Section 16 in The Delhi Street Vendors (Protection of Livelihood and Regulation of Street Vending) Rules, 2017
16. Removal of a member of Town Vending Committee.
(1)If in the opinion of the appropriate Government, any member of a Town Vending Committee persistently makes default in the performance of his duties imposed on him by/or under the Act and these rules or exceeds or abuses its powers, the appropriate Government may, by order, remove such member from the committee provided that such member shall be given a reasonable opportunity of being heard before his removal.(2)The leave of absence and the disqualification of the member of the town vending committee shall be decided in the following manner, namely:-(a)A member, in case of urgency, may remain absent in the meeting with the prior approval of the Chairperson of the committee.(b)When a member remains absent for three consecutive meetings without permission, the Chairperson shall issue a show cause notice to such member asking him to explain within two weeks, the reasons for his absence in the meetings. If such member submits satisfactory explanation or reasons for his absence, he may be continued as a member with the warning.(c)Where such member fails to give any satisfactory reason for his absence in the meetings or does not reply to the show cause notice within time, his membership from the committee shall be terminated and such termination order shall be communicated to the member by the town vending committee.(d)Any member convicted in any criminal shall loose his membership of the Committee.
