Section 7(8) in The Micro, Small And Medium Enterprises Development Act, 2006
(8)The Advisory Committee shall, after considering the following matters, communicate its recommendations or advice to the Central Government or, as the case may be, State Government or the Board, namely:—(a)the level of employment in a class or classes of enterprises;(b)the level of investments in plant and machinery or equipment in a class or classes of enterprises;(c)the need of higher investment in plant and machinery or equipment for technological upgradation, employment generation and enhanced competitiveness of the class or classes of enterprises;(d)the possibility of promoting and diffusing entrepreneurship in a micro, small or medium enterprises; and(e)the international standards for classification of small and medium enterprises.
