Tripura Micro and Small Enterprises Facilitation Council Rules, 2016

[26th July, 2017]

Contents
Sections	Particulars
1.	Short title and commencement
2.	Definitions
3.	Manner of appointment of Members of Facilitation Council
4.	Honorarium to the Members of the Council
5.	Procedure to be followed in the discharge of functions of the Council
6.	Progress Report
7.	Power to amend and relax any or all Provisions of the Act
8.	Clarification and Interpretation

In exercise of the powers conferred under Section 30 of the Micro, Small and Medium Enterprises Development Act, 2006 (Central Act No. 27 of 2006), the Government of Tripura hereby makes the following rules, namely:-