Section 24 in Tamil Nadu Business Facilitation Act, 2018
24. Review of cases by MSME District Single Window Committee.
(1)Notwithstanding anything contained in any State law for the time being in force, the MSME District Single Window Committee, may, either suo motu or on an application, examine any order passed by any Competent Authority, rejecting any clearance or approving it with modification, and if the MSME District Single Window Committee considers that there are valid grounds for a change in such decision, it shall forward such case to the MSME State Single Window Committee with remarks and relevant documents for a decision.(2)The MSME State Single Window Committee shall examine all cases referred to it by the MSME District Single Window Committee and pass appropriate orders.(3)The decision taken by the MSME State Single Window Committee shall be binding on the MSME District Single Window Committee and the Competent Authorities.
