Section 16(3) in Tamil Nadu Business Facilitation Act, 2018
(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.
