Section 31 in The Orissa Agricultural Produce Markets Rules, 1958
31. Appointment of Disputes Sub-Committee.
(1)The Market Committee may appoint a Sub-Committee called the Disputes : Sub-Committee consisting of-(i)one of the nominated members of the Committee, who shall be the Chairman of the Sub-Committees;(ii)one of the representatives of the agriculturists on the Market committee;(iii)one of the representatives of the traders on the Market-Committee; and(iv)the representative of local authorities on the Market Committee or, if there is no representative of local authorities on the Committee, any other member of the Committee, to arrange tor the settlement of disputes between buyers and sellers or their agents including disputes regarding the quality or weight of the article, the allowances for wrappings, containers, dirt or impurities or deductions from any cause :Provided that the Chairman of the Market Committee shall not be a member of the Disputes Sub-Committee.(2)The Collector or any person authorised by him in this behalf may require a Disputes Sub-Committee to appoint in respect of each market yard specified by him a panel of not less than 12 persons but not more than 24 persons to act as arbitrators in the settlement of the disputes aforesaid. Every person included in the panel shall be either an agriculturist living in or near the market area or a trader doing business in such area.(3)Where any such dispute arises, the parties thereto may agree to the settlement thereof in accordance with the following provisions:(a)The dispute shall be reported to the Secretary of the Market Committee who shall try to settle the dispute. If he fails, the dispute shall be settled in the following manner on payment of fees fixed by the Market Committee;(b)Each party to the dispute shall select one arbitrator from the panel appointed for the purpose by the Disputes Sub-Committee;(c)If the arbitrators fail to agree, the may appoint an umpire who shall also be chosen from the panel aforesaid to settle the dispute;(d)An appeal shall lie against the decision of the arbitrators or umpire to the Disputes Sub-Committee;(e)The decision of the arbitrators or umpire, or where an appeal has been made to the Disputes Sub-Committee, the decision of such Sub-Committee shall be final. The dispute shall, as far as possible, be decided on the spot and on the same day.(4)No business shall be transacted at a meeting of such Sub-Committee unless there be present at least two members.(5)Every meeting of the Sub-Committee shall be presided over, by the Chairman of the Sub-Committee and in his absence by members, present at the meeting and in every case of equality of votes, the Chairman or the presiding member shall have and exercise a second or casting vote.(6)All questions which may come before the Sub-Committee at any meeting shall be decided by the vote of majority of the members present at the meeting and in every case of votes, the Chairman or the presiding member shall have and exercise a second or casting vote.(7)The Market Committee shall maintain a full record of all the disputes which come before the Disputes Sub-Committee.
