Section 6 in Farmers' Produce Trade and Commerce (Promotion and Facilitation) Rules, 2020
6. Appointment of conciliation board.
(1)The Sub-Divisional Magistrate shall, within fourteen days from the date of receipt of the application from disputing parties, appoint a conciliation board, which shall be chaired by an officer serving under his supervision and control.(2)The Sub-Divisional Magistrate shall, considering the nature, gravity and monetary value involved in the dispute, simultaneously appoint members as recommended by the disputing parties, to the conciliation board, in equal numbers such that total number of appointed members to represent the parties shall be either two or four:Provided that if the party fails to recommend members within seven days, the Sub-Divisional Magistrate may appoint such members as it thinks fit, to represent such parties.
