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State of Tamilnadu - Section

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

10. Procedure for disposal of appeals by the Local Authority.

(1)The officer or the person authorised in this behalf by the concerned local authority shall make an entry of the appeal filed under rules 8 or 9 in separate registers to be maintained for the purpose by the concerned local authority, specifying the date on which it was submitted.
(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
(3)The appeal shall be put up before the Appeal Committee by the concerned local authority immediately on its receipt and Appeal Committee shall fix a date for hearing of the appeal and shall cause a notice of the hearing to be served upon the parties.
(4)The Appeal Committee shall on the basis of submissions made before it by the parties and the records of the case and on the basis of field enquiry, if any, ordered to be conducted by it, pass such order, as it thinks fit, confirming, modifying or annulling the order appealed against within one hundred and eighty days from the date of receipt of the appeal by the local authority.Chapter - IV Town Vending Committee