Section 2 in Telangana State Micro and Small Enterprises Facilitation Council Rules, 2017
2. Definition.
- In these rules, unless the context otherwise requires:(i)"Act" means the Micro, Small and Medium Enterprises Development Act, 2006 (Central Act 27 of 2006);(ii)"Section " means a section of the Act;(iii)"Arbitration and Conciliation Act" means the Arbitration and Conciliation Act, 1996 (Act 26 of 1996);(iv)"Council" means the Micro and Small Enterprises Facilitation Council established by the Government of Telangana under Section 20 of the Act;(v)"Chairperson" means the Chairperson of the Council appointed under clause (i) of sub-section (1) of Section 21 of the Act;(vi)"Government" means the Government of Telangana in the Department of Industries/ MSME;(vii)"Institute" means any institution or centre providing alternate dispute resolution services referred to in sub-sections (2) and (3) of Section 18 of the Act.(viii)"Member" means a member of the Council;(ix)"MSE" unit means a micro or small enterprise as per the provisions of Act.(x)The words and expressions used and not defined, but defined in the Act shall have the meanings assigned to them in the Act.
