Section 4(3) in U.P. Street Vendors (Protection of Livelihood and Regulation of Street Vending) Rules, 2017
(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.
