Section 7(9) in Tamil Nadu Street Vendors (Protection of Livelihood and Regulation of Street Vending) Rules, 2015
(9)The Grievance Redressal and Dispute Resolution Committee shall not entertain an application under rule 6, where-(a)the application is anonymous or it contains general and vague allegations;(b)the matter is sub-judice in any court of law, tribunal or a judicial or quasi-judicial authority;(c)the matter is beyond the purview of the Act; and(d)the applicant has no locus standi to file the application.Chapter - III Appeals
