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State of Odisha - Act

The Orissa Micro and Small Enterprises Facilitation Council Rules, 2008

ODISHA
India

The Orissa Micro and Small Enterprises Facilitation Council Rules, 2008

Rule THE-ORISSA-MICRO-AND-SMALL-ENTERPRISES-FACILITATION-COUNCIL-RULES-2008 of 2008

  • Published on 1 October 2008
  • Commenced on 1 October 2008
  • [This is the version of this document from 1 October 2008.]
  • [Note: The original publication document is not available and this content could not be verified.]
The Orissa Micro and Small Enterprises Facilitation Council Rules, 2008Published vide Notification No. 14345-ISI-56/2008.-1, dated 1st October 2008, Orissa Gazette Extraordinary No. 1859 dated 16.10.2008Industries DepartmentNo.14345-ISI-56/2008.-I. - In exercise of the powers conferred by Section 30 of the Micro, Small and Medium Enterprises Development Act, 2006 (27 of 2006), the State Government hereby makes the following rules, namely :-Preliminary

1. Short title and commencement.

(1)These rules may be called the Orissa Micro and Small Enterprises Facilitation Council Rules, 2008.
(2)They shall come in to force on the date of their publication in the Orissa Gazette.

2. Definitions.

- In these rules, unless the context otherwise requires,
(a)"Act" means the Micro, Small and Medium Enterprises Development Act, 2006 (27 of 2006);
(b)"Section" means a Section of the Act;
(c)"Arbitration and Conciliation Act" means the Arbitration and Conciliation Act, 1996 (26 of 1996);
(d)"Council" means the Micro and Small Enterprises Facilitation Council, established by the Government under Section 20 of the Act;
(e)"Institute" means any institution or centre providing alternate dispute resolution services referred to in Sub-sections (2) and (3) of Section 18 of the Act;
(f)"Chairperson" means the Chairperson of the Council appointed under clause (i) of Sub-section (1) of Section 21 of the Act;
(g)"Member" means a member of the Council;
(h)"Government" means the Government of Orissa;
(i)The words and expressions used and not defined, but defined in the Act shall have the meanings as respectively assigned to them in the Act.

3. Manner of appointment, etc.

(a)The Government shall appoint the representatives, specified in clauses (ii), (iii) and (iv) of Sub-section (1) of Section 21, as member of the Council.
(b)When a member of the Council dies or resigns or is deemed to have resigned or is removed from office or becomes incapable of acting as a member, the Government may, by notification in the official gazette appoint a person to fill that vacancy.
(c)A member, other than the Chairperson, shall hold office for a period not exceeding two years from the date of his appointment.
(d)A member appointed under clauses (ii), (iii) and (iv) of Sub-section (1) of Section 21 shall cease to be a member of the Council if he ceases to represent the category or interest from which he was so appointed.
(e)Any member of the Council may resign from the Council by tendering one month's notice in writing to the Government. The power to accept the resignation of a member shall vest in the Government.
(f)The Government may remove any member from office :-
(i)if he is of unsound mind and stands so declared by a competent Court; or
(ii)if he becomes bankrupt or insolvent or suspends payment to his creditors; or
(iii)if he is convicted of any offence which is punishable under the Indian Penal Code (Act XLV of 1860); or
(iv)if he absents himself from three consecutive meetings of the council without the leave of the Chairperson, and in any case from five consecutive meetings; or
(v)acquires such financial or other interest as is likely, in the opinion of the Government, to affect prejudicially his functions as a member.

4. Procedure to be followed in the discharge of functions of the Council.

- (i) The Council shall meet atleast once a month.
(ii)Atleast seven days notice shall ordinarily be given for any meeting. In case of urgency, a meeting may be called at such shorter notice, as the Chairperson may consider sufficient.
(iii)The Council may appoint/or engage the services of one or more experts in terms of Section 26 of the Arbitration and Conciliation Act, 1996.
(iv)The Council, or a party to the dispute with the approval of the Council, may apply to the Court under Section 27 of the Arbitration and Conciliation Act, 1996, for assistance in taking evidence.
(v)The reference/application of the aggrieved Micro or Small Enterprise Supplier shall contain full particulars of the supplier and its status, supplied goods or services, terms of payment, if any, agreed between the supplier and buyer, actual payment received with date, amount due and the interest duly calculated under Section 16 of the Act, supported by an affidavit with necessary Court fee stamp affixed thereon. The Chairperson of the Council may require any petitioner to provide further particulars of the claim or any relevant document in support of the claim, as he may consider necessary for the purpose of the proceedings. If the petitioner fails or omits to do so within fifteen days of receipt of such communication or within such further time as the Chairperson may, for sufficient cause, allow, the Council may terminate the proceedings without prejudice to the right of the petitioner to make fresh reference if he is otherwise entitled so to do. The petitioner shall also simultaneously send a copy of the reference to the buyer or buyers against whom the reference is directed.
(vi)The reference/application shall be acknowledged forthwith if it is delivered at the office of the Council. Where the reference/application is received by registered post, its receipt shall be acknowledged on the same day. The Chairperson shall cause the buyer to furnish his detailed response to the reference within fifteen days of receipt of the reference by the buyer or within such further time not exceeding fifteen days, as he may, for sufficient cases, allow.
(vii)On receipt of a reference under Section 18 of the Act, the Chairperson of the Council shall cause the reference and the buyer's response thereto to be examined and on being satisfied with the reference making a prima faice case of delayed payment, cause the reference to be placed before the Council at its next immediate meeting for consideration. The Chairperson shall also ensure that each reference received within two weeks of the date of the last preceding meeting of the Council is examined and, if found in order, is placed for consideration of the Council at its next immediate meeting.
(viii)The Council shall either itself conduct conciliation in each reference placed before it or seek the assistance of any institute or canter providing alternate dispute resolution services by making a reference to such an institution or centre, for conducting conciliation. The provisions of Sections 65 to 81 of the Arbitration and Conciliation Act, 1996 shall apply to such a reference as if the conciliation was initiated under Part-III of that Act.
(ix)The Council or the institute to which it has been referred for conciliation shall require the supplier and the buyer concerned to appear before it by issuing notices to both parties in this behalf. On the appearance of both parties, the Council or the institute shall first make efforts to bring about conciliation between the buyer and the supplier. The institute shall submit its report to the Council within fifteen days of reference from the Council or within such period as the Council may specify.
(x)When such conciliation does not lead to settlement of the dispute, the Council shall either itself act as an Arbitrator for final settlement of the dispute or refer it to an institute for such arbitration in accordance with the provisions of the Arbitration and Conciliation Act, 1996. The supplier or the buyer may, either in person or through his lawyer registered with any Court, present his case before the Council or the institute during the arbitration proceedings. The institute shall submit its report to the Council within such time as the Council may stipulate.
(xi)Any decision of the Council shall be made by a majority of its members present at the meeting of the Council.
(xii)The Council shall make an arbitral award in accordance with Section 31 of the Arbitration and Conciliation Act, 1996 and within the time 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.
(xiii)The provisions of Sections 15 to 23 of the Act shall have effect notwithstanding anything inconsistent therewith contained in any other law for the time being in force.
(xiv)The Chairperson or any other officer authorised by the Chairperson shall forward the proceedings of every meeting of the Council including annual progress report of the Council to the Member-Secretary of the Advisory Committee constituted under Sub-section (3) of the Section 7 of the Act.