Section 29 in The Delhi Agricultural Produce Marketing (Regulation) General Rules, 2000
29. Transaction of business by the Dispute Sub-Committee.
(1)No business shall be transacted by the dispute sub-committee unless three members including the Vice-Chairman of the committee are present:Provided that presence of representatives of the parties in disputes shall not be counted for the purpose of quorum under sub-rule (1).(2)Every meeting of the dispute sub-committee shall be presided over by the Vice-Chairman, and if he is absent, by such one of the members of the dispute sub-committee present as may be chosen by the other members of the committee in the meeting to be the presiding authority for the occasion.(3)All questions shall be decided by the majority of votes of the members present and voting. The presiding authority shall have a second or casting vote in case of equality of vote.(4)Any party aggrieved by the decision of the arbitrator or the dispute sub-committee may appeal to the Vice-Chairman of the Board within seven days of the order.(5)The appeal shall be presented in the form of a memorandum which shall set forth concisely the grounds of objection to the order appealed against and shall be accompanied by a copy of such order. The appeal shall be presented by the appellant or by his duly authorised agent to the Vice-Chairman of the Board.(6)The memorandum of appeal shall bear a court fee stamp of rupees five. The Vice-Chairman shall decide an appeal on behalf of Board after giving reasonable opportunity of being heard to the parties within reasonable time. The decision of the Vice-Chairman of the Board shall be final and conclusive.(7)Every marketing committee shall maintain a complete record of all disputes.
