EXTRAORDINARY
Published by Authority © Govt. of Haryana No. 125-2023/Ext.] CHANDIGARH, MONDAY, JULY 17, 2023 (ASADHA 26, 1945 SAKA) gfj;k.kk ljdkj
m|kxs rFkk okf.kT; foHkkx
vf/klpw uk
fnukda 17 tyq kbZ, 2023
l[a ;k 16/02/2023-1IB-II.— l{w e] y?kq vkSj e/;e m|e fodkl vf/kfu;e] 2006 ¼2006 dk dUs nhz ; vf/kfu;e 27½ dh /kkjk 30 dh mi&/kkjk ¼2½ ds lkFk ifBr mi&/kkjk ¼1½ }kjk çnÙk 'kfä;ksa dk ç;ksx djr s gq,] gfj;k.kk ds jkT;iky] blds }kjk] gfj;k.kk lw{e vkSj y?kq m|e ldq j ifj"kn ~ fu;e] 2021 dks vkxs l'a kksf/kr djus ds fy, fuEufyf[kr fu;e cukr s gS] vFkkZr~ %&
1- ¼1½ ; s fu;e gfj;k.kk lw{e vkSj y?kq m|e lqdj ifj"kn~ ¼la'kk/s ku½ fu;e] 2023 dg s tk ldr s gSAa ¼2½ ;s jkti= esa buds izdk'ku dh frfFk ls ykxw gkasxAs
2- gfj;k.kk lw{e vkSj y?kq m|e ldq j ifj"kn ~ fu;e] 2021 ¼ftUg]as ble]as blds ckn] mDr fu;e dgk x;k gS½ ea]s fu;e 2 ea]s mi&fu;e ¼1½ e]as &
(i) [k.M ¼?k½ d s LFkku ij] fuEufyf[kr [k.M izfrLFkkfir fd, tk,axs] vFkkZr%~ & *¼?k½ **ifj"kn*~ * l s vfHkizk; gS] tgka ewy/ku jkf'k chl yk[k :i, l s vf/kd gS] oky s nkok sa ds ekeyka s dk fuiVku dju s ds fy, vf/kfu;e dh /kkjk 20 ds v/khu jkT; ljdkj }kjk LFkkfir gfj;k.kk l{w e rFkk y?kq m|e lqdj ifj"kn(~ *(
¼?kd½ **ftyk ifj"kn*~ * l s vfHkizk; gS] tgk a eyw /ku jkf'k chl yk[k :i, rd gS] oky s nkokas ds ekeyka s dk fuiVku dju s d s fy, vf/kfu;e dh /kkjk 20 ds v/khu jkT; ljdkj }kjk LFkkfir ftyk l{w e rFkk y?kq m|e lqdj ifj"kn~(*(
(ii) [k.M ¼N½ ds LFkku ij] fuEufyf[kr [k.M ifz rLFkkfir fd;k tk,xk] vFkkZr~%& *¼N½ **lnL;** l s vfHkikz ; gS] v/;{k lfgr ifj"kn ~ ;k ftyk ifj"kn~] tSlh Hkh fLFkfr gk]s dk lnL; (A 3- mDr fu;eks a e]as fu;e 3 esa]&
(i) fo|eku mikafrd 'kh"k Z ds LFkku ij] fuEufyf[kr mikafrd 'kh"kZ izfrLFkkfir fd;k tk,xk] vFkkrZ ~%& **ifj"kn~ ;k ftyk ifj"kn~ dh lajpukA**(
(1862)
HARYANA GOVT. GAZ. (EXTRA.), JULY 17, 2023 (ASAR. 26, 1945 SAKA) 1863
(ii) mi&fu;e ¼1½ d s ckn] fuEufyf[kr mi&fu;e j[kk tk,xk] vFkkZr~%& ¼1d½ ftyk ifj"kn~ fuEufyf[kr ls feydj cusxh] vFkkZr~%&
| ¼d½ lacaf/kr ftys dk vfrfjDr mik;qDr |
v/;{k |
| ¼[k½ lacaf/kr ftyk esa inLFk U;k; iz’kklu foHkkx] gfj;k.kk dk dkbs Z vf/kdkjh] tks lgk;d ftyk U;k;koknh dh inoh ls uhps dk u gks |
lnL; |
| ¼x½ mik;qDr dk;kZy; es a inLFk dksb Z vf/kdkjh] tk s y[s kk vf/kdkjh dh inoh l s uhps dk u gks |
lnL; |
| ¼?k½ jkT; ljdkj }kjk fu;qDr fd;k tkus okyk lw{e vkSj y?k q m|ksx LFkkuh; la?k ;k m|e dk dksbZ lnL; |
xSj ljdkjh lnL; |
| ¼M+½ lacaf/kr ftys ds lw{e] y?kq ,oa e/;e m|e dUs nz ls dksbZ vf/kdkjh] tks lgk;d funs’kd dh inoh l s uhps dk u gks |
lnL; lfpo |
| fVIi.kh% lacaf/kr mik;qDr ekfld vk/kkj ij lqfo/kk ifj"knksa ds dk;Zdykiksa dk iqufoZyksdu vkSj tkap djxs kA**A |
vf/kdkjh] tks lgk;d ftyk U;k;koknh dh inoh l s uhp s dk u gks
¼x½ mik;qDr dk;kyZ ; esa inLFk dksbZ vf/kdkjh] tk s ys[kk vf/kdkjh dh lnL;
inoh l s uhps dk u gks
¼?k½ jkT; ljdkj }kjk fu;qDr fd;k tkus okyk lw{e vkSj y?kq m|ksx xSj ljdkjh lnL;
