The Street Vendors (Protection of Livelihood and Regulation of Street Vending) Act, 2014

Chapter VII Town Vending Committee

22. Town Vending Committee.

1.      The appropriate Government may, by rules made in this behalf, provide for the term and the manner of constituting a Town Vending Committee in each local authority:

Provided that the appropriate Government may, if considers necessary, provide for constitution of more than one Town Vending Committee, or a Town Vending Committee for each zone or ward, in each local authority.

1.     

2.      Each Town Vending Committee shall consist of:—

a.      Municipal Commissioner or Chief Executive Officer, as the case may be, who shall be the Chairperson; and

b.     such number of other members as may be prescribed, to be norminated by the appropriate Government, representing the local authority, medical officer of the local authority, the planning authority, traffic police, police, association of street vendors, market associations, traders associations, non-governmental organisations, community based organisations, resident welfare associations, banks and such other interests as it deems proper;

c.      the number of members nominated to represent the non-governmental organisations and the community based organisations shall not be less than ten per cent.;

d.     the number of members representing the street vendors shall not be less than forty per cent. who shall be elected by the street vendors themselves in such manner as may be prescribed:

Provided that one-third of members representing the street vendors shall be from amongst women vendors:

Provided further that due representation shall be given to the Scheduled Castes, the Scheduled Tribes, Other Backward Classes, minorities and persons with disabilities from amongst the members representing street vendors.

3.      The Chairperson and the members nominated under sub-section (2 ) shall receive such allowances as may be prescribed by the appropriate Government.

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