Section 7(5) in Tamil Nadu Street Vendors (Protection of Livelihood and Regulation of Street Vending) Rules, 2015
(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.
