The Micro, Small and Medium Enterprises Development Act, 2006

29. Jurisdiction of courts.-

1.      The Central Government may, by notification, make rules to carry out the provisions of this Act.

2.      In particular, and without prejudice to the generality of the foregoing power, such rules may provide for all or any of the following matters, namely:

a.      the term of office of the members of the Board, the manner of filling vacancies, and the procedure to be followed in the discharge of functions by the members of the Board under sub-section (4) of section 3;

b.     the powers and functions of the Member-Secretary under section 6;

c.      the manner in which the Fund may be administered under sub-section (1) of section 14;

d.     the criteria based on which sums may be released under sub-section (3) of section 14;

e.      the information to be furnished and the form in which it is to be furnished under sub-section (2) of section 26; and

f.      any other matter which is to be or may be prescribed under this Act.

1.     

2.     

3.      Every notification issued under section 9 and every rule made by the Central Government under this section shall be laid, as soon as may be after it is made, before each House of Parliament, while it is in session, for a total period of thirty days which may be comprised in one session or in two or more successive sessions, and if, before the expiry of the session immediately following the session or the successive sessions aforesaid, both Houses agree in making any modification in the notification or rule or both Houses agree that the notification or rule should not be made, the notification or rule shall thereafter have effect only in such modified form or be of no effect, as the case may be; so, however, that any such modification or annulment shall be without prejudice to the validity of anything previously done under that notification or rule.

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