Section 4 in U.P. Street Vendors (Protection of Livelihood and Regulation of Street Vending) Rules, 2017
4. Constitution of Town Vending Committee.
(1)There shall be constituted a Town Vending Committee in each municipality in accordance with the provisions of section 22 of the Act. The term of the Committee, shall be for a period of five years from the date of its first meeting:Provided that the State Government may dissolve a Town Vending Committee if it is of opinion that the Committee is not functioning in accordance with the provisions of the Act, rules and schemes made thereunder and shall constitute a fresh Town Vending Committee within three month from the date of dissolution of the set a new Committee.(2)Each Town Vending Committee shall consist of;(a)the Municipal Commissioner or the Executive Officer, as the case may be, who shall be the Chairperson;(b)Members, whose number shall be,(i)not more than ten in case of Nagar Panchayat,(ii)not less than ten and not more than twenty in case of Municipal Council, and(iii)not less than twenty and not more than forty, in case of Municipal Corporation,(c)the number of members nominated on the basis of merit in transparent manner by the Municipal Commissioner or Executive Officer to represent the Non Government Organizations and the Community Based Organizations shall not be less-than ten per cent;(d)the number of members representing the street vendors of the municipal area shall not be less than forty per cent who shall be elected from amongst themselves in the manner provided under rule-5: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 members representing street vendors.(e)remaining members shall be nominated from amongstthe following categories -(i)the members or corporators of the municipality whose number shall not more than two nominated by the Chairperson;(ii)Medical Officer of Health of the Municipality. (wherever available);(iii)one representative of the traffic police, nominated by the Superintendent of Police (Traffic);(iv)one representative of the local police, not below the rank of Circle officer nominated by the Senior Superintendent of Police;(v)representatiVes of the City level registered market associations and traders' associations nominated by the Chairperson of a Municipality whose number shall not be more than two;(vi)not more than two members from Residents Welfare Associations nominated by the Municipal Commissioner or Executive Officer;(vii)one representative of the district administration nominated by the District Magistrate;(viii)one representative of the lead bank nominated by the Chief Manager;(ix)one representative of a Uttar Pradesh Housing and Development Board, nominated by the Housing Commissioner;(x)one representative of a Development Authority, nominated by the Vice Chairman thereof;(xi)one representative of Town and Country Planning, Uttar Pradesh nominated by the Chief Town and Country Planner;(xii)one representative of the Public Works Department of the State nominated by the Chief Engineer;(xiii)one representative of the Uttar Pradesh Power Corporation, nominated by the Executive Engineer;(xiv)One representative of the Fire Department, of the State nominated by the Superintendent of Police (Fire);(xv)An officer of the Municipality, nominated by the Municipal Commissioner or Executive Officer as the case may be, who shall act as Member-Secretary.(3)If in the opinion of the State Government any member of Town Vending Committee persistently defaults in the performance of his duties imposed on him by/or under the Act or these rules or abuses his powers, the State Government may, by order, remove such member from the Town Vending Committee:Provided that such member shall be given an opportunity of being heard before his/her removal.
