Section 5(3) in Tamil Nadu Street Vendors (Protection of Livelihood and Regulation of Street Vending) Rules, 2015
(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.
