Section 10(2) in Tamil Nadu Street Vendors (Protection of Livelihood and Regulation of Street Vending) Rules, 2015

[Cites 0, Cited by 0] [Section 10] [Entire Act]

(2)Every appeal shall be examined by an Appeal Committee constituted in each local authority, which shall consist of-

(a)in respect of Corporation of Chennai:-

(i)	Chairman	-	Chairman of the zone concerned.
(ii)	Member	-	One Councilor nominated by the Mayor.
(iii)	Member Secretary	-	Zonal Assistant Commissioner

(b)in respect of other corporations/municipalities/town panchayats,-

(i)	Chairman	-	Mayor/Chairperson
(ii)	Member	-	One Councilor nominated by the Mayor / Chairperson
(iii)	Member Secretary	-	The Executive authority

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