LFkkuh; l?a k ;k m|e dk dksbZ lnL;
¼M+½ lca af/kr ftys ds lw{e] y?kq ,oa e/;e m|e dsUnz ls dksbZ lnL; lfpo
vf/kdkjh] tk s lgk;d funs'kd dh inoh l s uhp s dk u gks
fVIi.kh% lacaf/kr mik;qDr ekfld vk/kkj ij lqfo/kk ifj"knksa ds dk;Zdykiksa dk iqufoZyksdu vkSj
tkap djsxkA**A
(iii) mi&fu;e ¼4½ e]sa [k.M ¼M+½ esa] **ifj"kn~** 'kCn ds LFkku ij] **ifj"kn~ ;k ftyk ifj"kn~] tSlh Hkh fLFkfr gks]** 'kCn rFkk fpg~u izfrLFkkfir fd, tk,axsA
4- mDr fu;eks a esa] fu;e 5 eas]&
(i) fo|eku mikafrd 'kh"kZ ds LFkku ij] fuEufyf[kr mikafrd 'kh"kZ izfrLFkkfir fd;k tk,xk] vFkkZr~%& **ifj"kn ~ ;k ftyk ifj"kn~ dh cSBdA**(
(ii) mi&fu;e ¼1½] ¼2½] ¼3½ rFkk ¼5½ ds LFkku ij] fuEufyf[kr mi&fu;e izfrLFkkfir fd, tk,axs] vFkkZr~%& **¼1½ ifj"kn~ dk eq[;ky; iapdwyk esa gksxkA ifj"kn~ vius eq[;ky; ;k vU; ,sls LFkku ij vkSj ,sls le; ij] tks v/;{k }kjk fofuf'fpr fd;k tk,] cSBd djsxhA ifj"kn ~ ;k ftyk ifj"kn~ dh cSBd dh v/;{krk] v/;{k ;k lnL; lfpo }kjk dh tk;sxhA ftyk ifj"kn~ dk eq[;ky; lacaf/kr ftys esa gksxkA
¼2½ ifj"kn~ ;k ftyk 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 e]as ftl ij mldh jk; esa rRdky vkSj rjq Ur fopkj fd;k tkuk vko';d gS] ifj"kn~ ;k ftyk ifj"kn~] tSlh Hkh fLFkfr] dh rRdky cSBd cqyk ldrk gSA ¼5½ ifj"kn~ ;k ftyk ifj"kn~] tSlh Hkh fLFkfr]~ dh cSBd uksfVl] tks lkr fnu ls de ls de dh vof/k dk u gks] nrs s gq, cqqykbZ tk ldrh gSA ifj"kn~ dh rRdky cSBd ds ekeys esa uksfVl] tks vM+rkyhl ?kaVs ls de dh vof/k dk u gks] nrs s gq, cqykbZ tk ldrh gSaA**A
5- mDr fu;eksa esa] fu;e 6] 7] 8] 9] 10 rFkk 11 ds LFkku ij] fuEufyf[kr fu;e izfrLFkkfir fd, tk,axs] vFkkZr~%& **6- lanHkZ ds lEcU/k esa ifj"kn~ ;k ftyk ifj"kn~] tSlh Hkh fLFkfr gks] dh izfØ;k-& ¼1½ gfj;k.kk jkT; esa ita hdr̀ O;fFkr lw{e vkSj y?kq m|e vkiwfrZdkj] leFkZd nLrkostksa vkSj lanHkZ dh lkWQ~V izfr lfgr iz:i&II esa C;kt ds ifjdyu lfgr iz:i&I esa ifj"kn~ ;k ftyk ifj"kn~] tSlh Hkh fLFkfr gks] dks lanHkZ Hkst ldrk gSA lanHk Z ds lkFk rhu gtkj ikap lkS :i, dh Qhl vFkkZr~ ,d gtkj :i, vkosnu Qhl vkSj nks gtkj ikap lkS :i, iz'kklfud [kpZ] ifj"kn~ ;k ftyk ifj"kn~] tSlh Hkh fLFkfr gks] ds v/;{k ds i{k esa fMek.M MªkQV@pds @,u-bZ-,Q- Vh- ds :i esa layXu dh tk,xhA O;fFkr lw{e vkSj y?kq m|e vkiwfrZdkj iz:i&III esa bl vk'k; dh Hkh opuc}rk izLrqr djxs k fd mlus le:i fookn esa fdlh flfoy U;kky; ds le{k dksbZ lanHkZ izLrqr ugha fd;k gSA O;fFkr lw{e vkSj y?kq m|e vkiwfrZdkj] [kjhnnkj@[kjhnnkjksa] ftud s fo:) lUnHkZ fn;k x;k gS] dks Hksts tkus oky s laiw.kZ lePq p; nLrkostksa vkSj lanHkZ dh ,d izfr Hkh layXu djsxkA
¼2½ ifj"kn~ ;k ftyk ifj"kn~] tSlh Hkh fLFkfr gks] lw{e vkSj y?kq m|e vkiwfrZdkj ls lna HkZ 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~ ;k ftyk ifj"kn~] tSlh Hkh fLFkfr gks] }kjk lanHkZ dh izkfIr dh ikorh] lwpuk ds fdlh fMftVy
2
1864 HARYANA GOVT. GAZ. (EXTRA.), JULY 17, 2023 (ASAR. 26, 1945 SAKA)
