Section 12 in Telangana State Micro and Small Enterprises Facilitation Council Rules, 2017
12. Meetings 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 of the meeting shall be informed to the petitioner including through SMS 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 if five.
