Single Window Committee;(vi)exercise such other powers and perform such other functions as may be prescribed.(3)The orders passed by the MSME Investment Promotion and Monitoring Board for issuing clearances to enterprises upto investment limits as may be notified under sub-section (1) of section 5, shall be final and binding on the MSME District Single Window Committee, MSME State Single Window Committee and the Competent Authorities.
