Section 5 in The 'Union Territory of Dadra and Nagar Haveli' Street Vendors (Protection of Livelihood and Regulation of Street Vending) Rules, 2015
5. Qualifications and experience for appointment as member in a Grievance redressal and dispute resolution committee.
- A person shall be qualified to be appointed as a professional member in a Grievance redressal and dispute resolution committee, if he,-(i)is above thirty five years but is not more than sixty five years of age; and(ii)possesses a Bachelor's degree from a recognised University; and(iii)is a person of ability, integrity and standing and has adequate knowledge or experience of, at least, ten years in social work or in dealing with the problems relating to street vendors or of public affairs or of municipal or public administration;
