Section 5 in The Bihar State Micro and Small Enterprises Rehabilitation Act, 2008
5. Provision for guidelines.
(1)The guidelines of the Reserve Bank of India/Industrial Development Bank of India (IDBI)/Small Industry Development Bank of India (SIDBI) will be relied upon to identify sickness of the micro and small enterprises and appropriate rehabilitation package will be approved for their rehabilitation by the Committee.(2)The sick micro and small Enterprises being revived will not require sickness certificate on an annual basis, instead the revival package shall specify the period of revival of sick units.(3)The Micro and Small Enterprises declared sick by the State Level Committee would be eligible to receive reliefs and concession from banks and financial institutions as per instructions of RBI. These concessions and reliefs will be considered to be given within a definite time frame.(4)The approved rehabilitation package by the committee will be binding upon all concerned.
