Section 2(1) in Rajasthan Micro and Small Enterprises Facilitation Council Rules, 2007
(1)In these rules, unless the context otherwise requires,(a)"Act" means the Micro and Small and Medium Enterprises Development Act 2006 (Central Act No. 27 of 2006);(b)"Chairperson" means the Chairperson of the Council appointed under clause (i) of sub-section (1) of section 21 of the Act;(c)"Council" mean a Micro and Small Enterprises Facilitation Council established by the State Government under section 20 of the Act;(d)"Government" means the Government of Rajasthan;(e)"Institute means" any institution or center providing alternate dispute resolution services referred to in sub-section (2) and (3) of section 18 of the Act;(f)"Member" means a member of the concern Faciliation Council; and(g)"Section" means a section of the Act.
