Section 6(10) in Rajasthan Street Vendors (Protection of Livelihood and Regulation of Street Vending) Rules, 2016
(10)(i)For the purpose effective examination of any issue coming for consideration of the Town Vending Committee, it may form one or more sub-committees to examine any specific issue, such a committee may consist such other subject experts besides members of the Town Vending Committee. The Report of such committees in the form of suggestion shall be placed before Town Vending Committee and the decision thereon of the Town Vending Committee alone shall be final and conclusive.(ii)When a Town Vending Committee is constituted for the first time, the local authority shall circulate for information of Town Vending Committee members, a status paper on street vending in the town/city giving necessary details.
