Section 8 in The Delhi Street Vendors (Protection of Livelihood and Regulation of Street Vending) Rules, 2017
8. Manner of verification of application and enquiry.
(1)Every application for Grievance Redressal, on receipt, shall be entered and numbered in striatum by the Superintendent or the person authorized in this behalf by the Grievance Redressal and Dispute Resolution Committee in a Digital register to be kept for this purpose.(2)The Committee shall have access to this digital register with necessary authorisation to access the register.(3)The 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 Committee while issuing a notice under sub rule (3) 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 Committee may call upon the applicant to remedy the defects, if any, or may call upon the 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 Committee may also order for a field enquiry in connection with the contentions made by the applicant(s) and respondent(s) and also with reference to the records submitted before it.(7)The Committee, after hearing the parties and examining the record of the case shall decide the application and pass such order as it may deem fit and proper within ninety days from the presentation of the application.(8)The Committee may also explore the possibility of a settlement between the parties and in case the parties arrive at a settlement, the Committee shall record the settlement, which shall be signed by the parties or the authorised representatives/ officers and shall dispose of the application in terms of such settlement.(9)The Committee shall not entertain an application 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.