fofufnZ"V ,slh vof/k ds Hkhrj ifj"kn ~ ;k ftyk ifj"kn]~ tSlh Hkh fLFkfr gks] dk s miyC/k djok,A ;fn vkiwfrdZ kj] ifj"kn~ ;k ftyk ifj"kn~] tSlh Hkh fLFkfr gks] 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 es a okil ykSVk fn;k tk,xkA ¼5½ ifj"kn~ ;k ftyk ifj"kn]~ tSlh Hkh fLFkfr gks] ;fn lanHkZ esa of.kZr rF;ksa ls larq"V gS fd l{w 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 nko s ds fooj.k rFkk lanHkZ ls layXu vU; nLrkostksa dh izfr iathdr̀ Mkd }kjk ;k lalwpuk ds fdlh fMftVy
¼6½ ifj"kn~ ;k ftyk ifj"kn~] tSlh Hkh fLFkfr gks] vf/kfu;e dh /kkjk 18 dh mi/kkjk ¼2½ esa fofufnZ"V micU/kksa ds vulq kj lanHkZ ea s dk;Zokgh djsxhA i{kdkjkssa dks uksfVl LihM ikLs V ;k lalwpuk ds fdlh fMftVy
¼7½ ;fn ifj"kn~ ;k ftyk ifj"kn~] tSlh Hkh fLFkfr gk]s }kjk lanHkZ fdlh laLFkk dks Hkstk tkrk gS] rks mDr laLFkk lqyg djku s dk iz;kl djsxh vkSj ifj"kn~ ;k ftyk ifj"kn~] tSlh Hkh fLFkfr gks] }kjk lanHkZ Hkstus ds iUnzg fnu ds Hkhrj ;k vof/k] tks ifj"kn~ ;k ftyk ifj"kn~] tSlh Hkh fLFkfr gk]s fofufn"Z V djs] ds Hkhrj viuh fjiksVZ ifj"kn~ ;k ftyk ifj"kn~] tSlh Hkh fLFkfr gks] dks izLrqr djxs hA
¼8½ tgka mi&fu;e ¼7½ ds v/khu 'kq: dh xbZ lqyg dh izfØ;k vlQy jgrh gS vkSj nksuksa i{kdkjksa ds chp fcuk fdlh le>kSrs ds lekIr gks tkrh gS] rks ifj"kn~ ;k ftyk ifj"kn]~ tSlh Hkh fLFkfr gks] vf/kfu;e dh /kkjk 18 dh mi/kkjk ¼3½ e as fofufn"Z V micU/kksa ds vuqlkj fookn dh e/;LFkrk ds fy, dk;oZ kgh djsxhA i{kdkjksa dks uksfVl LihM iksLV ;k lalwpuk ds fdlh fMftVy
¼9½ ;fn lUnHkZ laLFkk dks Hkstk tkrk gS] rks laLFkk ek/;LFke~ vkSj lqyg vf/kfu;e] 1996 ¼1996 dk dUs nzh; vf/kfu;e 26½ ds micU/kksa ds vuqlkj fookn ea s ek/;LFke~ dk;Zokgh djsxh vkSj ifj"kn~ ;k ftyk ifj"kn~] tSlh Hkh fLFkfr gks] dks iapkV HkstsxhA
¼10½ ifj"kn~ ;k ftyk ifj"kn~] tSlh Hkh fLFkfr gks] viuh dk;Zokfg;ka oLrqr% mifLFkfr ;k fofM;ks dkWUÝSflax ds ek/;e] tSlk mfpr le>s] ls djsxhA
¼11½ ifj"kn~ ;k ftyk ifj"kn~] tSlh Hkh fLFkfr gks] ekeys es a ek/;LFke~ fu"d"kksaZ@fjiksVZ rFkk flQkfj'kksa ij fopkj djsxh vkSj vafre iapkV@vkns'k ikfjr djsxhA
¼12½ ifj"kn~ ;k ftyk ifj"kn~] tSlh Hkh fLFkfr gks] dk;Zokfg;ksa dk s 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 vulq kj ,d ;k ,d ls vf/kd fo'ks"kKksa dks fu;qDr dj ldrh gSA
7- ifj"kn~ ;k ftyk ifj"kn~ ds fu.kZ;-& ¼1½ ifj"kn~ ;k ftyk ifj"kn~] tSlh Hkh fLFkfr gks] dk dksbZ Hkh fu.kZ; cSBd esa mifLFkr blds lnL;ksa ds cgqer }kjk fd;k tk,xkA
¼2½ ifj"kn~ ;k ftyk ifj"kn~] tSlh Hkh fLFkfr gk]s ek/;LFke~ vkSj lqyg vf/kfu;e] 1996 ¼1996 dk dsUnzh; vf/kfu;e 26½ dh /kkjk 31 ds vuqlkj ek/;LFke~ iapkV ikfjr djxs hA iapkV ij ykxw lqlaxr fof/k ds vuqlkj LVkEi Qhl yxkbZ tk,xhA iapkV dh izekf.kr izfr i{kdkjks a }kjk vkosnu nk;j djus ds lkr fnu ds Hkhrj Hksth tk,xhA
¼3½ ifj"kn~ ;k ftyk ifj"kn~] tSlh Hkh fLFkfr gk]s izR;sd cSBd dh dk;Zokgh dks] bl iz;kstu ds fy, cuk, x, vkf/kdkfjd ocs iksVZy ij viyksM djsxhA
