Section 2 in Tamil Nadu Street Vendors (Protection of Livelihood and Regulation of Street Vending) Rules, 2015
2. Definitions.
(1)In these rules, unless the context otherwise requires:-(a)"Act" means the Street Vendors (Protection of Livelihood and Regulation of Street Vending) Act, 2014 (Central Act 7 of 2014);(b)"Form" means a form appended to these rules;(c)"Government" means the Government of Tamil Nadu;(d)"Grievance Redressal and Dispute Resolution Committee" means a committee constituted by the Government of Tamil Nadu under sub-section (1) of section 20 of the Act for the redressal of grievances or resolution of disputes;(e)"Scheme" means the scheme framed by the State Government under section 38;(f)"Town Vending Committee" means a committee constituted under section 22 of the Act.(2)Words and expressions used, but not defined in these Rules shall have the same meaning respectively assigned to them in the Act.Chapter - II Dispute Redressal Mechanism
