Section 9 in Madhya Pradesh Micro and Small Enterprises Facilitation Council Rules, 2017
9. Decisions of the Council.
(1)Any decision of the Council shall be made by a majority of its members present at the meeting of the Council.(2)The Council shall make an arbitral award in accordance with section 31 of the Arbitration and Conciliation Act, 1996 (No. 26 of 1996) and within the period as 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 award shall be made available within seven days of filing of an application.(3)The Secretariat shall upload the proceedings of every meeting of the Council on the web portal created for the purpose.(4)No application for setting aside any decree, award or other order 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.
