Section 4(ix) in Andhra Pradesh Micro and Small Enterprises Facilitation Council Rules, 2007
(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 acceptance of both parties, the Council or the institute shall first made efforts to bring about conciliation between the buyer and the supplier. The institute shall submit its report to the Council with in fifteen days of reference from the Council or with in such period as the Council may specify.
