Section 5(17) in The Chhattisgarh, Micro and Small Enterprises Facilitation Council Rules, 2006
(17)The Council shall decide whether to hold oral hearing for the presentation of evidence or for oral argument or whether the proceedings shall be conducted on the basis of documents and other materials :Provided that the Council shall hold oral hearing at an appropriate stage of the proceeding on a request by a party unless the parties have agreed that no oral hearing shall be held.
