Section 8 in Madhya Pradesh Micro and Small Enterprises Facilitation Council Rules, 2017
8. Meetings of the Council and Quorum.
(1)The meeting of the Council shall be ordinarily held after giving seven days notice.(2)However, in case of urgency, it can be called at such short notice as the Chairperson may find suitable.(3)All the notices/ communication for the meeting shall be informed to the petitioner through SMS and e-mail.(4)The Council shall held regular meetings at least once in a month.(5)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.
