Section 4 in The 'Union Territory of Dadra and Nagar Haveli' Street Vendors (Protection of Livelihood and Regulation of Street Vending) Rules, 2015
4. Constitution of Grievance redressal and dispute resolution committees.
(1)There shall be a Grievance redressal and dispute resolution committee for each local authority, constituted by the Government under subsection (1) of Section 20 of the Act, comprising of a Chairperson, who has been a civil judge or a judicial magistrate and two other professionals as members.(2)The Chairperson and members of a Grievance redressal and dispute resolution committee shall be appointed by the Government, for a period of five years:Provided that no Chairperson shall hold office as such after he has attained the age of sixty-seven years.
