Section 2 in The Orissa Micro and Small Enterprises Facilitation Council Rules, 2008
2. Definitions.
- In these rules, unless the context otherwise requires,(a)"Act" means the Micro, Small and Medium Enterprises Development Act, 2006 (27 of 2006);(b)"Section" means a Section of the Act;(c)"Arbitration and Conciliation Act" means the Arbitration and Conciliation Act, 1996 (26 of 1996);(d)"Council" means the Micro and Small Enterprises Facilitation Council, established by the Government under Section 20 of the Act;(e)"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;(f)"Chairperson" means the Chairperson of the Council appointed under clause (i) of Sub-section (1) of Section 21 of the Act;(g)"Member" means a member of the Council;(h)"Government" means the Government of Orissa;(i)The words and expressions used and not defined, but defined in the Act shall have the meanings as respectively assigned to them in the Act.
