Section 31(2) in The Orissa Agricultural Produce Markets Rules, 1958
(2)The Collector or any person authorised by him in this behalf may require a Disputes Sub-Committee to appoint in respect of each market yard specified by him a panel of not less than 12 persons but not more than 24 persons to act as arbitrators in the settlement of the disputes aforesaid. Every person included in the panel shall be either an agriculturist living in or near the market area or a trader doing business in such area.
