Section 6 in The 'Union Territory of Dadra and Nagar Haveli' Street Vendors (Protection of Livelihood and Regulation of Street Vending) Rules, 2015
6. Salaries and other allowances and terms and conditions of Chairperson and member of Grievance redressal and dispute resolution committee.
(1)The Chairperson and members of the Grievance redressal and dispute resolution committee shall receive salary, allowances and other perquisites as may be notified by the Government from time to time;(2)The Government may remove from the office, the Chairperson and members of a Grievance redressal and dispute resolution committee if he,-(a)has been adjudged an insolvent; or(b)has been convicted of an offence which, in the opinion of the Government, involves moral turpitude; or(c)has become physically or mentally incapable of action as such Chairperson or member, as the case may be; or(d)has acquired such financial other interests as is likely to affect prejudicially 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 shall not be removed from his office on the grounds specified in clauses (d) and (e) of sub-rule (2) except on an inquiry held by the Government in accordance with such procedure as it may specify in this behalf.(3)The terms and conditions of the service of the Chairperson and members of the Grievance redressal and dispute resolution committee shall not be varied to their disadvantage during their tenure of office.
