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State of Uttar Pradesh - Section

Section 9 in U.P. Street Vendors (Protection of Livelihood and Regulation of Street Vending) Rules, 2017

9. Decisions in the meeting of the Town Vending Committee.

(1)All matters required to be considered and decided by the Committee, shall be determined by a majority of members present and voting.
(2)Keeping in view the exigencies of matter, the Committee may take decisions by circulation of the agenda.
(3)The proceeding of the last meeting shall be confirmed in the next meeting of the Committee.
(4)In order to implement the decisions of the town vending committee, the Municipal Commissioner or the Executive Officer as the case may be, shall designate an officer who shall be responsible for implementing its decisions.