Section 3 in Jharkhand Micro, Small and Medium Enterprises Development Rules, 2017
3. Establishment of Micro and Small Enterprises Facilitation Council.
- i. The State Government through a notification shall set up one or more Micro Small Enterprises Facilitation Council in such places as those who exercise such jurisdiction and for such area as may be specified in the notification.ii. The Government may also give secretariat assistance to the appointed Micro and Small Enterprises Facilitation Council (M.S.E.EC.). It may also designate some official of the Secretariat to work as Secretary of the Council, who will have the right to issue notice or order on behalf of the Council.iii. The Government may provide a specialist for the assistance to Council.iv. The Government may specify any fees and / or processing charges to be paid while filing an application.v. The Council Secretariat will have its own seal.
