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NCT Delhi - Section

Section 17 in The Najafgarh Marketing Committee Bye-Laws, 2004

17. Constitution of a dispute sub-committee.

(1)The Committee may constitute, from amongst its members, as per provisions of Section 83 of the Act, a dispute sub-committee consisting of the following, namely:
(i) Vice-Chairman of the Committee Chairman of the Dispute sub-committee
(ii) One Member of the Marketing Committee representing the tradersto be nominated by the Marketing Committee Member
(iii) Two agriculturist members of the Marketing Committee to benominated by the Marketing Committee Members
(iv) One member of the Marketing Committee representing theinterest of the consumers to be nominated by the MarketingCommittee Member
Note.-Member representing the interest of co-operative societies and the member representing the licensed weighmen and measurers may be co-opted in case necessity so arises.
(2)The sub-committee shall transact its business as per the provisions of the Act and the rules made thereunder.
(3)The aggrieved party/parties shall make the written representation addressed to the Chairman of the dispute sub-committee giving full details of his/their case. He/they shall also enclose the requisite documents to substantiate their representation/claim. The aggrieved party shall also deposit a fee of one hundred rupees in cash or through an account payee cheque along with representation to the Committee.
(4)In case any dispute is referred to an arbitrator/arbitrators, the amount of arbitration fee shall be such as may be decided by the Committee by way of its resolution depending upon the case/cases