Tripura Micro and Small Enterprises Facilitation Council Rules, 2016

2. Definitions:

In these rules, unless the context otherwise requires -

i) 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) "Council" means the Tripura Micro and Small Enterprises Facilitation Council, established by the State of Tripura under section 20 of the Act;

d) "Chairperson" means the Chairperson of the Council appointed under clause (i) of subsection 21 of the Act;

e) "Government" means the Government of Tripura.

f) "Institute" means any institution or centre providing alternate dispute resolution services referred to in sub-section (2) and (3) of section 18 of the Act;

g) "Member" means a member of the Council;

h) "Section" means a section of the Act.

i) "Representative of Association" means a person authorised by the President of any Industry Association located in the state and recognised by the State Government.

ii) The words and expressions used and not defined, but defined in the Act shall have the meanings assigned to them in the Act.