¼4½ ifj"kn~ ;k ftyk ifj"kn]~ tSlh Hkh fLFkfr gks] }kjk Lo;a ;k oSdfYid fookn lek/kku lsok,a miyC/k djokus okyh fdlh laLFkk] ftls ifj"kn~ ;k lacaf/kr ftyk ifj"kn~ }kjk lanHkZ Hkstk x;k gS] }kjk fn, x, fdlh iapkV vFkok vU; vkns'k dks vikLr djus ds fy, dksbZ Hkh vkosnu fdlh Hkh U;k;ky; }kjk rc rd xgz .k ugha fd;k tk,xk tc rd izfroknh vihydrkZ ¼tks vkiwfrZdkj u gks½] iapkV ;k vU; vkns'kksa] tSlh Hkh fLFkfr gks] ds vuqlkj ,slh jhfr tks ,sls U;k;ky; }kjk funsZ'k fd;k tk,] eas ml jkf'k dk ipgRrj izfr'kr tek ugha djok nsrk gSA
8- ifj"kn ~ ;k ftyk ifj"kn~ dh eqgj-& ifj"kn ~ rFkk ftyk ifj"kn ~ dh viuh&viuh lkekU; eqgj gksxh] tks ,sls nLrkostks a ij yxkb Z tk,xh] tks v/;{k vkns'k }kjk funsZ'k djAs
9- ifj"kn ~ dk v/khuLFkk veyk-& ¼1½ ifj"kn~ dk v/khuLFk veyk] lw{e vkSj e/;e m|e funs'kky;] gfj;k.kk }kjk miyC/k djok;k tk,xk vFkok jkT; ljdkj dh uhfr ds vulq kj fu;ksftr fd;k tk,xkA v/khuLFk veys dks Hkqxrku;kXs ; osru vkSj HkRrs bR;kfn lfgr iz'kklfud [kpZ ifj"kn~ dh fuf/k ls iwjs fd, tk,axsA
3
HARYANA GOVT. GAZ. (EXTRA.), JULY 17, 2023 (ASAR. 26, 1945 SAKA) 1865
¼2½ ifj"kn~ d s lkFk&lkFk ftyk ifj"kn~ ds xSj&ljdkjh lnL;ks dks Hkqxrku;ksX; HkRrs] ifj"kn~ ;k ftyk ifj"kn~] tSlh Hkh fLFkfr gks] dh fuf/k ls ijw s fd, tk,axAs
10- olwyh-& ;fn dksbZ [kjhnnkj] ifj"kn~ ;k ftyk ifj"kn~] }kjk ;k fdlh laLFkk }kjk ikfjr fdlh iapkV ;k vU; vkns'k dks vikLr dju s 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 xb Z ,slh vihy [kkfjt gks tkrh gS] rk s ml fLFkfr esa ifj"kn~ ;k ftyk ifj"kn~ ;k laLFkk }kjk ikfjr ,slh fMØh@iapkV ;k vkns'k dk s lacfa /kr ftyk dyWDVj] tgka [kjhnkj dh laifRr fLFkr gS] }kjk fu"ikfnr fd;k tk,xk vkSj n;s jkf'k dks Hkw&jktLo ds cdk;k ds :i esa olyw fd;k tk,xkA 11- ixz fr fjiksV-Z & ¼1½ ifj"kn ~ ;k ftyk ifj"kn~] tSlh Hkh fLFkfr gks] 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~ ;k ftyk ifj"kn~] tSlh Hkh fLFkfr gks] vf/kfu;e esa ;Fkk ifjHkkf"kr jk"Vªh; lw{e] y?kq vkSj e/;e m|e cksMZ ds lnL; lfpo dks ,slh jhfr vkSj ,sls iz:i es a le;≤ ij ;Fkk visf{kr lwpuk miyC/k djok,xhA**A
6- mDr fu;eksa es]a fo|eku iz#i I, II RkFkk III ds LFkku ij] fuEufyf[kr iz:i izfrLFkkfir fd, tk,axs] vFkkrZ ~%&
4
1866 HARYANA GOVT. GAZ. (EXTRA.), JULY 17, 2023 (ASAR. 26, 1945 SAKA)
**iz#i I
[nsf[k, fu;e 6 ¼1½]
los k es]a
v/;{k]
¼lacaf/kr dk uke½ l{w e rFkk y?k q m|e lqdj ifj"kn] &&&&&
fo"k;%& lw{e] y?k q vkSj e/;e m|e fodkl vf/kfu;e] 2006 dh /kkjk 18 ds v/khu lanHkAZ eSa] eSllZ_______ dk vf/kdr̀ izfrfuf/k gWwaA ;g Qe]Z lw{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@los kvks a dh vkiwfrZ eSllZ_______dk s dh xbZ Fkh] ijUr q bls Hkxq rku] lw{e y?k q vkSj e/;e m|e fodkl vf/kfu;e] 2006 dh /kkjk 15 ds micU/kk sa d s vuqlkj ugha fd;k x;k gSaA blfy,] ea]S [kjhnkj ls O;fFkr gksr s g,q lanHkZ nk;j djuk pkgrk gWwA ekey s l s lca af/kr lwpuk bl idz kj gS%
1. m|kxs vk/kkj l[a ;k@m|e iathdj.k la[;k ¼iez k.k layXu djsa½
ukVs % 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 ldr s gSA
