Section 4(1) in Tamil Nadu Business Facilitation Act, 2018
(1)Under the superintendence, direction and control of the Government and Respective Committees, the Nodal Agency shall discharge the following functions, namely:-(i)act as a single point of contact for all enterprises that require clearances and incentives as notified by the Government under section 6 and issue acknowledgment certificate under clause (a) of sub-section (2) of section 11A;(ii)assist the applicants in completing the application forms;(iii)arrange for pre-scrutiny of applications by convening meetings with representatives of Competent Authorities and address queries of investors;(iv)on completion of pre-scrutiny,-(a)accept those applications which are complete; or(b)ask for additional information in case of incomplete applications, in accordance with the rules made under this Act;(v)receive applications for clearances through single window portal;(vi)act as a secretariat to the Respective Committees and support them in discharging their functions;(vii)receive orders, either rejecting or accepting the application, from the Competent Authority and take appropriate action as may be prescribed;(viii)redress the grievances of enterprises, if any, associated with the process of securing clearances and incentives under this Act and the rules made thereunder.
