Section 6 in Himachal Pradesh Micro and Small Enterprises Facilitation Council Rules, 2018
6. Decisions of the Council.
- (i) Any decision of the Council shall be made by a majority of its members present at the meeting of the Council.(ii)Every reference made under section 18 shall be decided within a period of ninety days from the date of making such reference.(iii)The Council shall upload the proceedings of every meeting of the Council on the web portal created for the purpose.(iv)No application for setting aside any decree, award or other orders made either by the Council itself or by any institution or centre providing alternate dispute resolution services to which a reference is made by the Council, shall be entertained by any court, unless the appellant (not being a supplier) has deposited with it seventy five percent of the amount, in terms of the decree, award or, as the case may be, the other order in the manner directed by such court.
