Section 3 in Assam Micro And Small Enterprises Facilitation Council Rules, 2018
3. Setting up of the Council.
(1)The Government shall establish at least one Micro and Small Enterprises Facilitation Council ('MSEFC') in the State by notification issued under section 21 of the Act:Provided that if the work so demands, it may also set up more Councils exercising such jurisdiction and for such areas as may be specified in the Notification.(2)The Government may also give secretariat assistance to the Council so appointed. It may also designate some official of the Secretariat to work as the Secretary to the Council who can be empowered by the Council to issue notices or orders on behalf of the Council.(3)The Government may provide a legal expert to assist the Council.(4)Court fee stamp of Rs. 100 only is to be affixed along with all applications filed before the Council.(5)The Secretariat for Council may have its own seal.