2. gfj;k.kk m|e Kkiu la[;k ¼izek.k layXu djs½a uksV% lw{e vkSj y?kq m|e viuk gfj;k.kk m|e Kkiu la[;k (http://harudhyam.edisha.gov.in) ij nt Z dj ldr s gSA
3. vkosnu nk;j djus dh frfFk
4. O;fFkr lw{e vkSj y?kq m|e dk C;kSjk %
4.1 vf/kdr̀ izfrfuf/k dk uke% ¼ikz f/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 ekcs kbZy uEcj %
4.7 bZeys %
4.8 O;fFkr m|eh dh fdLe % lw{e y?kq
5 Ikzfroknh 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 ¼dzrs k½ dk oxZ ¼lhih,l;w@jkT; ih,l;w@_________½
5
HARYANA GOVT. GAZ. (EXTRA.), JULY 17, 2023 (ASAR. 26, 1945 SAKA) 1867
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 dk fooj.kA
Øe la[;k Ø; vkns'k la[;k Ø; vkns'k dh frfFk fooj.k
1 2 3 4
¼2½ [kjhnkj vkSj vkiwfrZdrkZ ds chp ikjLifjd Lohdk;Z djkj@lafonk ds fucU/ku rFkk 'kra sZ vkSj fMfyojh dh fu;r frfFk ds fooj.kA
¼3½ lkexzh lsok dk uke] ek=k rFkk ykxr ds C;kSjksa lfgr [kjhn vkns'k ds fy, tkjh fd, x, chtdkas@fcyksa ds fooj.kA
¼4½ fMfyojh pkyku@dk;Z lekiu izek.k&i=@eky izkfIr ds fooj.kA
¼5½ Lohdk;Z lkexzh@lsokvksa dh ek=k vkSj frfFk ds fooj.kA
¼6½ vkiwfrZ vuqØe esa frfFk;ksa lfgr lanRr vkSj vlanRr chtdksa ds fooj.kA Øe frfFk lfgr chtd jkf'k fLFkfr ¼lanRr ;k
la[;ka chtd la[;k vlanRr½
1 2 3 4
¼7½ vkiwfrZ fd, x, eky@lsokvksa gsr q foyEc Hkqxrku dh x.kuk ds fy, iSarkyhl fnu ;k fu;r fnu ds iwjk gksus ds fooj.kA
¼8½ cdk;k n;s kas ds Hkqxrku ds fy, izfroknh ds lkFk fd, x, i=kpkj ds fooj.kA ¼9½ fdlh vkiwfr Z 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{ksi] ;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 e as lq/kkj@izfrLFkkiu ds ckn mldh Lohdk;Zrk vkSj mlds iez k.kA
7. Hkqxrku;ksX; ewy/ku jkf'k %
8. nkok fd;k x;k C;kt % ¼iz: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 Ekkaxh xbZ jkgr %
11. dksbZ vU; ikz lafxd lwpuk vkSj laf{kIr fooj.k ¼dsl fgLVªh½
12. izLrqr fd, tkus okys vfrfjDr nLrkost % ¼d½ m|ksx vk/kkj@m|e iathdj.k la[;k Kkiu dh QksVksizfr ¼izFke fotd dh frfFk ls iwoZ dh½] ¼[k½ gfj;k.kk m|e Kkiu dh QksVksizfr]
¼x½ 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 vulq kj lR; gSA dksbZ Hkh lwpuk tks vkxs vko';d gks ldrh gS] lacaf/kr ikz f/kdkjh ds le{k rqjar miyC/k djokbZ tk,xhA gLrk{kj________________
fnukad% uke__________________
¼O;fFkr ,e,lbZ dh vksj ls vf/kdr̀ gLrk{kjdrkZ½
6
1868 HARYANA GOVT. GAZ. (EXTRA.), JULY 17, 2023 (ASAR. 26, 1945 SAKA)
funZ's 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 ikVs Zy ij nkok nk;j djus ds iUngz fnu d s ckn nkok vkosnu dh eqfnzr eyw izfr ifj"kn~ ;k ftyk ifj"kn~] tSlh Hkh fLFkfr gks] dks izLrqr dh tkuh pkfg,A ;fn [kjhn vkns'k ekSf[kd gS] rks nkok vkosnu ,d 'kiFk&i= ls lefFkrZ gksuk pkfg,A
3 vkosnu d s fy, lHkh vuqyXud Lo;a lR;kfir gkus s pkfg,A
4 nkok vkosnu d s lkFk nLrkostksa dh lwph dkykuØq e esa i"̀B la[;k dk mYy[s k djrs gq, lya Xu dh tk,xhA 5 nkok vkosnu dh izfr;kW] ,d ewyizfr ds lkFk izfrokfn;ksa dh la[;k ds vuqikr esa gkus h pkfg,A 6 viw.kZ nkok vkosnu Lohdkj ugha fd;k tk,xkA
