Section 21(1) in The Micro, Small And Medium Enterprises Development Act, 2006
(1)The Micro and Small Enterprise Facilitation Council shall consist of not less than three but not more than five members to be appointed from among the following categories, namely:—(i)Director of Industries, by whatever name called, or any other officer not below the rank of such Director, in the Department of the State Government having administrative control of the small scale industries or, as the case may be, micro, small and medium enterprises; and(ii)one or more office-bearers or representatives of associations of micro or small industry or enterprises in the State; and(iii)one or more representatives of banks and financial institutions lending to micro or small enterprises; or(iv)one or more persons having special knowledge in the field of industry, finance, law, trade or commerce.
