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State of Jharkhand - Section

Section 12 in Jharkhand Micro, Small and Medium Enterprises Development Rules, 2017

12. Plant Level Advisory Committee.

- (I) Under the provisions of Section 11 of the Micro. Small and Medium Enterprises Development Act, 2006, PLAC (Plant Level Advisory Committee) will be constituted in all the State and Central Public Enterprises in which the following shall be the members:-
(A)Managing Director/Chairman/Director of Public Enterprises of the State/ Center - Chairman
(B)Deputy Commissioner of the respective district or their representative -Member
(C)Manager of Leading Bank - Member
(D)Two Representatives of Micro and Small Enterprises Association - Members
(E)General Manager of the District Industry Center of the concerned District-Member Secretary
(II)Functions and responsibilities of plant level advisory committee:-
(A)Chairman / Director / Managing Director of Public Enterprises of the State / Center will constitute a Plant Level Advisory Committee within two months of the notification of the Rules.
(B)Its meeting will be held at least twice in a year.
(C)Plant Level Advisory Committee in relation to supply and payment in the plant will give advice to ensure disbursement of the delayed payment and compliance of the purchase policy in the light of provision of the Micro, Small and Medium Enterprises Development Act, 2006.
(D)Plant Level Advisory Committee will also review the works of other development activities under the provision of Micro, Small and Medium Enterprises Development Act, 2006.
(E)The General Manager of the District Industries Center of the respective district will submit progress report to the Directorate of Industry.
(F)Director, Industries will submit quarterly report to the Advisory Committee of the Government of India.