Section 24U(5) in The Orissa Agricultural Produce Markets Rules, 1958
(5)Procedure for settlement of dispute-(i)The Director may, on receipt of a reference of a dispute under Sub-section (3) of Section 6D,-(a)decide the dispute himself, or(b)transfer it for disposal to any person who has been vested by the Government with powers in that behalf.(ii)The Director may withdraw any reference transferred under clause (i) and decide it himself it himself o' transfer the same to another person so vested with the powers.
