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NCT Delhi - Section

Section 17 in The Delhi Fish, Poultry and Egg Marketing Committee Bye-Laws, 2001

17. Constitution of a dispute sub-committee.

- The Committee may constitute from amongst its members as per provision of Section 83 of the Act, a dispute sub-committee of the following:
(i) Vice-Chairman of the Marketing Committee Chairman of the dispute sub-committee
(ii) One member of the Marketing Committee representing thetraders, to be nominated by the Marketing Committee. Member
(iii) Two Agriculturist members of the Marketing Committee, to benominated by the Marketing Committee. Members
(iv) One member of the Marketing Committee representing theinterest of the consumers, to be nominated by the MarketingCommittee. Member
Note. - Member representing the interest of co-operative societies and the member representing the licensed weighmen and measurers may be co-opted in case necessity so arises.
(2)The sub-committee shall transact its business as per the provisions of the Act and the rules made thereunder.
(3)The aggrieved party/parties shall make the written representation addressed to the Chairman of the dispute sub-committee giving full details of his/their case. He/They shall also enclose the requisite documents to substantiate their representation/claim. The aggrieved party shall also deposit amount of one hundred rupees as fee in cash or through an account payee cheque along with representation to the Marketing Committee.
(4)In case any dispute is referred to an arbitrator/arbitrators, the amount of arbitration fee shall be such as may be decided by the Marketing Committee by way of its resolution depending upon the case/cases.