Section 43 in The Chhattisgarh Sinchai Prabandhan Me Krishkon Ki Bhagidari Adhiniyam, 2006
43. Settlement of disputes.
(1)Any dispute of difference touching the constitution, management, powers or functions of a farmers' organisation arising between members shall be determined by the Managing Committee of the farmers' organisation :Provided that for resolution of such disputes a separate Sub-Committee may be constituted under the rules made under the Act.(2)Any such dispute or difference arising between a member and the Managing Committee of a Water Users' Association or between two or more Water Users' Associations shall be determined by the Managing Committee of the Distributory Committee.(3)Any such dispute or difference arising between a member and the Managing Committee of a Distributory Committee or between two or more Distributory Committees shall be determined by the Managing Committee of the Project Committee.(4)Any such dispute or difference arising between a member and the Managing Committee of a Project Committee or between two or more Project Committees shall be determined by the State Level Policy Committee, whose decision shall be final.(5)Every dispute or difference under this section shall be disposed of within fifteen days from the date of reference of the dispute or difference.
