6. Powers and functions of District Nodal Agencies.
(1)The State Nodal Agency shall have the following powers and perform the following functions, namely:-(a)to monitor, supervise and review the overall functioning of the District Nodal Agency;(b)to coordinate and liaise with the concerned departments at the State and Central level; and(c)to review and take a decision on the appeal filed under clause (a) of section 12 against the orders of District Nodal Agency and ensure time bound redressal of grievances.(2)The District Nodal Agency shall have the following powers and perform the following functions, namely:-(a)to assist and facilitate Micro, Small and Medium Enterprises in the State;(b)to maintain a record of 'Declaration of Intent' as may be received and to issue a Certificate of In Principle Approval, under this Act;(c)to review and decide the application filed under clause (b) of section 12 and ensure time bound redressal of grievances; and(d)to coordinate with the other departments of the Government at the district level.(3)The Government may assign such other powers and functions to the nodal agencies as it may deem fit for giving effect to the provisions of this Act.
