Section 27(2) in The Delhi Street Vendors (Protection of Livelihood and Regulation of Street Vending) Rules, 2017
(2)(a)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.(b)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.
