Haryana Government Gazette
EXTRAORDINARY
Published by Authority © Govt. of Haryana No. 183-2021/Ext.] CHANDIGARH, TUESDAY, NOVEMBER 9, 2021 (KARTIKA 18, 1943 SAKA) gfj;k.kk ljdkj
m|ksx rFkk okf.kT; foHkkx
vf/klwpuk
fnukad 9 uoEcj] 2021
la[;k 2/6/2021-1IB-II.— lw{e] y?k q vkSj e/;e m|e fodkl vf/kfu;e] 2006 ¼2006 dk dsUnzh; vf/kfu;e 27½] dh /kkjk 30 dh mi&/kkjk ¼2½ ds lkFk ifBr mi&/kkjk ¼1½ }kjk iznRr 'kfDr;ksa dk iz;ksx djrs gq,] gfj;k.kk ds jkT;iky] blds }kjk] gfj;k.kk lw{e rFkk y?kq m|e lqdj ifj"kn~ dh lajpuk] blds lnL;ksa dh fjfDr;ksa dks Hkjus ds
1- ¼1½ ;s fu;e gfj;k.kk lw{e vkSj y?kq m|e lqdj ifj"kn~ fu;e] 2021] dgs tk ldrs gSaA laf{kIr uke] ¼2½ ;s lEi.w kZ gfj;k.kk jkT; esa ykxw gksaxsA foLrkj rFkk
izkjEHkA
¼3½ ;s jkti= esa buds izdk'ku dh frfFk ls ykxw gksaxsA
2- ¼1½ bu fu;eksa esa] tc rd lanHkZ ls vU;Fkk visf{kr u gks] &
ifjHkk"kk,aA ¼d½ Þvf/kfu;eß ls vfHkizk; gS] lw{e] y?kq vkSj e/;e m|e fodkl vf/kfu;e] 2006 ¼2006 dk dsUnzh; vf/kfu;e 27½(
¼[k½ ÞEkk/;LFke~ vkSj lqyg vf/kfu;eß ls vfHkizk; g]S ek/;LFke~ vkSj lqyg vf/kfu;e] 1996 ¼1996 dk dsUnzh; vf/kfu;e 26½(
¼x½ ÞlaxBUkß ls vfHkizk; gS] gfj;k.kk lkslkbVh iathdj.k rFkk fofu;eu vf/kfu;e] 2012 ¼2012 dk 1½ vFkok dEiuh vf/kfu;e] 2013 ¼2013 dk dUs nhz ; vf/kfu;e 18½ dh /kkjk 8 ds v/khu iathd`r lw{e vkSj y?kq q m|ksx dk dksbZ lewg( ¼?k½ Þifj"kn~~ß ls vfHkizk; gS] vf/kfu;e dh /kkjk 20 ds v/khu jkT; ljdkj }kjk LFkkfir gfj;k.kk lw{e rFkk y?kq m|e lqdj ifj"kn~(
¼M½ Þlla wpuk dk fMftVy
¼p½ Þiz:iß ls vfHkizk; gS] bu fu;eksa ls layXu iz:i(
¼N½ ÞlnL;ß ls vfHkizk; gS] v/;{k lfgr ifj"kn~ ~ dk lnL;(
¼Tk½ Þ/kkjkß ls vfHkizk; gS] vf/kfu;e dh /kkjk(
¼>½ ÞjkT; ljdkjß ls vfHkizk; gS] iz'kklfud foHkkx esa gfj;k.kk jkT; dh ljdkjA ¼2½ bu fu;eks esa iz;qDr] fdUrq vifjHkkf"kr 'kCnksa vkSj vfHkO;fDr;ksa ds ogh vFkZ gksaxs tks mUgas lw{e] y?kq vkSj e/;e m|e fodkl vf/kfu;e] 2006 ¼2006 dk dsUnzh; vf/kfu;e 27½ esa fn;s x;s gaSA
(3743)
3744 HARYANA GOVT. GAZ. (EXTRA.), NOV. 9, 2021 (KRTK. 18, 1943 SAKA)
ifj"kn~ dh 3- ¼aa1½ ifj"kn~ dh lajpuk fuEufyf[kr jhfr esa gksxh] vFkkZr~& lajpukA ¼d½ lw{e] y?kq vkSj e/;e m|e foHkkx] gfj;k.kk v/;{k ls fu;qDr dksbZ vf/kdkjh] tks funs'kd dh
inoh ls uhps dk u gks(
¼[k½ foRRkh; lykgdkj] gfj;k.kk lkoZtfud miØe lnL;
C;wjks ds dk;kZy; ls fu;qDr dksbZ vf/kdkjh] tks
Js.kh&d dh inoh ls uhps dk u gks(
¼x½ U;k; iz'kklu foHkkx] gfj;k.kk ls fu;qDr dksbZ lnL; vf/kdkjh] tks mi ftyk U;k;oknh dh inoh ls
uhps dk u gks(
¼?k½ jkT; ljdkj }kjk fu;qDr gfj;k.kk jkT; ds lw{e xSj&ljdkjh lnL; vkSj y?kq vkS|ksfxd la?k dk iz/kku ;k mldk
izfrfuf/k] tks egklfpo dh inoh ls uhps dk u gks(
¼M+½ lw{e] y?kq vkSj e/;e m|e foHkkx] gfj;k.kk ls lnL; lfpo fu;qDr dksbZ vf/kdkjh] tks la;qDr funs'kd dh inoh
ls uhps dk u gksA
¼2½ xSj&ljdkjh lnL; viuk inHkkj xzg.k djus dh frfFk ls ,d o"kZ dh vof/k ds fy, in /kkj.k djsxkA jkT; ljdkj] ;fn ;g mfpr le>s] xSj ljdkjh lnL; dh vof/k dks ,d vkSj o"kZ ds fy, c<+k ldrh gSA XkSj&ljdkjh lnL;] jkT; ljdkj dks fyf[kr esa ,d ekl dk uksfVl nsrs gq, vius in ls R;kxi= ns ldrk gSA
¼3½ ljdkjh lnL;] vius lEcfU/kr foHkkx ls ;Fkk ykxw fu;eksa ds vuqlkj ;k=k@nSfud HkRRkk izkIr djus ds gdnkj gksaxssA xSj&ljdkjh lnL; Hkh] vius fu;qfDr i= esa ;Fkk fofufnZ"V ikfjJfed vkSj ;k=k@nSfud HkRrk izkIr djus dk gdnkj gksxkA
¼4½ jkT; ljdkj] xSj&ljdkjh lnL; dks fuEufyf[kr dkj.kksa ls mls mlds in ls gVk ldrh gS&
¼d½ ;fn og fod`rfpÙk gS vkSj fdlh l{ke U;k;ky; }kjk bl izdkj ?kksf"kr fd;k x;k gS( vFkok
¼[k½ ;fn og jkT; ljdkj dh jk; esa lnL; ds :Ik esa vius dk;Z dk fuoZgu djus esa v{ke gS( vFkok
¼x½ ;fn og _.k'kks/kuk{ke ;k fnokfy;k gks x;k gS ;k vius _.knkrkvksa dks _.k ugha pqdk jgk gS( vFkok
¼?k½ ;fn og Hkkjrh; naM lafgrk] 1860 ¼1860 dk dsUnzh; vf/kfu;e 45½ ds v/khu naMuh; fdlh vijk/k esa nks"kfl) Bgjk;k x;k gS( vFkok
¼M+½ ;fn og v/;{k dh vuqefr ds fcuk ifj"kn~ dh yxkrkj rhu cSBdksa vkSj fdlh Hkh fLFkfr esa yxkrkj iakp cSBdksa ls vuqifLFkr jgrk gS( vFkok
