Section 3 in Jammu and Kashmir Micro and Small Enterprises Facilitation Council Rules, 2017
3. Setting up of the Council(s).
(1)The Government shall establish at least one Micro and Small Enterprises Facilitation Council (MSEFC). However, if the work so demands, Government may set up more Councils exercising such jurisdiction and for such area(s) as may be specified in the notification.(2)Directorates of Industries and Commerce of each division would provide secretariat assistance to the respective Council. Joint/Deputy Director, Industries and Commerce of each division shall work as Secretary to the Council, who can be empowered by the MSEFCs to issue notices or orders on behalf of the Council.(3)The Law Officer of the respective Directorate of Industries and Commerce shall assist the Council in legal matters/issues.(4)The Government shall specify fee and/or processing charges to be paid while filing application to the Council.(5)The Secretariat for Council shall have its own seal.
