Section 3 in Telangana State Micro and Small Enterprises Facilitation Council Rules, 2017
3. Setting up of the MSEFC.
- (i) The Government shall establish at least one Micro & Small Enterprises Facilitation Council (MSEFC). However, if the work so demand can also set up more MSEFC exercising such jurisdiction and for such area as may be specified in the Notification.(ii)The Government may also give secretariat assistance to MSEFC so appointed. It may also designate some official of the Secretariat to work as the Secretary to the Council who can be empowered by MSEFCs to issue notices or orders on behalf of the Council.(iii)The Government may provide a legal expert to assist the Council.(iv)The Government may specify any fee and/or processing charges paid while filing application.(v)The Secretariat for Council may have its own seal.