¼p½ ;fn og jkT; ljdkj dh jk; esa ,sls foRrh; vFkok vU; fgr j[krk gks] ftlls lnL; ds :i esa mlds d`R;ksa ij izfrdwy izHkko iM+us dh lEHkkouk gksA vkdfLed 4- tc fdlh xSj ljdkjh lnL; dh e`R;q] R;kxi= ;k vU; fdlh dkj.k ls dksbZ vkdfLed fjfä fjfäA gksrh gS] rks v/;{k] vfoyEc jkT; ljdkj dks fjiksVZ djsxk] tks] fu;qfDr }kjk fjfä dks Hkjus ds fy, dne mBk,xhA
ifj"kn~ dh 5- ¼1½ ifj"kn~ dk eq[;ky; iapdwyk esa gksxkA ifj"kn~ vius eq[;ky; ;k ,sls vU; LFkku vkSj cSBdA ,ssls le; ij] tks v/;{k }kjk fofuf'Pkr fd;k tk,] cSBd djsxhA cSBd dh v/;{krk] v/;{k ;k lnL; lfpo }kjk dh tk,xhA
¼2½ ifj"kn~ vius dkjckj ds laO;ogkj ds fy, vkerkSj ij izfrekl de ls de ,d cSBd dk vk;kstu djsxhA
¼3½ v/;{k] fdlh Hkh ,sls ekeys esa] ftl ij mldh jk; esa rRdky vkSj rqjUr fopkj fd;k tkuk vko';d gS] ifj"kn~ dh rRdky cSBd cqyk ldrk gSA
¼4½ cSBd dh x.kiwfrZ mifLFkr lnL;ksa esa ls vk/ks ls vf/kd gksxhA
¼5½ ifj"kn~ dh cSBd uksfVl] tks lkr fnu ls de dh vof/k dk u gks] nsrs gq, cqykbZ tk ldrh gSA ifj"kn~ dh rRdky cSBd ds ekeys esa uksfVl] tks vM+rkyhl ?kaVs ls de dh vof/k dk u gks] nsrs gq, cqykbZ tk ldrh gSA
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HARYANA GOVT. GAZ. (EXTRA.), NOV. 9, 2021 (KRTK. 18, 1943 SAKA) 3745
¼6½ fdlh Hkh cSBd ds fy, fdlh Hkh lnL; dks uksfVl nsus dh dksbZ vkdfLed pwd ;k lnL; }kjk uksfVl dh vizkfIr cSBd dh dk;Zokgh dks vekU; ugha djsxhA ¼7½ cSBd esa fopkjs x, lHkh lanHkZ@ekeys] mifLFkr lnL;ksa ds cgqer ls fofuf'pr fd, tk,axsA
6- ¼1½ gfj;k.kk jkT; esa iathd`r O;fFkr lw{e vkSj y?kq m|e vkiwfrZdkj] leFkZd nLrkostksa lanHkZ ds lEcU/k esa vkSj lanHkZ dh lkWQ~~V izfr lfgr iz:Ik&II esa C;kt ds ifjdyu lfgr iz:Ik&I esa ifj"kn~ dks lanHkZ ifj"kn~ dh Hkst ldrk gSA lanHkZ ds lkFk rhu gtkj ikap lkS :Ik, dh Qhl vFkkZr~~ ,d gtkj :Ik, vkosnu izfØ;kA Qhl vkSj nks gtkj ikap lkS :Ik, iz'kklfud [kpZ] ifj"kn~~ ds v/;{k ds i{k esa fMek.M Mªk¶V@psd@,u-bZ-,Q-Vh- ds :Ik esa layXu dh tk,xhA O;fFkr lw{e vkSj y?kq m|e vkiwfrZdkj iz:Ik&III esa bl vk'k; dk Hkh opuc)rk izLrqr djsxk fd mluss le:i fookn esa fdlh flfoy U;k;ky; ds le{k dksbZ lanHkZ izLrqr ugha fd;k gSA O;fFkr lw{e vkSj y?kq m|e vkiwfrZdkj] [kjhnnkj@[kjhnnkjksa] ftuds fo:) lUnHkZ fn;k x;k gS] dks Hksts tkus okys laiw.kZ leqPp; nLrkostksa vkSj lanHkZ dh ,d izfr Hkh layXu djsxkA
¼2½ ifj"kn~ lw{e vkSj y?kq m|e vkiwfrZdkj ls lanHkZ izkIr gksus ij] bl iz;kstu gsrq cuk, x, vkf/kdkfjd oSc iksVZy ij MkVk ntZ djsxhA
¼3½ MkVk ntZ djus ds ckn] ifj"kn~ }kjk lanHkZ dh izkfIr dh ikorh lwpuk ds fdlh fMftVy
¼4½ ifj"kn~~] izkjafHkd Lrj ij lanHkZ nk;j djus ds laca/k esa lw{e vkSj y?kq m|e vkiwfrZdkj dh l{kerk ;k Qhl dh tkap djsxhA ;fn lanHkZ esa ntZ fd, x, C;kSjs vf/kfu;e ;k blds v/khu cuk, x, fu;eksa ds miCkU/kksa ds vuqlkj ugha ik, tkrs gSa] rks ifj"kn~] mDr vkiwfrZdkj dks bl vuqjks/k ds lkFk ,d volj iznku djsxh fd og visf{kr lwpuk@nLrkost uksfVl esa fofufnZ"V ,slh vof/k ds Hkhrj ifj"kn~ dks miyC/k djok,A ;fn vkiwfrZdkj] ifj"kn~ dks mDr lwpuk@nLrkost uksfVl esa fofufnZ"V vof/k ds Hkhrj miyC/k djokus esa vlQy jgrk gS] rks lanHkZ vkxkeh vko';d dkjZokbZ fd, fcuk ewy:i esa okil ykSVk fn;k tk,xkA
¼5½ ifj"kn~ ;fn lanHkZ esa of.kZr rF;ksa ls larq"V gS fd lw{e vkSj y?kq m|e vkiwfrZdkj] vf/kfu;e ;k blds v/khu cuk, x, fu;eksa ds micU/kksa ds v/khu lanHkZ izLrqr djus ds fy, ik= gS] rks og izfroknh dks nkos ds fooj.k rFkk lanHkZ ls layXu vU; nLrkostksa dh izfr iathd`r Mkd }kjk ;k lalwpuk ds fdlh fMftVy
¼6½ ifj"kn~] vf/kfu;e dh /kkjk 18 dh mi/kkjk ¼2½ esa fofufnZ"V micU/kksa ds vuqlkj lanHkZ esa dk;Zokgh djsxhA i{kdkjksa dks uksfVl LihM iksLV ;k lalwpuk ds fdlh fMftVy
¼7½ ;fn ifj"kn~ }kjk lanHkZ fdlh laLFkk dks Hkstk tkrk gS] rks mDr laLFkk lqyg djkus dk iz;kl djsxh vkSj ifj"kn~ }kjk lanHkZ Hkstus ds iUnzg fnu ds Hkhrj ;k vof/k] tks ifj"kn~ fofufnZ"V djs] ds Hkhrj viuh fjiksVZ ifj"kn~~ dks izLrqr djsxhA
¼8½ tgka mi&fu;e ¼7½ ds v/khu 'kq: dh xbZ lqyg dh izfØ;k vlQYk jgrh gS vkSj nksuksa i{kdkjksa ds chp fcuk fdlh le>kSrs ds lekIr gks tkrh gS] rks ifj"kn~] vf/kfu;e dh /kkjk 18 dh mi/kkjk ¼3½ esa fofufnZ"V micU/kksa ds vuqlkj fookn dh e/;LFkrk ds fy, dk;Zokgh djsxhA i{kdkjksa dks uksfVl LihM iksLV ;k lalwpuk ds fdlh fMftVy
