Section 5 in Tamil Nadu Street Vendors (Protection of Livelihood and Regulation of Street Vending) Rules, 2015
5. Salary and other allowances and terms and conditions of the Chairperson and members of the Grievance Redressal and Dispute Resolution Committee.
(1)The Chairperson of the Grievance Redressal and Dispute Resolution Committee shall be appointed on part-time basis and he shall be paid an honorarium of Rs.2,000/- (Rupees two thousand only) per day of sitting in the above said committee.(2)A Member of the Grievance Redressal and Dispute Resolution Committee shall be appointed on part time basis and shall be paid an honorarium of Rs.1,500/- (Rupees one thousand five hundred only) per day of sitting in the above said committee.(3)The Government may remove the Chairperson and Members of a Grievance Redressal and Dispute Resolution Committee from the office, if he-(a)has been adjudged an insolvent;(b)has been convicted of an offence which, in the opinion of the Government, involves moral turpitude;(c)has become physically or mentally incapable of functioning as Chairperson or member, as the case may be;(d)has acquired financial or other interests, which are likely to affect pre-judicially his functions as the Chairperson or a member, as the case may be; or(e)has so abused his position as to render his continuance in office prejudicial to the public interest:Provided that the Chairperson or member of the said committee shall not be removed from his office on the grounds specified in clauses (d) and (e) except on an inquiry held by the Government in accordance with such procedure as it may specify in this behalf.(4)The terms and conditions of the service of the Chairperson and members of the Grievance Redressal and Dispute Resolution Committee shall not be varied to their disadvantage during their tenure of office.