7
HARYANA GOVT. GAZ. (EXTRA.), JULY 17, 2023 (ASAR. 26, 1945 SAKA) 1869
i:z i II
[nsf[k, fu;e 6 ¼1½]
C;kt dh x.kuk
Øe chtd@fcy [kkuk 2 ea s }kjk izkIr ekykas@iznRr foyEc 'k"s k fcy dk fooj.k vFkkZr ~ l[a ;k la[;k vkSj of.kZr eky@los kvksa lsokvks a ds vof/k v'a knRr fcy la[;k vkSj frfFk vkiwfrZ chtd@ dh frfFk fy, ikz Ir ewy jkf'k ftlls C;kt dk nkok vkns'k dh fcy dh Hkqxrku dh fd;k x;k gSA
frfFk dyq jkf'k jkf'k
chtd@fcy jkf'k
la[;k
¼1½ ¼2½ ¼3½ ¼4½ ¼5½ ¼6½ ¼7½ ¼8½ ¼9½
fu;r fnu dh frfFk fu;r fnu dh frfFk Hkkjrh; fjto Z caSd fnukad---------------------- ls fVIif.k;ka dh x.kuk d s fy, l s ifj"kn ~ ;k ftyk }kjk vf/klfw pr cSad ------------------------ rd dh [kjhn vkn's k@djkj ifj"kn~] tSlh Hkh nj dk C;kt vof/k ds fy,
dh frfFk l s ;k fLFkfr gks] d s le{k Hkkjrh; fjto Z cadS
vf/kfu;e ea s lanHkZ nk;j djus dh }kjk vf/klfw pr cSad
;FkkmicfU/kr frfFk ls frfFk rd nj d s rhu x.q kk ds
Hkqxrku ds fy, n;s vf/kfu;e@djkj ds :Ik ea s ekfld C;kt
frfFk@iSarkyhl fnu] vulq kj foyEc@ ds lkFk pØof̀}
tSlh Hkh fLFkfr gks vlanRr Hkqxrku ij C;kt dh x.kuk
C;kt dh x.kuk ¼tSlk fd [kkuk 12 esa
of.kZr fd;k x;k gS½
----------------- l s ----------------
rd dh vof/k d s
fy,A
¼10½ ¼11½ ¼12½ ¼13½ ¼14½
gLrk{kj-----------------------
Ukke-------------------------------------
fnukad% ¼O;fFkr ,e,lb Z dh vkSj ls vf/kdr̀ gLrk{kjdrk½Z
8
1870 HARYANA GOVT. GAZ. (EXTRA.), JULY 17, 2023 (ASAR. 26, 1945 SAKA)
iz:i III
[nsf[k, fu;e 6 ¼1½]
¼,e,l,ebZMh vf/kfu;e] 2006 ds v/khu nkok djus okys vkiwfrdZ kj m|eh }kjk viu s ySVjgsM ij izLrqr dh tkus okyh opuc)rk½
lsok esa]
v/;{k]
¼lacaf/kr dk uke½ lw{e rFkk y?kq m|e lqdj ifj"kn~]
&&&&&
fo"k;%& lw{e] y?kq vkSj e/;e fodkl vf/kfu;e] 2006 dh /kkjk 18 ds v/khu lanHkZA eSa] eSllZ________dk vf/kd`r izfrfuf/k gwWA ;g QeZ] lw{e y?kq vkSj e/;e m|eh fodkl vf/kfu;e 2006 ds micU/kksa ds vuqlkj ,d lw{e@y?kq bdkbZ gSA eSa] blds }kjk iqf"V djrk gwW fd bl QeZ us orZeku fookn ij ifj"kn~ ;k ftyk ifj"kn~ ;k fdlh flfoy U;k;ky; ds le{k dksbZ lanHkZ ugha fn;k gSA
eSa] blds }kjk] ?kksf"kr djrk gwW fd mijksDr lwpuk ejs s loksZRre Kku vkSj fo'okl ds vuqlkj lR; gSA gLrk{kj_________
uke%___________
fnukad% 13 tqykbZ] 2023 ¼O;fFkr ,e,lbZ dh vkSj ls vf/kdr̀ gLrk{kjdrkZ½**A
vkuUn eksgu 'kj.k]
vfrfjDr eq[; lfpo] gfj;k.kk ljdkj]
m|ksx rFkk okf.kT; foHkkxA
9
HARYANA GOVT. GAZ. (EXTRA.), JULY 17, 2023 (ASAR. 26, 1945 SAKA) 1871
HARYANA GOVERNMENT
INDUSTRIES AND COMMERCE DEPARTMENT
Notification
The 17th July, 2023
No. 16/02/2023-1IB-II.— In exercise of the powers conferred under 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 further to amend the Haryana Micro and Small Enterprises Facilitation Council Rules, 2021, namely:-
1. (1) These rules may be called the Haryana Micro and Small Enterprises Facilitation Council (Amendment) Rules, 2023.