¼10½ ifj"kn~ viuh dk;Zokfg;ka oLrqr% mifLFkfr ;k fofM;ks dkWUÝSflax ds ek/;e] tSlk mfpr le>s] ls djsxhA
¼11½ ifj"kn~] ekeys esa ek/;LFke~ fu"d"kksaZ@fjiksVZ rFkk flQkfj'kksa ij fopkj djsxh vkSj vafre iapkV@vkns'k ikfjr djsxhA
¼12½ ifj"kn~] dk;Zokfg;ksa dks lapkfyr djrs le; lgk;rk gsrq ek/;LFke~ vkSj lqyg vf/kfu;e] 1996 ¼1996 dk dsUnzh; vf/kfu;e 26½ dh /kkjk 26 ds vuqlkj ,d ;k ,d ls vf/kd fo'ks"kKksa dks fu;qDr dj ldrh gSA
3
3746 HARYANA GOVT. GAZ. (EXTRA.), NOV. 9, 2021 (KRTK. 18, 1943 SAKA)
ifj"kn~ ds 7- ¼1½ ifj"kn~ dk dksbZ Hkh fu.kZ;] ifj"kn~ dh cSBd esa mifLFkr blds lnL;ksa ds cgqer }kjk fu.kZ;A fd;k tk,xkA
¼2½ ifj"kn~] ek/;LFke~ vkSj lqyg vf/kfu;e] 1996 ¼1996 dk dsUnzh; vf/kfu;e 26½ dh /kkjk 31 ds vuqlkj ek/;LFke~ iapkV ikfjr djsxhA iapkV ij ykxw lqlaxr fof/k ds vuqlkj LVkEi Qhl yxkbZ tk,xhA iapkV dh izekf.kr izfr i{kdkjksa }kjk vkosnu nk;j djus ds lkr fnu ds Hkhrj Hksth tk,xhA
¼3½ ifj"kn~] ifj"kn~ dh izR;sd cSBd dh dk;Zokgh dks] bl iz;kstu ds fy, cuk, x, vkf/kdkfjd osc iksVZy ij viyksM djsxhA
¼4½ Lo;a ifj"kn~ }kjk ;k oSdfYid fookn lek/kku lsok,a miyC/k djokus okyh fdlh laLFkk] ftls ifj"kn~~ }kjk lanHkZ Hkstk x;k gS] }kjk fn, x, fdlh Hkh iapkV vFkok vU; vkns'k dks vikLr djus ds fy, dksbZ Hkh vkosnu fdlh Hkh U;k;ky; }kjk rc rd xzg.k ugha fd;k tk,xk tc rd izfroknh vihydrkZ ¼tks vkiwfrZdkj u gks½] ipa kV ;k vU; vkns'kksa] tSlh Hkh fLFkfr gks] ds vuqlkj ,slh jhfr tks ,sls U;k;ky; }kjk funsZ'k fd;k tk,] esa ml jkf'k dk ipgRrj izfr'kr tek ugha djok nsrk gSA ifj"kn~ dh 8- ifj"kn~ dh ,d gh eqgj gksxh] tks ,sls nLrkostksa ij yxkbZ tk,xh] tks v/;{k vkns'k }kjk funsZ'k eqgjA djsA
ifj"kn~ dk 9- ¼1½ ifj"kn~ dk v/khuLFk veyk] lw{e] y?kq vkSj e/;e m|e funs'kky;] gfj;k.kk }kjk v/khuLFk miyC/k djok;k tk,xk vFkok jkT; ljdkj dh vkmVlksflZax uhfr ds vuqlkj fu;ksftr fd;k tk,xkA veykA
¼2½ xSj&ljdkjh lnL; dks Hkqxrku;ksX; HkRrs vkSj ifj"kn~ ds v/khuLFk deZPkkfj;ksa dks Hkqxrku;ksX; osru vkSj HkRrs bR;kfn lfgr iz'kklfud O;;] lw{e] y?kq vkSj e/;e m|e funs'kky;] gfj;k.kk }kjk miyC/k djokbZ xbZ jkT; dh lesfdr fuf/k ls iwjk fd;k tk,xkA
OklwyhA 10- ;fn dksbZ [kjhnnkj] ifj"kn~ }kjk ;k fdlh lLa Fkk }kjk ikfjr fdlh iapkV ;k vU; vkns'k dks vikLr djus ds fy, vf/kfu;e dh /kkjk 19 ds v/khu dksbZ vihy nk;j ugha djrk gS ;k ;fn [kjhnnkj }kjk nk;j dh xbZ ,slh vihy [kkfjt gks tkrh gS] rks ml fLFkfr esa ifj"kn~~ ;k laLFkk }kjk ikfjr ,slh fMØh@iapkV ;k vkns'k dks lacaf/kr ftyk dyWDVj] tgka [kjhnkj dh laifRr fLFkr gS] }kjk fu"ikfnr fd;k tk,xk vkSj ns; jkf'k dks Hkw&jkTkLo ds cdk;k ds :i esa olwy fd;k tk,xkA Ikzxfr fjiksVZA 11- ¼1½ ifj"kn~] ifj"kn~~ dh okf"kZd izxfr fjiksVZ lfgr] vius dk;Z ls lacaf/kr vk/kkjHkwr tkudkjh bl iz;kstu gsrq cuk, x, vius vkf/kdkfjd osc iksVZy ij viyksM djsxhA
¼2½ ifj"kn~] vf/kfu;e esa ;FkkfofufnZ"V ,slh jhfr ;k
fuokZpu djus 12- bu fu;eksa ds dk;kZUo;u ds nkSjku] ;fn mDr fu;eksa ds fdUgha micU/kksa ds fuokZpu esa dksbZ dh 'kfDr A dfBukbZ mRiUu gksrh gS] rks fuokZpu djus dh 'kfDr jkT; ljdkj esa fufgr gksxhA fujlu vkSj 13- gfj;k.kk lw{e rFkk y?kq m|e lqdj ifj"kn~ fu;e] 2007] blds }kjk fujfLkr fd, tkrs gSa % O;ko`fRrA ijUrq] bl izdkj fujflr fu;eksa ds v/khu dh xbZ dksbZ ckr ;k dh xbZ dksbZ dk;Zokgh] bu fu;eksa ds micU/kksa ds vuq:Ik dh xbZ ckr ;k dh xbZ dk;Zokgh le>h tk,xh %
ijUrq ;g vkSj fd fujflr fu;eksa ds v/khu vkjEHk dh xbZ dk;Zokfg;k a T;ksa dh R;ksa tkjh jgsaxhA
4
HARYANA GOVT. GAZ. (EXTRA.), NOV. 9, 2021 (KRTK. 18, 1943 SAKA) 3747
iz:Ik I
[nsf[k, fu;e 6¼1½] lsok esa]
v/;{k]
gfj;k.kk lw{e rFkk y?kq m|e lqdj ifj"kn~] iapdwykA
