Section 6 in The Chhattisgarh, Micro and Small Enterprises Facilitation Council Rules, 2006
6. Decision of the Council.
(1)After ascertaining the facts of the case by examining the parties or other witnesses or on inspection of the documents or after hearing oral arguments, the Council shall record an order showing the grounds for its decisions and communicate the decision to the applicant and respondent concerned.(2)The decision of the Council shall be made by majority of all its members.(3)Every order passed by the Council shall be dated and shall also be signed by every member of the Council present.(4)Subject to the provisions of Sections (16), (17) and (18) of the said Act, the decision of the Council shall be final and binding on the parties.
