Section 16 in Tamil Nadu Business Facilitation Act, 2018
16. Constitution, powers and functions of State Single Window Monitoring Committee.
(1)The Government shall, by notification, constitute a State Single Window Monitoring Committee with the Chief Secretary to Government as the Chairman, Secretary, Industries Department as the Member Convener and Secretaries of concerned departments as members.(2)The members of the State Single Window Monitoring 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 Monitoring 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 status of processing of applications received through single window portal by the Competent Authorities and the State Single Window Committee;(iii)review and monitor the status of resolution of enterprises' grievances that were registered using the single window portal with respect to clearances and incentives from the Competent Authorities concerned;(iv)issue suitable directives to the Competent Authorities, wherever applicable which shall aid in resolution of the enterprises' grievances;(v)consider and decide cases under sections 18 and 19;(vi)forward cases with remarks and relevant documents to the Investment Promotion and Monitoring Board for decision under section 20;(vii)review and monitor the approval status for incentives to all such categories of projects as specified by the Government, by notification;(viii)invite Competent Authorities or experts, who are not members of the Committee, as special invitees for any meeting, as desired by the Chairman of the Committee; and(ix)exercise such other powers and perform such other functions as may be prescribed.
