Section 10 in Jammu and Kashmir Micro and Small Enterprises Facilitation Council Rules, 2017
10. Decisions of the Micro and Small Enterprises Facilitation Council.
- Any decision of the Council shall be made by a majority of its members present at the meeting of the Council.(2)Every reference made under section 18 of the Act to the Micro, Small and Medium Enterprises Facilitation Council shall be decided within a period of ninety (90) days from the date of making such a reference.(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 supplier) has deposited with it, seventy-five per cent 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.
