Section 41 in The Rajasthan Agricultural Produce Markets Rules, 1963
41. Appointment of Dispute Sub-Committee.
(1)The market committee may appoint a sub-committee called the dispute sub-committee consisting of-(a)one of the nominated members of the committee, shall be the Chairman of the sub-committee;(b)one of the representatives of the agriculturists on the market committee;(c)one of the representatives of the traders on the market committee;(d)one of the representatives of the local authorities on the market committee;(e)one of the representatives of the co-operative societies or Cooperative Central Financing Agency.(2)The dispute sub-committee shall arrange for the settlement of dispute between buyers or sellers or their agents including disputes regarding the quality or weight of the articles, the allowance for wrappings, containers, dirt or impurities or deductions for any cause.(3)The dispute sub-committee shall appoint in respect of each market yard a penal of not less than 10 persons but not more than 15 persons to act as arbitrators in the settlement of the disputes aforesaid. Every person included in the panel shall be either an agriculturists living in or near the market or a trader doing business in such market where any such dispute arises, the parties thereto may agree to the settlement thereof in accordance with the following provisions-(a)[ x x x] [Deleted by Notification No. F. 10(2)/Group V/67, dated 30.7.1968-Rajasthan Gazette, Extraordinary, Part IV-C, dated 31.7.1968, p. 382, dated 30.7.1968.](b)Each party to the dispute shall select one arbitrator from the panel appointed for the purpose by the dispute sub-committee.(c)If the arbitrators fail to agree, they 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 subcommittee shall be final.(f)No business shall be transacted at a meeting of such sub-committee unless there be present atleast three members.(g)Every meeting of the sub-committee shall be presided over by the Chairman of the sub-committee and in his absence by a member elected by the meeting to preside on the occasion.(4)The dispute shall be decided on the same day as far as possible.(5)All questions which may come before the dispute sub-committee at any meeting shall be decided by the vote of majority of 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)The Market Committee shall maintain a full record of all the disputes which come before the dispute sub-committee; and the Secretary of the Market Committee shall be the Secretary of such a sub-committee.
