Section 23(2) in Tamil Nadu Business Facilitation Act, 2018
(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.
