Section 24 in Rajasthan Urban Street Vendors (Protection of Livelihood and Regulation of Street Vending) Act, 2011
24. Power to make rules.
(1)The State Government may, after consultation with the Town Vending Committee, by notification in the Official Gazette, make rules for carrying out the provisions of this Act.(2)In particular and without prejudice to the generality of the foregoing power, such rules may provide for all or any of the following matters, namely: -(a)the manner of publishing summary of scheme under sub-section (2) of Section 3;(b)the number of members under clause (b) of sub-section (2) of Section 4;(c)the time and place for meeting, procedure for transaction of business at meetings and functions to be discharged under Section 5;(d)the manner and purpose for which a person may be associated under sub-section (1) of Section 6;(e)the other employees of the Town Vending Committee under Section 7;(f)the manner and purpose for constituting, and the number of the Ward Vending Committees under Section 8;(g)the form and manner for preparing and publishing annual account statement under Section 10;(h)the returns to be filed under Section 20.(3)Every rule, scheme and bye-law made under this Act shall be laid, as soon as may be after it is so made before the House of the State Legislature, while it is in session, for a period of not less than fourteen days, which may comprise in one session or in two successive sessions and, if before the expiry of the session in which it is so laid or of the session immediately following, the House of the State Legislature makes any modification in such rule or scheme or bye-law or resolves that the rule or scheme or bye-law should not be made, the rule or scheme or bye-law shall thereafter have effect only in such modified from or be of no effect, as the case may be; so, however, that any such modification or annulment shall be without prejudice to the validity of anything previosuly done under that rule or scheme or bye-law.
