Section 7 in Madhya Pradesh Micro and Small Enterprises Facilitation Council Rules, 2017
7. Procedure to be followed in the discharge of functions of the Council.
(1)An aggrieved MSE unit can move a reference to the Council having territorial jurisdiction over the matter in the format mentioned in Schedule 1 of these rules. The reference must have the Udyog Aadhar Memorandum (UAM) number, mobile number and email address of aggrieved MSE unit as mentioned in Schedule I.(2)Such reference should be attached with fee or processing charges as notified by the State Government, vide para 3 (iv) above and with an undertaking from aggrieved MSE unit that it has not moved a reference before the Civil Court on the same dispute.(3)Upon receipt of references from the supplier MSE unit, the Secretariat of the Council shall enter the data in the web portal created for this purpose.(4)After entering the data acknowledgement of the receipt of reference shall be issued by the Secretariat to the applicant MSE unit through email.(5)The Council may examine the reference at preliminary stage to check regarding the fee or competency of MSE unit to file the reference.(6)In case if the reference or the particulars entered in it are not found to the satisfaction of Council, it may return the reference.(7)The Council shall either itself conduct conciliation in the matter or seek the assistance of any institute for conducting the conciliation and if it decides to do so, shall refer the parties to the Institute.(8)The Institute to which the issue is referred makes efforts to bring about conciliation and it shall submit its Report to the Council within 15 days from the reference to the Council.(9)Where the conciliation is not successful and stands terminated without any settlement between the parties, the Council shall either itself take up the dispute for further action, i.e., arbitration or refer it to an 'institute' for the same.(10)If the matter is referred to the institute, the institute shall arbitrate the issue as per the provisions of Arbitration and Conciliation Act, 1996 (No. 26 of 1996) and refer the award to the Council.(11)The Council after finalising the award, or receiving the award from the Institute shall consider the case and pass appropriate final orders in the matter.(12)The Council may appoint/or engage the services of one or more experts in terms of section 26 of the Arbitration and Conciliation Act, 1996.(13)The Council or a party to the dispute with the approval of the Council may apply to the court under section 27 of the Arbitration and Conciliation Act,1996 (No. 26 of 1996) for assistance in taking evidence.
