Section 16 in Telangana State Micro and Small Enterprises Facilitation Council Rules, 2017
16. Expenses.
- (i) As per Rule 29 of Arbitration and Conciliation Act 1996, the Council shall be entitled to allow fees and expenses such as Department charges, conveyance, hire, cost of legal or technical advice or proceedings in respect of any matter arising out of the arbitration incurred by the arbitral Tribunal, and any other incidental expenses and charges in connection with or arising out of the reference or award as the arbitral Tribunal shall, in its absolute discretion, think fit.(ii)As per new guidelines 3(iii) & (iv) the Council shall increase the initial share deposit from Rs.500/- to Rs.1000/- and further to increase the remaining amount (fee) of share deposits to be paid during the Council meeting by 50% of present (fee) share deposit being collected in order to meet expenditure for the following:(a)For expenses such as hire cost of Legal/Technical Advisor.(b)To meet expenses arising towards postal charges for sending claim petition, statement of Defense, notices calling for Council meeting and posting of awards.(c)To meet expenses arising towards Xerox charges for preparation of agenda, minutes, awards, Xerox of complete file for forwarding to the Higher Courts.(d)Any other incidental expenses and charges arising in connection with or arising for conducting Council meeting.(iii)Chronic/intricate cases have to be referred to legal institutions for arbitration. The arbitration of fee to be paid to the legal institutions may be become by the respective claimants / respondents.
