Section 9 in Jammu and Kashmir Micro and Small Enterprises Facilitation Council Rules, 2017
9. Meetings of the Council and Quorum.
(1)The meeting of the Council shall ordinarily be held after giving seven days prior notice.(2)In case of urgency, it can be called at such short notice as the Chairperson may find suitable.(3)All the notices/communications for the meeting shall be communicated to the petitioner through registered post including SMS and email.(4)The Council shall hold regular meetings, at least once a month, when cases are pending before it.(5)The quorum of meeting will be two in case if the number of members is three or four, and it will be three if the number of members is five.
