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State of Assam - Section

Section 8 in Assam Micro And Small Enterprises Facilitation Council Rules, 2018

8. Meeting of the Council and quorum.

(1)The meeting of the Council shall ordinarily be held after giving seven days notice. In case of urgency it may be called at such short notice as the Chairperson may find suitable.
(2)All the notices/communication for the meeting shall be informed to the petitioners through SMS and e-mail.
(3)The Council shall hold regular meetings, at least once in a month.
(4)The quorum of meeting shall be two in case if the number of members is three or four, and it shall be three, if the number of members is five.