(1)Any. dispute or difference touching the constitution, management, powers of functions of a Farmer's Organisation arising between members shall be settled by the Executive Committee of the concerned Farmer's Organisation.(2)Any such dispute or difference arising between a member and the Executive Committee of a Pani Panchayat or between two or more Pani Panchayats shall be settled by the Executive Committee of the Distributary Committee.(3)Any such dispute or difference arising between a member and the Executive Committee of a Distributary Committee or between two or more Distributary Committees shall be settled by the Executive Committee of the Project Committee.(4)Any such dispute of difference arising between a member and the Executive Committee of a Project Committee or between two or more Project Committees shall be by the State Level Committee, whose decision shall be final.(5)Every dispute or difference specified under this section shall be disposed of within thirty days from the date of reference of the dispute or difference.