fo"k; % lw{e] y?kq vkSj e/;e m|e fodkl vf/kfu;e] 2006 dh /kkjk 18 ds v/khu lanHkZA eSa] eSllZ-------------------- dk vf/kd`r izfrfuf/k gw¡A ;g QeZ] l{w e] y?kq vkSj e/;e m|e fodkl vf/kfu;e] 2006 ds micU/kksa ds vuqlkj ,d lw{e@y?kq bdkbZ gSA bl bdkbZ }kjk eky@lsokvksa dh vkiwfrZ eSllZ------------------------------- dks dh xbZ Fkh] ijUrq bls Hkxq rku] lw{e] y?kq vkSj e/;e m|e fodkl vf/kfu;e] 2006 dh /kkjk 15 ds micU/kksa ds vuqlkj ugha fd;k x;k gSA blfy,] eSa] [kjhnkj ls O;fFkr gksrs gq, lanHkZ nk;j djuk pkgrk gw¡A ekeys ls lca af/kr lwpuk bl izdkj gS%
| 1- | m|ksx vk/kkj la[;k@m|e iathdj.k la[;k % ¼izek.k layXu djsa½ uksV % lw{e vkSj y?kq m|e m|ksx vk/kkj udyogadhaar.gov.in (http://udyogadhaar.gov.in) vFkok m|e iathdj.k (http://udyamregistration.gov.in) ij ntZ dj ldrh gSA |
| 2- | gfj;k.kk m|e Kkiu la[;k % ¼izek.k layXu djsa½ uksV % lw{e vkSj y?kq m|e viuk gfj;k.kk m|e Kkiu la[;k (http://harudhyam.edisha.gov.in/) ij ntZ dj ldrh gSaA |
| 3- | vkosnu nk;j djus dh frfFk % |
| 4- | O;fFkr lw{e vkSj y?kq m|e dk C;kSjk % |
| 4-1 | vf/kd`r izfrfuf/k dk uke % ¼izkf/kdkj layXu djsa½ |
| 4-2 | m|e dk uke ¼vkiwfrZdkj½ % |
| 4-3 | m|e dk irk ¼fiu dksM lfgr½ |
| 4-4 | ftyk % |
| 4-5 | jkT; % |
| 4-6 | eksckbZy uEcj % |
| 4-7 | bZesy % |
| 4-8 | O;fFkr m|e dh fdLe % |
| lw{e y?kq | |
| 5- | izfroknh dk uke ¼Øsrk½ % |
| 5-1 | irk ¼fiu dksM lfgr½ |
| 5-2 | ftyk % |
| 5-3 | jkT; % |
| 5-4 | eksckbZy uEcj % |
| 5-5 | bZesy % |
| 5-6 | izfroknh ¼Øsrk½ dk oxZ ¼lhih,l;w@jkT; ih,l;w@-----------------------½ |
5
3748 HARYANA GOVT. GAZ. (EXTRA.), NOV. 9, 2021 (KRTK. 18, 1943 SAKA)
| 6- | nkos ds laca/k esa lwpuk dk fooj.k % ¼1½ Øsrk@izfroknh }kjk tkjh fd, x, Ø; vkns’kksa dk fooj.k rFkk miyC/k djokbZ xbZ lkexzh@lsok dh ek=k vkSj ykxr ds fooj.k rFkk mldh Nk;k izfr;kaA ¼2½ [kjhnkj vkSj vkiwfrZdrkZ ds chp ikjLifjd Lohdk;Z djkV@lafonk ds fucU/ku rFkk 'krsZ vkSj fMyhojh dh fu;r frfFk ds fooj.kA ¼3½ lkexzh lsok dk uke] ek=k rFkk ykxr ds C;kSjks lfgr [kjhn vkns'k ds fy, tkjh fd, x, chtdks@ fcyksa ds fooj.k vkSj mudh Nk;k izfr;kaA ¼4½ fMyhojh pkyku@dk;Z lekIku izek.k&i=@ eky izkfIr ds fooj.k rFkk mudh Nk;k izfr;kaA ¼5½ Lohdk;Z lkexzh@lsokvksa dh ek=k vkSj frfFk ds fooj.k vkSj Nk;k izfr;kaA ¼6½ vkiwfrZ vuqØe esa frfFk;ksa lfgr lanRr vkSj vlanRr fo"kdksa ds fooj.kA ¼7½ vkiwfrZ fd, x, eky@lsokvksa gsrq foyEc Hkqxrku dh x.kuk ds fy, iSarkyhl fnu ;k fu;r fnu ds iwjk gksus ds fooj.kA ¼8½ cdk;k ns;ksa ds Hkqxrku ds fy, izfroknh ds lkFk fd, x, i=kpkj ds fooj.kA ¼9½ fdlh vkiwfrZ fd, x, eky@ iznku dh xbZ lsokvksa ;k i{kdkjksa ds chp gqbZ opuc)rk ds laca/k esa izfroknh dh f'kdk;r@vk{ks;] ;fn dksbZ gks] ds fooj.k vkSj mlds izek.kA ¼10½ ;fn vkiwfrZ fd, x, ekyksa vkSj lsokvksa ;k Lohdk;Z djkj ij izfroknh ls dksbZ f’kdk;r izkIr gksrh gS] rks frfFk esa lq/kkj@izfrLFkkiu ds ckn mldh Lohdk;Zrk vkSj mlds izek.kA |
| 7- | Hkqxrku;ksX; ewy jkf’k % |
| 8- | nkok fd;k x;k C;kt % ¼izk:i II ds vuqlkj x.kuk i= layXu fd;k tk,½ |
| 9- | Hkqxrku dh xbZ Qhl ds fooj.k % |
| 9-1 | jkf’k % |
| 9-2 |
|
| 10- | Ek¡kxh xbZ jkgr % |
| 11- | dksbZ vU; izklafxd lwpuk vkSj laf{kIr fooj.k ¼dsl fgLVªh½ |
12- IkzLrqr fd, tkus okys vfrfjDr nLrkost %
¼d½ lacaf/kr foRRkh; o"kZ dh ys[kk&ijhf{kr rqyu&i= vkSj ystj(
¼[k½ m|ksx vk/kkj@m|e iathdj.k la[;k Kkiu dh QksVksizfr(
¼x½ gfj;k.kk m|e Kkiu dh QksVksizfr(
¼?k½ vkosnu ds leFkZu esa 'kiFk i=A
eSa] blds }kjk] ckr dh ?kks"k.kk djrk gwa fd mijksDr nh xbZ lwpuk esjs loksZRre Kku ds vuqlkj lR; gSA dksbZ Hkh
lwpuk tks vkxs vko';d gks ldrh gS] lacaf/kr izkf/kdkjh ds le{k rqjar miyC/k djokbZ tk,xhA
gLrk{kj
fnukad uke-------------------------
¼O;fFkr ,e,lbZ dh vksj ls vf/kd`r gLrk{kjdrkZ½
funsZ'k%
1- nkok vkosnu] Hkkjr ljdkj ds ,e,l,ebZ lek/kku iksVZy ij nk;j fd;k tkuk vko';d gSA
(http://samadhaan.msme.gov.in/)
2- ,e,l,ebZ lek/kku iksVZy ij nkok nk;j djus ds iUnzg fnu ds ckn] nkok vkosnu dh eqfnzr ewy izfr ifj"kn~ dks
izLrqr dh tkuh pkfg,A ;fn [kjhn vkns'k ekSf[kd gS] rks nkok vkosnu] ,d 'kiFk& i= ls lefFkZr gksuk pkfg,A
3- vkosnu ds fy, lHkh vuqyXud Lo;a lR;kfir gksus pkfg,A
4- nkok vkosnu ds lkFk nLrkostksa dh lwph dkykuqØe esa i`"B la[;k dk mYys[k djrs gq,s layXu dh tk,xhA
5- nkok vkosnu dh izfr;k¡] ,d ewy izfr ds lkFk izfrokfn;ksa dh la[;k ds vuqikr esa gksuh pkfg,A
