Section 5 in Himachal Pradesh Micro and Small Enterprises Facilitation Council Rules, 2018
5. Meeting of the Council and Quorum.
- (i) The meeting of the Council shall be ordinarily held after giving seven days notice.(ii)However, in case of urgency, it can be called at such short notice as the Chairperson may find suitable.(iii)All the notices / communication for the meeting shall be informed to the petitioner including through Short Message Service and email.(iv)The Council shall hold regular meetings, at least once a month.(v)The quorum of meeting will be two, in case, if the number of members is three or four and it will be three if the number of members is five.
