Section 21 in Tamil Nadu Business Facilitation Act, 2018
21. Constitution, powers and functions of MSME District Single Window Committee.
(1)The Government shall, by notification, constitute an MSME District Single Window Committee with the District Collector as the Chairman, Regional Joint Director of Industries and Commerce as the Member Convener in respect of Chennai district, General Manager, District Industries Centre as the Member Convener for other districts with the Competent Authorities concerned and not exceeding two persons from Trade Associations, Chambers of Commerce and Technical Experts as members, as may be prescribed.(2)The Competent Authorities who are members of the MSME District 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 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.
