Section 5(11) in Rajasthan Micro and Small Enterprises Facilitation Council Rules, 2007
(11)The Councilor 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 the 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 with in such period as the council may specify.
