Section 2 in The Chhattisgarh, Micro and Small Enterprises Facilitation Council Rules, 2006
2. Definitions.
- In these Rules, unless the context otherwise requires :-(a)"Act" means the Micro, Small and Medium Enterprises Development Act, 2006 (No. 27 of 2006);(b)"Section" means section of the Act;(c)"Arbitration and Conciliation Act" means the Arbitration and Conciliation Act, 1996 (No. 26 of 1996);(d)"Agent" means a person duly authorised by a party to the dispute to represent that party before the Council;(e)"Applicant" means a party to a dispute who makes a reference to the Council;(f)"Council" means the Micro and Small Enterprises Facilitation Council established by the State Government under Section 20 of the said Act;(g)"Institute" means any institution or centre providing alternate dispute resolution services referred to in sub-sections (2) and (3) of Section 18 of the said Act;(h)"Chairperson" means the Director of Industries by whatever name called or any other officer not below the rank of Director of Industries of the State Government;(i)"Representative of Association" means a person authorised by the President of any Industry Association located in the State of Chhattisgarh and recognised by the State Government.
