Section 4 in Telangana State Micro and Small Enterprises Facilitation Council Rules, 2017
4. Manner of appointment of Chairperson.
- The Government shall appoint Director of Industries Department as Chairperson of the Council keeping in view the provisions as exist in sub-clause (i) of clause (1) of Section 21 of the Act. However, another senior officer can also be designed as Director of Industries for a limited purpose of being the CHairperson of the Council.