6- viw.kZ nkok vkosnu Lohdkj ugha fd;k tk,xkA
6
HARYANA GOVT. GAZ. (EXTRA.), NOV. 9, 2021 (KRTK. 18, 1943 SAKA) 3749
iz:Ik II
[nsf[k, fu;e 6¼1½] C;kt x.kuk
Øe chtd@fcy [kkuk 2 esa Øsrk }kjk Ekkyksa@iznRr foyEc 'ks"k fcy dk fooj.k la[;k la[;k vkSj vkiwfrZ of.kZr chtd@ IkzkIr lsokvksa ds fy, vof/k vlanRr vFkkZr~~ fcy la[;k vkns'k dh frfFk fcy dh dqy eky@lsokvksa izkIr Hkqxrku ewy jkf'k vkSj frfFk ftlls jkf'k dh frfFk dh jkf'k C;kt dk nkok
fd;k x;k gSA
chtd@ jkf'k
fcy
la[;k
¼1½ ¼2½ ¼3½ ¼4½ ¼5½ ¼6½ ¼7½ ¼8½ ¼9½
fu;r fnu dh frfFk fu;r fnu dh frfFk ls Hkkjrh; fjtoZ cSad fnukad---------------ls ---------- rd fVIif.k;ka dh x.kuk ds fy, ifj"kn~~ ds le{k lanHkZ }kjk vf/klwfpr cSad dh vof/k ds fy, Hkkjrh; [kjhn vkns'k@djkj nk;j djus dh frfFk rd nj dk C;kt fjt+oZ cSad }kjk vf/klwfpr dh frfFk ls ;k vf/kfu;e@djkj ds cSad nj ds rhu xq.kk ds
vf/kfu;e esa vuqlkj foyEc@vlanRr :Ik esa ekfld C;kt ds
;FkkmicfU/kr frfFk Hkqxrku ij C;kt dh lkFk pØo`f) C;kt dh
ls Hkqxrku ds fy, x.kuk x.kuk ¼tSlk fd [kkuk 12
ns; frfFk@iSarkyhl esa of.kZr fd;k x;k gS½---------
fnu] tSlh Hkh fLFkfr -----ls ---------- rd dh vof/k
gks ds fy,A
¼10½ ¼11½ ¼12½ ¼13½ ¼14½
gLrk{kj
fnukad uke-------------------------
¼O;fFkr ,e,lbZ dh vksj ls vf/kd`r gLrk{kjdrkZ½
7
3750 HARYANA GOVT. GAZ. (EXTRA.), NOV. 9, 2021 (KRTK. 18, 1943 SAKA)
iz:Ik III
[nsf[k, fu;e 6¼1½] ¼,e,l,ebZMh vf/kfu;e] 2006 ds v/khu nkok djus okys vkiwfrZdkj m|e }kjk vius ySVj gsM ij izLrqr dh tkus okyh opuc)rk½
lsok esa]
v/;{k]
gfj;k.kk lw{e rFkk y?kq m|e lqdj ifj"kn~]
iapdwykA
fo"k; % lw{e] y?kq vkSj e/;e m|e fodkl vf/kfu;e] 2006 dh /kkjk 18 ds v/khu lanHkZ A eSa] eSllZ-------------------- dk vf/kdr̀ izfrfuf/k gw¡A ;g QeZ l{w e] y?kq vkSj e/;e m|e fodkl vf/kfu;e] 2006 ds izko/kkuksa ds vuqlkj ,d lw{e@y?kq bdkbZ gSA eSa] blds }kjk] iqf"V djrk gw¡ fd bl QeZ us orZeku fookn ij fdlh flfoy U;k;ky; ds le{k dksbZ lanHkZ ugha fn;k gSA
eSa] blds }kjk] ?kksf"kr djrk gwa fd mijksDr lwpuk esjs loksZRre Kku vkSj fo'okl ds vuqlkj lR; gSA gLrk{kj%--------------------------
uke%---------------------------------
¼O;fFkr ,e,lbZ dh vkSj ls vf/kd`r gLrk{kjdrkZ½
fnukad%
fot;sUnz dqekj]
Ikz/kku lfpo] gfj;k.kk ljdkj]
m|ksx rFkk okf.kT; foHkkxA
8
HARYANA GOVT. GAZ. (EXTRA.), NOV. 9, 2021 (KRTK. 18, 1943 SAKA) 3751
HARYANA GOVERNMENT
INDUSTRIES AND COMMERCE DEPARTMENT
Notification
The 9th November, 2021
No. 2/6/2021.— In exercise of the powers conferred by sub-section (1) read with sub-section (2) of section 30 of the Micro, Small and Medium Enterprises Development Act, 2006 (Central Act 27 of 2006), the Governor of Haryana, hereby makes the following rules for the composition of the Haryana Micro and Small Enterprises Facilitation Council, the manner of filling vacancies of its members and the procedure to be followed in discharge of their functions, namely:-
1. (1) These rules may be called the Haryana Micro and Small Enterprises Facilitation Short title, extent Council Rules, 2021.and
commencement.
(2) They shall extend to the whole of the State of Haryana.
(3) They shall come into force on the date of their publication in the Official Gazette.
2. (1) In these rules, unless the context otherwise requires,- Definitions.
(a) "Act" means the Micro, Small and Medium Enterprises Development Act, 2006 (Central Act 27 of 2006);
(b) "Arbitration and Conciliation Act" means the Arbitration and Conciliation Act, 1996 (Central Act 26 of 1996);
(c) "Association" means the group of Micro and Small industries registered under the Haryana Registration and Regulation of Societies Act, 2012 (Act 1 of 2012) or under section 8 of the Companies Act, 2013 (Central Act 18 of 2013);
(d) "Council" means the Haryana Micro and Small Enterprises Facilitation Council established by the State Government under section 20 of the Act;
(e) "digital mode of communication" means the electronic mode of communication including email, short message service (SMS), FAX or other mode of similar nature;
