Section 4 in Jharkhand Micro, Small and Medium Enterprises Development Rules, 2017
4. Structure of Micro and Small Enterprises Facilitation Council under Section 2 and Section 21 (1) of Micro, Small and Medium Enterprises Development Act, 2006.
- (A) The maximum number of members in the Micro and Small Enterprises Facilitation Council will be 5 (five), which will be as follows:-(i)Director, Industries or designated officer by the State Government under Section 21 (1) (i) of the Act.(ii)Coordinator, State Level Bankers Committee.(iii)Representative, Micro/Small Enterprises Association, Jharkhand, Ranchi.(iv)Legal specialist.(v)Chartered Accountant/Cost Accountant appointed by the Department/ Directorate as consultant.(B)Members other than the Chairman can hold post maximum upto two years from the date of appointment.(C)The membership of the member of the Council appointed under the provisions (ii), (iii), and (iv) of sub-rule (a) of the Rule 4 will end, if they do not represent the category or interest they were appointed for.(D)Any member of the council can abdicate from the Council by giving one month written prior notice to the government. The power to accept member's resignation will be vested in the government.(E)If the post of a member becomes vacant due to any reason, then the State Government can appoint a person to fill that vacancy.(F)Any member can be removed from the post by the Government:(i)If is of unsound mind and stands so declared by the competent court; or(ii)If becomes bankrupt or insolvent or suspends payment to his creditors; or(iii)If he is convicted for any offence, which is punishable under Indian Penal Code (Act 45/1860); or(iv)If he abstains himself / herself from three consecutive meetings of the council without the leave from Chairperson, and in any case from five consecutive meetings; or(v)If he acquires such financial or other interests as is likely in the opinion of Government to affect pre-judicially his functions as a member.
