Section 4 in Himachal Pradesh Micro and Small Enterprises Facilitation Council Rules, 2018
4. Procedure to be followed in the discharge of functions of the Council.
- (i) An aggrieved Micro and Small Enterprise unit can move a reference to the Council having jurisdiction of the area in the format as provided in the Schedule-I of these rules. The reference shall contain the Udyog Aadhar Memorandum (UAM) number, mobile number and email address of aggrieved Micro and Small Enterprise unit.(ii)Such references shall be attached with fee or processing charges as notified by the Government and with an undertaking from aggrieved Micro and Small Enterprise unit that it has not moved a reference before the Civil Court in the same dispute.(iii)Upon receipt of reference from the supplier Micro and Small Enterprise unit, the Council shall enter the data in the web/portal created for this purpose.(iv)After entering the data, acknowledgement of the receipt of reference shall be issued to the applicant Micro and Small Enterprise unit through email.(v)The Council may examine the reference at preliminary stage to check regarding the fee or competency of Micro and Small Enterprise unit to file the reference.(vi)In case, if the reference or the particulars entered in it are not found to the satisfaction of Council, the same may be returned.(vii)The Council shall either itself conduct conciliation in the matter or seek the assistance of any institution for conducting the conciliation and if, it decides to do so, shall refer the parties to the Institution.(viii)The Institute to which the issue is referred makes efforts to bring about the conciliation and it shall submit its Report to the Council as soon as possible, usually within 15 days from the date of reference referred to the Council.(ix)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 'institution' for the same.(x)The Council, after finalizing the award or receiving the award from the Institution, shall consider the case and pass an appropriate final order in the matter.
