Section 7 in The Assam Debt Conciliation Act, 1936
7. Procedure on application.
(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.(2)Notice of the order under sub-section (1) shall be sent by registered post to the debtor and the creditors.(3)Period of limitation for re-hearing application. - (a) If on receipt of an application under Section 4, the Board dismisses it on the ground of want of jurisdiction, the applicant may, within thirty days from the date of service of notice under sub-section (2), make ah objection in writing to the Board against such dismissal.(b)On receipt of an objection under Clause (a) of sub-section (3) the Board shall make such order thereon as it thinks fit.