(f) "Form" means the form appended to these rules;
(g) "member" means the member of the Council including its Chairperson;
(h) "section" means the section of the Act;
(i) "State Government" means the Government of State of Haryana in the administrative department.
(2) The words and expressions used but not defined in these rules shall have the same meaning as assigned to them in the Micro, Small and Medium Enterprises Development Act, 2006 (Central Act 27 of 2006).
3. (1) The Council shall consist of the following members, namely :- Composition of Council.
(a) An officer from the Micro, Small and Medium Chairperson Enterprises Department, Haryana, not below the rank of Director;
(b) An officer from the office of Financial Advisor, Member Haryana Bureau of Public Enterprises, not below the rank of Group-A officer;
(c) An officer from the Administration of Justice Member Department, Haryana, not below the rank of Deputy District Attorney;
(d) The President or his representative not below the Non-official rank of General Secretary of Micro and Small Member Industries Association in the State of Haryana appointed by the State Government;
(e) An officer from the Micro, Small and Medium Member Enterprises Department, Haryana, not below the Secretary rank of Joint Director.
9
3752 HARYANA GOVT. GAZ. (EXTRA.), NOV. 9, 2021 (KRTK. 18, 1943 SAKA)
(2) Non-official member shall hold the office for a period of one year from the date of assuming his office. The State Government may further extend the period of non-official member for one more year, if it so deems fit. He may resign from his office by giving one month notice in writing to the State Government.
(3) The official member shall be entitled to get the travelling/daily allowance from their respective department as per applicable rules. The non-official member shall also be entitled to get remuneration and travelling/daily allowance as specified in his appointment letter.
(4) The State Government may remove non-official member from his office-
(a) if he is of unsound mind and stands so declared by a competent court; or
(b) if he becomes incapable, in the opinion of the State Government, to discharge his functions as a member; or
(c) if he becomes bankrupt or insolvent or suspends payment to his creditors; or
(d) if he is convicted of any offence which is punishable under the Indian Penal Code, 1860 (Central Act 45 of 1860); or
(e) if he abstains himself from three consecutive meetings of the Council without the leave of the Chairperson, and in any case from five consecutive meetings; or
(f) if he acquires such financial or other interest as is likely, in the opinion of the State Government, to affect prejudicially his functions as a member. Casual vacancy. 4. When a casual vacancy occurs by reason of death, resignation or otherwise of a non-official member, a report shall be made forthwith by the Chairperson to the State Government which shall take steps to have the vacancy filled by appointment.
Meetings of 5. (1) The Headquarter of the Council shall be at Panchkula. The Council shall meet at its Council. Headquarter or at such place and at such time, as the Chairperson may decide. The meeting shall be headed by the Chairperson or the Member Secretary.
(2) The Council shall ordinarily convene at least one meeting in every month for transaction of its business.
(3) The Chairperson may convene an urgent meeting of the Council for consideration of any matter which, in his opinion, requires immediate and urgent attention by the Council.
(4) The quorum of the meeting shall be more than half of the present members.
(5) A meeting of the Council may be called by giving notice of not less than seven days. In case of an urgent meeting of the Council, the same shall be called by giving notice of not less than forty eight hours.