(2) They shall come into force on the date of their publication in the Official Gazette.
2. In the Haryana Micro and Small Enterprises Facilitation Council Rules, 2021 (hereinafter called the said rules), in rule 2, in sub-rule (1),-
(i) for clause (d), the following clauses shall be substituted namely:-
'(d) "Council" means the Haryana Micro and Small Enterprises Facilitation Council established by the State Government under section 20 of the Act to deal with the cases where principal amount is more than twenty lac rupees;
(da) "District Council" means the District level Micro and Small Enterprises Facilitation Council established by the State Government under section 20 of the Act to deal with the cases where principal amount is upto twenty lac rupees;';
(ii) for clause (g), the following clause shall be substituted namely:-
'(g) "member" means the member of the Council or District Council, as the case may be, including its Chairperson;'.
3. In the said rules, in rule 3,-
(i) for existing marginal heading, the following marginal heading shall be substituted, namely:-
"Composition of Council or District Council.";
(ii) after sub-rule (1), the following sub-rule shall be inserted, namely:-
(1A) The District Council shall consist of following members, namely:-
(a) Additional Deputy Commissioner of the concerned District Chairperson
(b) An officer from the Administration of Justice Department, Member Haryana, not below the rank of Assistant District Attorney posted in the concerned District
(c) An officer not below the rank of Accounts Officer posted in the Member Deputy Commissioner Office
(d) A member from the local association of Micro or Small Industry Non-Official or enterprises to be appointed by the State Government Member
(e) An officer from the District Micro, Small and Medium Member Enterprises Centre of the concerned District not below the rank Secretary of Assistant Director
Note: The concerned Deputy Commissioner shall review and check the working of Facilitation Councils on monthly basis.
(iii) in sub-rule (4), in clause (e), for the word "Council", the words and signs "Council or District Council, as the case may be," shall be substituted.
4. In the said rules, in rule 5,-
(i) for the existing marginal heading, the following marginal heading shall be substituted, namely:-
"Meeting of Council or District Council.";
(ii) for sub-rules (1), (2), (3) and (5), the following sub-rules shall be substituted, namely:-
10
1872 HARYANA GOVT. GAZ. (EXTRA.), JULY 17, 2023 (ASAR. 26, 1945 SAKA)
"(1) The Headquarter of the Council shall be at Panchkula. The Council shall meet at its Headquarter or at such place and at such time, as the Chairperson may decide. The meeting of the Council or District Council shall be headed by the Chairperson or the Member Secretary. The Headquarter of the District Council shall be at the concerned District.
(2) The Council or District 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 or District Council, as the case may be, for consideration of any matter which, in his opinion, requires immediately and urgent attention.
(5) A meeting of the Council or District Council, as the case may be, called by giving notice of not less than seven days. In case of an urgent meeting, the same shall be called by giving notice of not less than forty eight hours."
5. In the said rules, for rule 6, 7, 8, 9, 10 and 11, the following rules shall be substituted, namely:-
"6. Procedure of Council or District Council in respect of reference.- (1) An aggrieved Micro and Small Enterprise supplier registered within the State of Haryana, may move reference to the Council or District Council, as the case may be, in Form-I with interest calculation in Form-II 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 or District Council, as the case may be. 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 or District Council, as the case may be, 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 or District Council, as the case may be, to the Micro and Small Enterprise supplier through digital mode of communication.
(4) The Council or District Council, as the case may be, 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 Council or District Council, as the case may be, 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 or District Council, as the case may be, then the reference shall be returned in original without taking further necessary action.
(5) The Council or District Council, as the case may be, 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 or District Council, as the case may be.
(6) The Council or District Council, as the case may be, 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 or District Council, as the case may be, to any institution, the said institution shall make efforts to bring about conciliation and shall submit its report to the Council, or District Council, as the case may be, within fifteen days of sending the reference or within such period as maybe specified by the Council or District Council, as the case may be.
