Section 5(1) in Farmers' Agreement on Price Assurance and Farm Services (Dispute Resolution) Rules, 2020
(1)On receipt of the application under sub-rule (1) of rule 4, if the Sub-Divisional Authority finds that the farming agreement did not provide for conciliation process, it shall, within fourteen days from the date of receipt of the application, appoint a conciliation board which shall be chaired by an officer serving under the supervision and control of that authority.