(6) Any accidental omission to give notice to or the non-receipt of such notice by any member for any meeting shall not invalidate the proceedings of the meeting.
(7) All references/matters considered in the meeting, shall be decided by a majority of votes of its present members.
Procedure of 6. (1) An aggrieved Micro and Small Enterprise supplier registered within the State of Council in Haryana, may move reference to the Council in Form-I with interest calculation in Form-II respect of
reference. alongwith supportive documents and soft copy of the reference. The reference shall be accompanied with fees of rupees three thousand five hundred i.e. one thousand rupees towards application fee and two thousand five hundred rupees towards administrative expenses by way of demand draft/ Cheque/ NEFT in favour of the Chairperson of the Council. An aggrieved Micro and Small Enterprise supplier shall also submit an undertaking in Form-III to the extent that he has not moved a reference before any Civil Court on the same dispute. The aggrieved Micro and Small Enterprise supplier shall also simultaneously send a copy of the reference along with complete set of documents to the buyer or buyers against whom the reference is made.
(2) Upon receipt of reference from the Micro and Small Enterprise supplier, the Council shall enter the data in the official web portal created for this purpose.
(3) After entering the data, acknowledgement of the receipt of reference shall be issued by the Council to the Micro and Small Enterprise supplier through digital mode of communication.
(4) The Council shall examine the reference at preliminary stage to check regarding fee or competency of Micro and Small Enterprise supplier to file the reference. In case the particulars entered in the reference are not found as per provisions of the Act or rules made thereunder, the
10
HARYANA GOVT. GAZ. (EXTRA.), NOV. 9, 2021 (KRTK. 18, 1943 SAKA) 3753
Council shall give an opportunity to the said supplier with the request to supply the requisite information/documents within such period as specified in the notice. If the supplier fails to supply the above said information/documents within specified period to the Council then the reference shall be returned in original without taking further necessary action.
(5) The Council shall, if satisfied with the facts stated in the reference that the Micro and Small Enterprise supplier is entitled to make a reference under the provisions of the Act or rules made thereunder, shall issue a notice to the respondent alongwith a copy of the statement of claim and other documents attached to the reference by registered post or any digital mode of communication, asking him to furnish a response to the said reference within fifteen days of receipt of the said notice alongwith fees of two thousand five hundred rupees towards the administrative expenses by way of demand draft/ Cheque/ NEFT in favour of Chairperson of the Council.
(6) The Council shall take action in the reference as per provisions specified in sub- section (2) of section 18 of the Act. The notice shall be issued to the parties through speed post or any digital mode of communication.
(7) If the reference is sent by the Council to any institution, the said institution shall make efforts to bring about conciliation and shall submit its report to the Council within fifteen days of sending the reference by the Council or within such period as the Council may specify.
(8) Where conciliation initiated under sub-rule (7) is not successful and stands terminated without any settlement between the parties, the Council shall take-up the dispute for arbitration as per the provisions specified in sub-section (3) of section 18 of the Act. The notice shall be issued to the parties through speed post or any digital mode of communication.
(9) If the matter is referred to the institution, the institution shall arbitrate the issue as per provisions of the Arbitration and Conciliation Act, 1996 (Central Act 26 of 1996) and refer the award to the Council.
(10) The Council shall conduct its proceedings through physical appearance or video conferencing as deemed fit.
(11) The Council shall consider the arbitral findings/reports and recommendations and pass appropriate final award/ order in the matter.
(12) The Council may appoint/ or engage the services of one or more experts in terms of section 26 of the Arbitration and Conciliation Act, 1996 (Central Act 26 of 1996) for taking assistance while conducting the proceedings.
7. (1) Any decision of the Council shall be made by a majority of its members present at Decisions of the meeting of the Council. Council.
(2) The Council shall make an arbitral award in accordance with section 31 of the Arbitration and Conciliation Act, 1996 (Central Act 26 of 1996). The award shall be stamped in accordance with the relevant law in force . The certified copy of the award shall be sent within seven days of filing of an application by the parties.
(3) The Council shall upload the proceedings of every meeting of the Council on the official web portal created for the purpose.
(4) No application for setting aside any award or other order made either by the Council itself or by any institution providing alternate dispute resolution services to which a reference is made by the Council, shall be entertained by any court unless the respondent appellant (not being a supplier) has deposited with it seventy-five percent of the amount in terms of the award, or the other order, as the case may be, in the manner as directed by such court.
8. There shall be a common seal of the Council which shall be affixed on such documents as Seal of Council. the Chairperson may, by order, direct.
9. (1) The subordinate staff of the Council shall be provided by the Directorate of Micro, Subordinate staff Small and Medium Enterprises, Haryana or the same may be engaged as per outsourcing policy of Council. of the State Government.
(2) Allowances payable to the non-official member and administrative expenses including salaries and allowances etc. payable to the subordinate staff of the Council shall be met out from the consolidated fund of the State provided to the Directorate of Micro, Small and Medium Enterprises, Haryana.
11
3754 HARYANA GOVT. GAZ. (EXTRA.), NOV. 9, 2021 (KRTK. 18, 1943 SAKA)
Recovery. 10. If a buyer does not file any appeal under section 19 of the Act to set aside any award or other order either made by the Council itself or by any institution or if such appeal filed by the buyer is dismissed, in that case such decree/ award or other order passed by the Council or institution shall be executed by Collector of the District Concerned where the property of the buyer is located and the amount due shall be recovered as an arrear of land revenue. Progress report. 11. (1) The Council shall upload the basic information related to its working including the annual progress report of the Council on the official web portal created for the purpose.
(2) The Council shall provide information to the Member Secretary of the National Board for Micro, Small and Medium Enterprises as defined in the Act in the manner and form as required from time to time.
Power to 12. During the course of implementation of these rules, if any difficulty arises in interpretation interpret. of any provision of said rules, the power to interpret shall lie with the State Government. Repeal and 13. The Haryana Micro and Small Enterprises Facilitation Council Rules, 2007 are hereby savings. repealed :
Provided that anything done or any action taken under the rule so repealed shall be deemed to have been done or taken under the corresponding provisions of these rules:
Provided further that all proceedings initiated under the repealed rules shall continue unabated.
12
HARYANA GOVT. GAZ. (EXTRA.), NOV. 9, 2021 (KRTK. 18, 1943 SAKA) 3755
FORM-I
[see rule 6(1)] To
The Chairperson Haryana Micro and Small Enterprises Facilitation Council Panchkula
Subject: Reference under Section 18 of the Micro, Small and Medium Enterprises Development (MSMED) Act, 2006.
