Section 5(9) in Rajasthan Micro and Small Enterprises Facilitation Council Rules, 2007
(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.
