Section 27 in The Delhi Agricultural Produce Marketing (Regulation) General Rules, 2000
27. Appointment of disputes sub-committee and Arbitrator.
(1)The marketing committee may from amongst its member constitute a sub-committee called the disputes sub-committee consisting of-(a)Any member of the committee as its Vice-Chairman;(b)Two of the representatives of agriculturists of the marketing committee;(c)One of the representative of the marketing committee representing the interest of consumers;(d)One of the representatives of the traders of the marketing committee.(2)The marketing committee with the approval of Vice-Chairman of the Board may for each market yard appoint a panel of not less than six persons to act as arbitrators in the settlement of the aforesaid disputes. Every person included in the panel shall be a person having sound knowledge and experience living in the market area or a dealer doing business in the market yard for which the panel has been appointed. A list of panel of arbitrators shall be pasted on the notice board and also at some conspicuous place in the market.(3)The party at whose instance a dispute is referred to arbitration or to the dispute sub-committee for the settlement shall pay in advance to the marketing committee a sum of one hundred rupees as fee.
