Section 21(3) in Tamil Nadu Business Facilitation Act, 2018
(3)The MSME District 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)forward cases with remarks and relevant documents to the MSME State Single Window Committee for decision under section 24;(iv)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;(v)invite Competent Authorities or experts, who are not members of the Committee, as special invitees for any meeting of the MSME District 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.
