Section 17(2) in Tamil Nadu Business Facilitation Act, 2018
(2)The Investment Promotion and Monitoring Board shall perform the following functions, namely:-(i)meet at such time and place as the Chairman of the Board may decide and transact business as per the prescribed procedure;(ii)review and monitor the disposal of applications by the State Single Window Committee, State Single Window Monitoring Committee and the Competent Authorities;(iii)provide strategic direction and oversee the functioning of both the State Single Window Committee and the State Single Window Monitoring Committee;(iv)periodically review the implementation and operational efficiency of the Single Window Mechanism in the State;(v)consider and decide cases under section 20;(vi)review any other issue related to investor facilitation as put forth by the State Single Window Committee or the State Single Window Monitoring Committee;(vii)review policy issues related to investment promotion, facilitation and grounding;(viii)review and monitor the approval status for incentives to all such categories of projects as specified by the Government, by notification; and(ix)exercise such other powers and perform such other functions as may be prescribed.