I am authorized representative of M/s -----------------------------. This firm is a micro/ small unit as per provisions of MSMED Act, 2006. This unit had supplied the goods/ services to M/s ---------------------------------, but it has not been paid as per provisions of Section 15 of MSMED Act, 2006. I, therefore, aggrieved with the buyer, wish to file a reference. The information pertaining to case is as under:
| 1. | Udyog Aadhar No./ Udyam Registration No.: (Proof to be attached) Note- MSE may register Udyog Aadhar on udyogaadhaar.gov.in (https://udyogaadhaar.gov.in) or Udyam Aadhar on (https://udyamregistration.gov.in) |
| 2. | Haryana Udhyam Memorandum No.: (Proof to be attached) Note- MSE may register Haryana Udhyam Memorandum on harudhyam.edisha.gov.in (https://harudhyam.edisha.gov.in/) |
| 3. | Date of filing application (DD/MM/YYYY): |
| 4. | Details of aggrieved MSE |
| 4.1 | Name of Authorized representative: (authorization to be attached) |
| 4.2 | Name of Enterprise (supplier): |
| 4.3 | Address (including Pin code): |
| 4.4 | District: |
| 4.5 | State: |
| 4.6 | Mobile No.: |
| 4.7 | Email: |
| 4.8 | Type of aggrieved Enterprise: |
| Micro Small | |
| 5. | Name of respondent (buyer) |
| 5.1 | Address (including Pin code): |
| 5.2 | District: |
| 5.3 | State: |
| 5.4 | Mobile No.: |
| 5.5 | Email: |
| 5.6 | Category of respondent (buyer) [CPSU/State PSU/---------]: |
13
3756 HARYANA GOVT. GAZ. (EXTRA.), NOV. 9, 2021 (KRTK. 18, 1943 SAKA)
| 6 | Details of information in respect of claim (1) Details of purchase orders issued by the purchaser/Respondent with description of material/Service provided quantity and cost along with photocopies. (2) Detailed description of mutually agreed terms and conditions between purchaser and supplier /Agreement / Contract along with stipulated delivery date. (3) Details of Invoices/Bills raised against purchase order with particulars of material /service name, quantity and cost along with photocopies. (4) Details of delivery challans /work completion certificates/goods receipt along with photocopies. (5) Details of material/services acceptance, quantities and date along with photocopies. (6) Details of paid and unpaid invoices with dates in the order of supplies. (7) Details of completion of forty-five days and appointed day for calculating delayed payment for goods/ services supplied. (8) Details of correspondence with Respondent for payment of outstanding dues. (9) Details of complaints/objections of Respondent, if any, against goods supplied/services provided or any understanding between parties and proof thereof. (10) If a complaint is received from Respondent on supplied goods and services or on mutual agreement, then acceptance of the same by Respondent buyer after rectification/ replacement with date and proof thereof. |
| 7. | Principal amount payable: |
| 8. | Interest claimed as on: (Attach calculation sheet as per Form-II) |
| 9. | Details of fee paid: |
| 9.1 | Amount: |
| 9.2 | Mode: Cheque/ Demand Draft/ NEFT (Provide details) |
| 10. | Relief Sought |
| 11. | Any other relevant information and brief description (Case History) |
12. Additional Documents to be submitted:
(a) Audited Balance Sheet and Ledger for the relevant financial years;
(b) Photocopy of Udyog Aadhaar Memorandum/ Udyam Registration Number;
(c) Photocopy of Haryana Udhyam Memorandum;
(d) Affidavit in support of application. I hereby declare that information given above is true to the best of my knowledge. Any information that may further be required, shall be provided immediately before the concerned authority. Signature: _______________________
Name : ________________________
Date: (Authorized signatory on behalf of aggrieved MSE)
INSTRUCTIONS:
1. Claim application is required to be filed on MSME Samadhaan portal of Government of India on https://samadhaan.msme.gov.in ;
2. Printed original copy of the claim application must be submitted to the Council after fifteen days of filing claim on MSME Samadhaan portal. The claim application must be supported by an affidavit in case purchase order is oral;
3. All annexure(s) to the claim application must be self-attested;
4. List of documents duly mentioning the page number in chorological order shall be enclosed along with the claim application;
5. Copies of claim application must be in proportion to the number of the respondents along with one original copy;
6. Incomplete claim application shall not be accepted.
14
HARYANA GOVT. GAZ. (EXTRA.), NOV. 9, 2021 (KRTK. 18, 1943 SAKA) 3757
Form-II
[see rule 6(1)]
INTEREST CALCULATION
Sr. Invoice/ Total Date of Amount of Delay Principal Details of bills with No. Bill Nos. amount of receipt of Payment Period amount bill no. and date on and Date Invoice/ Goods/ received with remaining which interest has been of Supply Bills Services date against unpaid claimed
order indicated in by Buyer goods
Column (2) supplied/
service
provided
Invoice/ Amount
Bill Nos.
(1) (2) (3) (4) (5) (6) (7) (8) (9)
Due date/ 45 days for Calculation of interest Interest of Calculation of Remarks payment, as the case on delayed/ unpaid Bank rate as Compound interest with may be, from the date payment in terms of Notified by monthly interest as three of purchase order/ Act/ agreement from the Reserve times of the Bank Rate agreement or as the date of appointed Bank of notified by the Reserve provided in the Act day till the date of India Bank of India (as for calculating the filing the reference indicated in column (12) actual date of before the Council for the period from
appointed day _________ to
_________
(10) (11) (12) (13) (14)
Signature: ____________ Name: _______________ Date: (Authorized signatory on behalf of aggrieved MSE)
15
3758 HARYANA GOVT. GAZ. (EXTRA.), NOV. 9, 2021 (KRTK. 18, 1943 SAKA)
Form-III
[see rule 6(1)] (Undertaking to be submitted by the claimant supplier under MSMED Act, 2006 on the letter head of the enterprise) To
The Chairperson
Haryana Micro and Small Enterprises Facilitation Council
Panchkula
Subject: Reference under Section 18 of the Micro, Small and Medium Enterprises Development (MSMED) Act,
2006.
I am authorized representative of M/s -----------------------------. This firm is a micro/ small unit as per provisions of MSMED Act, 2006. I hereby confirm that this firm has not moved any reference before any Civil Court on the present dispute.
I, hereby, declare that the information given above is true to the best of my knowledge and belief. Signature: ____________
Name: _______________
Date: (Authorized signatory on behalf of aggrieved MSE)
VIJAYENDRA KUMAR,
Principal Secretary to Government Haryana, Industries and Commerce Department. 9372—C.S.—H.G.P. Pkl.
16