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[Cites 0, Cited by 0] [Section 15] [Entire Act]

State of Rajasthan - Subsection

Section 15(2) in Rajasthan Street Vendors (Protection of Livelihood and Regulation of Street Vending) Rules, 2016

(2)The tenure of Grievance Redressal and Dispute Resolution Committee will be for a period of three years, or till such time as Government appoints a new committee:Provided that retired Civil Judge, Judicial Magistrate and retired officer of the local authority shall cease to be the chairperson or member of the committee, as the case may be, upon attaining the age of 65 years or expiry of term, whichever is earlier.