Section 2 in Madhya Pradesh Micro and Small Enterprises Facilitation Council Rules, 2017
2. Definations.
- In these rules, unleSs the context otherwise requires; -(a)"Act" means the Micro, Small and Medium 'EnterPrises Development Act, 2006 (27 of 2006);(b)"Arbitration and Conciliation Act" means the Arbitration and Conciliation, Act 1996 (26 of 1996);(c)"Chairperson" means the Chairperson of the Micro and Small Enterprises Facilitation Council appointed under clause (1) of subsection (1) of section 21 of the Act;(d)"Collector" means the collector of a District;(e)"Council" means the Micro and Small Enterprises Facilitation Council established by the Government of Madhya Pradesh under Section 20 of the Act;(f)"Government" means the Government of Madhya Pradesh;(g)"Institution" means any institution or centre providing alternate dispute resolution services referred to in sub-Section (2) and (3) of section 18 of the Act;(h)"Member" means a member of the Council;(i)"MSE Unit" means a micro or small enterprise as per the provisions of Act.(j)"Quorum" means the minimum number of members of the council whose presence is necessary in order to enable the council to hold its sittings validly.(k)"Section" means the Section of the Act;(2)The words and expression used but not defined in these rules shall have the same meaning as assigned to them in the Act.
