Section 2 in The Karnataka Ceiling On Government Guarantees Act, 1999
2. Definitions.
- In this Act, unless the contest, otherwise, requires,-(1)"Government" means the State Government;(2)"Government Guarantee" includes the guarantee given by the State Government on behalf of Departmental Undertakings, Public Sector Undertakings, Local Authorities, Statutory Boards and Corporations and Co-operative Institutions;(3)"Performance Guarantee" includes the documents such as letters of comfort, power purchase agreement, State support agreement, concession agreement for infrastructure project and other agreements guaranteed in certain performance on behalf of Government, Local Authorities, Statutory Boards and Corporations and Co-operative Institutions as well as Public Sector Undertakings.
