Section 7(1) in The Assam Debt Conciliation Act, 1936
(1)On receipt of an application under Section 4 the Board may examine it, and if it considers that it has jurisdiction to entertain it, it shall pass an order fixing a date and place for hearing the applicant:Provided that the Board may at any stage whether after examining the application on presentation or after submission of the statement of debts under Section 8, dismiss the application for want of jurisdiction, or if for reasons to be stated in writing, it does not consider it desirable to attempt to effect a settlement between the debtor and his creditors.
