Section 8 in Tamil Nadu Street Vendors (Protection of Livelihood and Regulation of Street Vending) Rules, 2015
8. Appeal against the order or decision of the Grievance Redressal and Dispute Resolution Committee.
(1)An appeal against an order or decision of a Grievance Redressal and Dispute Resolution Committee may be preferred by an aggrieved person to the local authority concerned, within thirty days from the date of receipt of such order or decision appealed against:Provided that the local authority may condone the delay if it is satisfied that the applicant was prevented by sufficient cause from preferring the appeal within the prescribed time.(2)The appeal shall be in Form-'B' and shall be signed by the appellant and presented by him in person or through his authorised representative to the concerned local authority. The memorandum of appeal shall be accompanied by original order or certified copy of the order against which appeal is preferred.(3)The appeal shall be submitted in triplicate and accompanied by a fee of Rs.500/- (Rupees five hundred only).(4)No such appeal shall be entertained unless a copy thereof has been served by the appellant upon the respondents prior to filing of such appeal and proof of such service shall be filed along with the appeal.(5)No appeal shall be entertained where the order has been passed by the Grievance Redressal and Dispute Resolution Committee in terms of the settlement arrived between the parties.
