Section 31(1) in The Orissa Agricultural Produce Markets Rules, 1958
(1)The Market Committee may appoint a Sub-Committee called the Disputes : Sub-Committee consisting of-(i)one of the nominated members of the Committee, who shall be the Chairman of the Sub-Committees;(ii)one of the representatives of the agriculturists on the Market committee;(iii)one of the representatives of the traders on the Market-Committee; and(iv)the representative of local authorities on the Market Committee or, if there is no representative of local authorities on the Committee, any other member of the Committee, to arrange tor the settlement of disputes between buyers and sellers or their agents including disputes regarding the quality or weight of the article, the allowances for wrappings, containers, dirt or impurities or deductions from any cause :Provided that the Chairman of the Market Committee shall not be a member of the Disputes Sub-Committee.
