Tripura act 20 of 2010 : The Micro Small Medium Enterprises, Act, 2006

Department
  • Department of Directorate of Industries Commerce
Enforcement Date

31 Mar 1949

F IIMSEFC/20071. ~~rgl"'" 57'1? ' __ ------=NT OF TRIPURA

INDUSTRIES & COMMERCE DEPARTMENT AGARTALA -799005

Agartala, the.,) I March 2010 NOTIFICATION

In exercise of the provisions of Section 20 read with clause (p) Section 2 of the Micro Small &

Medium Enterprise, Act, 2006 (No.6 of 2006), the Governor is pleased to constitute the "Micro Small &

Medium Enterprise Council" for the State of Tripura with the following as members :-

i. Director, Industries & Commerce, Government of Tripura ii. General Manger, Lead Bank of Tripura i.e. United Bank

of India III. A Representative of Federation of Associations of Cottage &

Small Industries (FACSI) iv. A Representative of Tripura Industrial Entrepreneurs (TIE) v. A Representative of Tripura Chamber of Commerce & Industry (TCCI)

Chairman Member

Member Member Member

2. Since the members of Industry Facilitation Council are being nominated by designation, the vacancy that /'

would arise on account of any member leaving his office would be treated as filled up automatically by his

successor.

3. The powers and functioning of the Council will be governed as per provisions of the Tripura Micro & Small

Enterprises Facilitation Council Rules, 2008 under The Micro, Small and Medium Enterprise Development

Act, 2006 (27 of 2006).

4. The concerned section of the Directorate of Industries & Commerce, Govt. of Tripura dealing with MSME

matters will function as Secretariat to the Committee.

By Order and in the Name of the Governor of Tripura

(t. I~\'(0;1~ng8> Add!. Secretary

Industries & Commerce Copy to:

1. All Concerned.

2. The Manager, Tripura Gov!. Printing Press, Printing and Stationeries Department, Govt. of Tripura for publication of the notification in the next issue of the Tripura Gazette.

•• •

IMSEFC/2007l. 5? SI " 5 (779 ’ NT or TRIPURA INDUSTRIES & COMMERCE DEPARTMENT AGARTALA -799005 Agartala, theg I March 2010 NOTIFICATION In exercise of the provisions of Section 20 read with clause (p) Section 2 of the Micro Small & Medium Enterprise, Act, 2006 (No.6 of 2006), the Governor is pleased to constitute the “Micro Small & Medium Enterprise Council” for the State of Tripura with the following as members :- i. Director, Industries & Commerce, Government of Tripura — Chairman ii. General Manger, Lead Bank of Tripura i.e. United Bank - Member of India iii. A Representative of Federation of Associations of Cottage & Small Industries (FACSI) - Member iv. A Representative of Tripura Industrial Entrepreneurs (TIE) - Member v. A Representative of Tripura Chamber of Commerce & Industry (TCCI) - Member 2. Since the members of Industry Facilitation Council are being nominated by designation, the vacancy that would arise on account of any member leaving his office would be treated as filled up automatically by his successor. 3. The powers and functioning of the Council will be governed as per provisions of the Tripura Micro & Small Enterprises Facilitation Council Rules, 2008 under The Micro, Small and Medium Enterprise Development Act, 2006 (27 of 2006). 4. The concerned section of the Directorate of Industries & Commerce, Govt. of Tripura dealing with MSME matters will function as Secretariat to the Committee. By Order and in the Name of the Governor of Tripura I (V.G $300!)» I Addl. Secretary Industries & Commerce Copy to: 1. All Concerned. 2. The Manager, Tripura Govt. Printing Press, Printing and Stationeries Department, Govt. of Tripura for publication of the notification in the next issue of the Tripura Gazette. —_g_, A , fl, ‘, 7 ._

F.1-2(47)/DI/SSI/MSEFC/20071, 5"'~~/ -571~' GOVERNMENT OF TRIPURA

INDUSTRIES & COMMERCE DEPARTMENT AGARTALA -799005

Agartala, the,.) I March 2010 NOTIFICATION

In exercise of the provisions of Section 20 read with clause (p) Section 2 of the Micro Small &

Medium Enferprise, Act, 2006 (No.6 of 2006), the Governor is pleased to constitute the "Micro Small &

Medium Enterprise Council" for the State of Tripura with the following as members :-

i. Director, Industries & Commerce, Government of Tripura ii. General Manger, Lead Bank of Tripura i.e. United Bank

of India iii. A Representative of Federation of Associations of Cottage &

Small Industries (FACSI) iv. A Representative of Tripura Industrial Entrepreneurs (TIE) v. A Representative of Tripura Chamber of Commerce & Industry (TCCI)

Chairman Member

Member Member Member

2. Since the members of Industry Facilitation Council are being nominated by designation, the vacancy that ,-

would arise on account of any member leaving his office would be treated as filled up automatically by his

successor.

3. The powers and functioning of the Council will be governed as per provisions of the Tripura Micro & Small

Enterprises Facilitation Council Rules, 2008 under The Micro, Small and Medium Enterprise Development

Act, 2006 (27 of 2006).

4. The concerned section of the Directorate of Industries & Commerce, Govt. of Tripura dealing with MSME

matters will function as Secretariat to the Committee.

By Order and in the Name of the Governor of Tripura

(flv. IjA>\ • (~~lm~;)\>

Addl Secretary Industries & Commerce

Copy to:

1. All Concerned.

2. The Manager, Tripura Govt. Printing Press, Printing and Stationeries Department, Govt. of Tripura for publication of the notification in the next issue of the Tripura Gazette.

Scanned by CamS canner

F.i-2(47)/Dl/SSl/MSEFC/2007l. 587$?! "5 77? ’ GOVERNMENT or TRlPURA INDUSTRIES 8: COMMERCE DEPARTMENT AGARTALA 799005 Agartala, the; | March 2010 NOTIFICATION In exercise of the provisions of Section 20 read with clause (p) Section 2 oi the Micro Small & Medium Enterprise, Act, 2006 (No.6 of 2006), the Governor is pleased to constitute the "Micro Small & Medium Enterprise Council” for the State of Tripura with the following as members :- i. Director, industries & Commerce, Government of Tripura - Chairman ii. General Manger, Lead Bank of Tripura i.e. United Bank - Member of india iii. A Representative of Federation of Associations of Cottage & Small industries (FACSI) - Member iv. A Representative of Tripura industrial Entrepreneurs (TIE) - Member v. A Representative of Tripura Chamber of Commerce & Industry (TCCi) Member 2. Since the members of Industry Facilitation Council are being nominated by designation, the vacancy that would arise on account of any member leaving his office would be treated as filled up automatically by his successor. 3. The powers and functioning of the Council will be governed as per provisions of the Tripura Micro & Small Enterprises Facilitation Council Rules, 2008 under The Micro, Small and Medium Enterprise Development Act, 2006 (27 of 2006). 4. The concerned section of the Directorate of Industries & Commerce, Govt. of Tripura dealing with MSME matters will function as Secretariat to the Committee. By Order and in the Name of the Governor of Tripura (i/Cééfinw 1w Addl. Secretary industries & Commerce Copy to: i. All Concerned. 2. The Manager, Tripura Govt. Printing Press, Printing and Stationeries Department, Govt. of Tripura for publication of the notification in the next issue of the Tripura Gazette.

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