Section 7 in Farmers' Agreement on Price Assurance and Farm Services (Dispute Resolution) Rules, 2020
7. Time limit for completion of conciliation.
(1)The process of conciliation under rule 6 shall be completed within a period of thirty days from the date of appointment of conciliation board.(2)On settlement of the dispute, a Memorandum of Settlement shall be drawn accordingly in Form-2 and duly signed by the disputing parties and thereupon, it shall be binding upon them.(3)In case the dispute is not settled, the conciliation board shall prepare a brief report stating the brief issues, efforts made by it to resolve those issues, the cause for failure of conciliation and any other matters that the conciliation board deems appropriate.(4)A copy of the brief report prepared under sub-rule (3) shall be provided to the Sub- Divisional Authority and to each of the parties.
