Section 22 in Tamil Nadu Business Facilitation Act, 2018
22. Constitution, powers and functions of MSME State Single Window Committee.
(1)The Government shall, by notification, constitute an MSME State Single Window Committee with the Industries Commissioner and Director of Industries and Commerce as the Chairman, the Additional Director of Industries and Commerce as the Member Convener, and such other members from Competent Authorities concerned, as may be prescribed.(2)The Competent Authorities, who are members of the MSME State Single Window 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 MSME State 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)review and monitor the disposal of applications by the MSME District Single Window Committee;(iv)consider and decide cases under sections 24 and 25;(v)forward cases with remarks and relevant documents to the MSME Investment Promotion and Monitoring Board for decision under section 26;(vi)invite Competent Authorities or experts, who are not members of the Committee, as special invitees for any meeting of the MSME State Single Window Committee, as desired by the Chairman of the Committee; and(vii)exercise such other powers and perform such other functions as may be prescribed.
