Section 4 in Madhya Pradesh Micro and Small Enterprises Facilitation Council Rules, 2017
4. Manner of appointment of Chairperson.
- The State Government shall appoint Commissioner/Director of Industries of the Micro Small and Medium Enterprises Department of the Government of Madhya Pradesh as Chairperson of the Council Keeping in view the provisions as exist in sub-clause (i) of Clause (1) of Section 21 of the Act. However, another senior officer can also be designated as Commissioner/ Director of Industries for a limited purpose for being the Chairperson of the Council.
