Section 25(1) in U.P. Street Vendors within the area of an Industrial Development Authority (Protection of Livelihood and Regulation of Street Vending) Rules, 2018
(1)For the purpose of considering the applications made in writing by the street vendors for redressal of grievances or resolving of disputes an application shall be given to the Executive Committee or to a Committee constituted by the Industrial Development Authority consisting of the Chief Executive Officer or any other official authorised by the Chief Executive Officer, as the case may be, of the Industrial Development Authority as Chairperson and two other members of the Industrial Development Authority.
