Section 8 in Telangana State Micro and Small Enterprises Facilitation Council Rules, 2017
8. Challenge of member.
(1)On receipt of a statement of claim, every member shall disclose in writing any circumstances likely to give rise to justifiable doubts as to his independence or impartiality and any such disclosure shall be sent to the parties alongwith the notices in Form 2 calling for a statement of Defense and thereafter, the requirements of subsection (2) of Section 12 of the Arbitration and Conciliation Act, 1996 shall apply.(2)The grounds for challenge of a member and the procedure for challenge shall be in accordance with Sections 12 and 13 of the Arbitration and Conciliation Act, 1996.(3)On a successful challenge, the Council shall cease to proceed with the reference and transfer the case to such other Council having alternate or concurrent jurisdiction over the dispute and such other Council shall thereafter proceed with the reference afresh or as it may deem fit having regard to the stage of proceedings completed in the former Council.
