Section 7 in The Interest on Delayed Payments to Small Scale and Ancillary Industrial Undertakings (Orissa) Rules, 2001
7. Procedure.
(1)Arbitral/Conciliation Proceeding may be initiated by the Council by a written complaint filed before it by the party indicating the details of claim outstanding along with the documents as per the check list prescribed for the purpose of initiating arbitral/conciliation proceedings.(2)The parties shall be given notice sufficiently in advance by the Council indicating the details of claim, etc. and reasonable time shall be offered to the opposite party to, file a written statement. Each party shall be given full opportunity to present their claim/case.(3)Language of the arbitral/conciliation proceedings shall be ordinarily in English. But, the parties are free to agree upon for any other language to be used in the arbitral/conciliation proceedings subject to approval of the Council.(4)Ordinarily 30 (thirty) days time shall be allowed by the Council within which claimant shall state the facts in support of his claims, points at issue and the remedy/relief sought for and the respondent shall also within a period of 30 (thirty) days state his defence in respect of the particulars,unless the parties have otherwise agreed as to the requirement of short notice.(5)The parties may submit along with their statement all documents considered to be relevant or may add a reference to the documents or other documents as may deem proper.(6)Unless otherwise agreed to by the parties, either party may amend/supplement their claim or defence during hearing of the cases of arbitral/conciliation proceedings unless the Council considers if in appropriate to do so having regard to the delay in making it.(7)Unless otherwise agreed to by the parties, the Council may appoint one or more experts to report to it on specific issues to be determined by the Council and require a party to give the expert any relevant documents/goods or other property for inspection.
