Section 3 in Madhya Pradesh Micro and Small Enterprises Facilitation Council Rules, 2017
3. Setting up of the Council.
(1)The State Government shall establish at least one Council. However, if the work so demands, it can also set up more Council exercising such jurisdiction and for such area as may be specified in the Notification.(2)The State Government may also give secretariat assistance to Council so appointed. It may also designate some official of the Secretariat to work as the Secretary to the Council who can be empowered by the Council to issue notices or orders on behalf of the Council.(3)The State Government may provide a legal expert to assist the Council.(4)The State Government may specify any fee and/or processing charges to be paid while filing application(5)The Secretariat for Council may have its own seal.
