Section 5 in Rajasthan Micro and Small Enterprises Facilitation Council Rules, 2007
5. Procedure to be followed by the council in the discharge of their function.
(1)The council shall meet at least once in a month,(2)Ag least seven days notice shall ordinarily be given for any meeting; However; in case of urgency a meeting may be called at such shorter notice, as the Chairperson may consider sufficient.(3)The Council may appointor engage the services of one or more experts in terms of section 26 of the Arbitration and Conciliation Act, 1996.(4)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, for assistance in taking evidence.(5)Any decision of the council shall be made by a majority of its members present in the meeting of the council, in ease-of, division of votes for a decision equally the Chairperson shall have that casting vote, however, he should mention the justification/ reasons without prejudice, for having so decided, in the verdict.(6)The Chairperson or any other officer authorized by the Chairperson shall forward the proceeding of every meeting or the council including annual progress report to be council to the Member-Secretary of the Advisory Committee constituted under sub-section (2) of the section 7 of the Act.(7)The reference of the aggrieved micro or small enterprise-supplier shall contain full particulars of the supplier and its status, supplied goods or services, terms of payment, if any agreed between the supplier and buyer, actual payment received with date, amount due and the interest duly calculated under section 16 of the Act, supported by an affidavit on stamp paper. However the council, may authorise any office to receive any reference and issue an acknowledgement and immediately transfer the reference to the concerned council with necessary record. The Chairperson of the council may require any petitioner to provide further particulars of the claim or any relevant documents in support of the claim, as he may consider necessary for the purpose of the proceedings. If the petitioner fails or omits do so, within fifteen days of receipt of such communication or within such further time as the Chairperson may, for sufficient cause, allow, the council may terminate the proceedings without prejudice to the right of the petitioner to make fresh reference if he is otherwise entitled so to do. The petitioner shall also simultaneously send a copy of the reference to the buyer against whom the reference is directed.(8)The reference shall be acknowledged forthwith if it is delivered at the office of the council. Where the reference/application is received by registered post, its receipt shall be acknowledged on the same day. The Chairperson shall cause the buyer to furnish his detailed response to the reference within fifteen days of receipt of the reference by the buyer or within such further time not exceeding fifteen days, as he may, for sufficient cause allow.(9)On receipt of a reference under section 18 of the Act, the Chairperson of the council shall cause the reference and the buyers response thereto be examined and, on being satisfied with the reference making a prima facie case of delayed payment, cause the reference to be placed before the council at its next immediate meeting for consideration. The Chair-person shall also ensure that each reference received within two weeks of the date of the last preceding meeting of the council is examined and, if found, in order, is placed for consideration of the council at it next immediate meeting.(10)The council shall either itself conduct conciliation in each reference placed before it or seek the assistance of any institute or centre providing alternate dispute resolution services by making a reference to such an institution or centre for conducting conciliation. The provisions of Sections 65 to 81 of the Arbitration and Conciliation Act, 1996 shall apply to such a reference as if the conciliation was initiated under part III of that Act.(11)The Councilor the institute to which it has been referred for conciliation shall require the supplier and the buyer concerned to appear before it by issuing notices to both the parties in this behalf. On the appearance of both parties, the council or the institute shall first make efforts to bring about conciliation between the buyer and the supplier. The institute shall submit its report to the council within fifteen days of reference from the council or with in such period as the council may specify.(12)When such conciliation does not lead to settlement of the dispute, the council shall either itself act as an Arbitrator for final settlement of the dispute or refer it to an institute for such arbitration in accordance with the provisions of the Arbitration and Conciliation Act, 1996. The supplier or the buyer may, either in person or through his lawyer, present his case before the council or the institute during the arbitration proceedings. The institute shall submit its report to the council within such time as the council may stipulate.(13)The council concerned, shall make an arbitral award in accordance with section 31 of the Arbitration and Conciliation Act, 1996 and within the time specified in sub-section (5) of section 18 of the Act. The Award shall be stamped in accordance with the relevant law in force Copies of the a ward shall be made available within seven day's of filing of an application.
