Section 7 in Tamil Nadu Street Vendors (Protection of Livelihood and Regulation of Street Vending) Rules, 2015
7. Manner of verification of application and enquiry.
(1)Every application for grievance redressal, on receipt, shall be entered and numbered in seriatum by the Superintendent or the person authorised in this behalf by the Grievance Redressal and Dispute Resolution Committee in a register to be kept for this purpose.(2)The Superintendent or the person authorised in this behalf by the Grievance Redressal and Dispute Resolution Committee, as the case may be, after making an entry in the Register shall put up the application before the Grievance Redressal and Dispute Resolution Committee.(3)The Grievance Redressal and Dispute Resolution Committee shall fix a date for hearing of the application and shall issue notice of the hearing to the parties or shall cause a notice to be issued.(4)The Grievance Redressal and Dispute Resolution Committee while issuing a notice under sub-rule (2), shall call upon the respondent to submit a written statement and the notice shall contain a statement to this effect.(5)On the date so fixed for the appearance of the parties, the Grievance Redressal and Dispute Resolution Committee may call upon the applicant to rectify the defects, if any, or may call upon the relevant parties to furnish relevant records or such other documents or evidence, as it may deem fit and proper, within such period as may be specified by it.(6)The Grievance Redressal and Dispute Resolution Committee may also order a field enquiry in connection with the contentions made by the applicants and respondents and also with reference to the records submitted before it.(7)The Grievance Redressal and Dispute Resolution Committee, after hearing the parties and examining the records of the case shall decide the application and pass such order as it may deem fit and proper, within ninety days from the date of receipt of the application.(8)The Grievance Redressal and Dispute Resolution Committee may also explore the possibility of a settlement and upon reaching such settlement, the Committee shall record the settlement, which shall be signed by the parties or the authorised representatives and shall dispose of the application in terms of such settlement.(9)The Grievance Redressal and Dispute Resolution Committee shall not entertain an application under rule 6, where-(a)the application is anonymous or it contains general and vague allegations;(b)the matter is sub-judice in any court of law, tribunal or a judicial or quasi-judicial authority;(c)the matter is beyond the purview of the Act; and(d)the applicant has no locus standi to file the application.Chapter - III Appeals
