Section 15(6) in The Jammu and Kashmir State Agricultural Produce Marketing (Regulation) Act, 1997
(6)In the event of dispute, arising as to the validity of the election of a Chairman the Director if he is the Presiding Officer, shall decide the dispute himself and in any other case officer presiding shall under the dispute to the Director for decision. The decision of the Director shall subject to an appeal to the Agricultural Production Commissioner be final and to suit or other proceedings shall lie in any court of law in respect of such decision.
