Section 10(2) in The Maharashtra Agricultural Produce Marketing (Regulation) Act, 1963
(2)The Dispute Sub-Committee shall consist of –(a)The Vice-Chairman of the Market Committee, who shall be the Chairman of the Dispute Sub-Committee;(b)Two members of a committee representing agriculturists whether elected or nominated;(c)One member of a committee representing the traders whether elected or nominated; and(d)One member from amongst persons who, in the opinion of the Director, re experts in marketing of agricultural produce.The members referred to in clauses (b) and (c) shall be designated by the Market Committee and the member referred to in clause (d) shall be nominated by the Director. Where a dispute is in respect of cotton, then in the place of the member representing the traders, the Maharashtra State Co-operative Cotton Growers Federation Limited shall appoint a member on the Dispute Sub-Committee one of its officers other than the grader who shall not be lower in rank than that of a Sub-Zonal Manager of the said Federation, where the State Government appoints any persons or authority other than the said Federation as its agent for sale or purchase of cotton, then such member shall be appointed by that agent.
