Section 7 in Farmers' Produce Trade and Commerce (Promotion and Facilitation) Rules, 2020
7. Procedure to be followed by conciliation board.
- For conciliation, the following procedure shall be followed by the conciliation board, namely.-(i)the chairperson of the conciliation board shall fix the date and the time of each conciliation session, where all parties have to be present;(ii)each disputing party shall provide to the conciliation board a brief memorandum setting forth the issues, which need to be resolved;(iii)the conciliation board may ask disputing parties to furnish such other information as may be required by it in connection with the issues to be resolved;(iv)the parties shall ordinarily be present personally at the conciliation sessions notified by the conciliation board:Provided that the disputing parties may be represented by an authorised person with the permission of the conciliation board, but not by any legal practitioner;(v)if a party fails to attend a session fixed by the conciliation board deliberately or wilfully for two consecutive times, conciliation shall be deemed to have failed and the conciliation board shall report such matter to the Sub- Divisional Magistrate.