(8) Where conciliation initiated under sub-rule (7) is not successful and stands terminated without any settlement between the parties, the Council or District Council, as the case may be, 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.
11
HARYANA GOVT. GAZ. (EXTRA.), JULY 17, 2023 (ASAR. 26, 1945 SAKA) 1873
(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 or District Council, as the case may be.
(10) The Council or District Council, as the case may be, shall conduct its proceedings through physical appearance or video conferencing as deemed fit.
(11) The Council or District Council, as the case may be, shall consider the arbitral findings/reports and recommendations and pass appropriate final award/ order in the matter.
(12) The Council or District Council, as the case may be, 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. Decision of Council or District Council.- (1) Any decision of the Council or District Council, as the case may be, shall be made by a majority of its members present at the meeting.
(2) The Council or District Council, as the case may be, 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 or District Council, as the case may be, shall upload the proceedings of every meeting on official web portal created for the purpose.
(4) No application for setting aside any award or other order made either by the Council or District Council, as the case may be, itself or by any institution providing alternate dispute resolution services to which a reference is made by the Council or concerned District 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. Seal of Council or District Council.- There shall be a common seal of the Council and District Council, respectively which shall be affixed on such documents as the Chairperson may, by order, direct.
9. Subordinate Staff of Council.- (1) The subordinate staff of the Council shall be provided by the Directorate of Micro, Small and Medium Enterprises, Haryana or the same may be engaged as per policy of the State Government. Administrative expenses including salaries and allowances etc. payable to the subordinate staff shall be met out from the funds of the Council.
(2) Allowances payable to the non-official members of the Council as well as District Council shall be met out from the fund of the Council or District Council, as the case may be.
10. Recovery.- 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 or District 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 District 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.
11. Progress Report.- (1) The Council or the District Council, as the case may be, shall upload the basic information related to its working including the annual progress report on the official web portal created for the purpose.
(2) The Council or the District Council, as the case may be, 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.
6. In the said rules, for the existing Forms I, II and III, the following forms shall be substituted, namely:-
12
1874 HARYANA GOVT. GAZ. (EXTRA.), JULY 17, 2023 (ASAR. 26, 1945 SAKA)
"FORM-I [see rule 6(1)] To
The Chairperson (Name of Concerned) Micro and Small Enterprises Facilitation Council _______________.
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 the Micro, Small and Medium Enterprises Development 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
HARYANA GOVT. GAZ. (EXTRA.), JULY 17, 2023 (ASAR. 26, 1945 SAKA) 1875
| 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. Serial No. Purchase Order Date of Purchase Description Number Order (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. (4) Details of delivery challans /work completion certificates/goods receipt. (5) Details of material/services acceptance, quantities and date. (6) Details of paid and unpaid invoices with dates in the order of supplies. Serial Invoice Number with date Invoice Amount Status (Paid or No. Unpaid) (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) Photocopy of Udyog Aadhaar Memorandum/ Udyam Registration Number (Prior to the date of 1st invoice);
(b) Photocopy of Haryana Udhyam Memorandum;
(c) 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 : ________________________
(Authorized signatory on behalf of aggrieved MSE)
Date:
14
1876 HARYANA GOVT. GAZ. (EXTRA.), JULY 17, 2023 (ASAR. 26, 1945 SAKA)
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 or the District Council, as the case may be, 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 chronological 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.
15
HARYANA GOVT. GAZ. (EXTRA.), JULY 17, 2023 (ASAR. 26, 1945 SAKA) 1877
Form - II
[See rule 6(1)]
INTEREST CALCULATION
Serial 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 remaining which the interest has of Supply Bills Services with date unpaid been claimed order indicated by Buyer against
in Column goods
(2) supplied/ service
provided
Invoice/ Amount Bill Nos.
(1) (2) (3) (4) (5) (6) (7) (8) (9)
Due date/ 45 days Calculation of Interest of Bank rate Calculation of Remarks for payment, as the interest on delayed/ as Notified by the Compound interest case may be, from unpaid payment in Reserve Bank of with monthly the date of purchase terms of At/ India interest as three order/ agreement or agreement from the times of the Bank as provided in the date of appointed Rate notified by the Act for calculating day till the date of Reserve Bank of the actual date of filing the reference India (as indicated appointed day before the Council in column (12) from
or the District the period
Council, as the case from ________
may be to ________
(10) (11) (12) (13) (14)
Signature: _______________________ Name : ________________________ (Authorized signatory on behalf of aggrieved MSE) Date:
16
1878 HARYANA GOVT. GAZ. (EXTRA.), JULY 17, 2023 (ASAR. 26, 1945 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
(Name of Concerned) Micro and Small Enterprises Facilitation Council
_______________.
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 the Council or the District Council or 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: _______________
(Authorized signatory on behalf of aggrieved MSE)"
The 13th July, 2023
ANAND MOHAN SHARAN,
Additional Chief Secretary to Government Haryana, Industries and Commerce Department. 10477—C.S.—H.G.P., Pkl.
17