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State of Rajasthan - Section

Section 15 in Rajasthan Street Vendors (Protection of Livelihood and Regulation of Street Vending) Rules, 2016

15. Grievance Redressal and Dispute Resolution Committee.

(1)The State Government shall constitute a Grievance Redressal and Dispute Resolution Committee at each divisional headquarters consisting of the fallowing, namely: -
(i) a person who has been a Civil Judge or aJudicial Magistrate - Chairperson;
(ii) a retired Deputy Commissioner of MunicipalCorporation or retired Commissioner ofMunicipal Council orretired Executive Officer of Municipal Board, in the division - Member; and
(iii) a prominent social worker, preferablyhaving experience in the field of informal economyincludingstreet vending in the same region - Member.
(2)The tenure of Grievance Redressal and Dispute Resolution Committee will be for a period of three years, or till such time as Government appoints a new committee:Provided that retired Civil Judge, Judicial Magistrate and retired officer of the local authority shall cease to be the chairperson or member of the committee, as the case may be, upon attaining the age of 65 years or expiry of term, whichever is earlier.
(3)The chairperson and members of the Grievance Redressal and Dispute Resolution Committee shall receive such honorarium or remuneration as may be determined by order, by the State Government from time to time.
(4)The State Government may determine by order as to which of the Grievance Redressal and Dispute Resolution Committee of a division may sit periodically or which may sit on whole time basis, taking into consideration the work load.