Section 6 in Rajasthan Street Vendors (Protection of Livelihood and Regulation of Street Vending) Rules, 2016
6. Allocation of space for office and necessary staff to Town Vending Committee, time and place of meeting including office procedure of the Town Vending Committee.
(1)The local authority shall provide adequate space for office to the Town Vending Committee for the purpose of performing its functions under the Act and such officers and Staff as the State Government may determine by general or special orders from time to time.(2)The venue of the meeting of Town Vending Committee shall preferably be at the head office of the local authority but could be at other suitable place also as may be decided by the chairperson of the Town Vending Committee.(3)The member secretary of the Town Vending Committee shall convene the general meeting of the Town Vending Committee as per directions of the chairperson of the said committee and items contained in the agenda of the meeting, duly approved by the chairperson, shall be circulated among the members at least fifteen days before the date fixed for the meeting and such notice shall also be put on the designated website of the local authority.(4)Two third of the total strength of the Town Vending Committee shall form the quorum of the meeting. No meeting shall the valid in the absence of quorum. A meeting which lack quorum, shall be adjourned and no quorum is required in the adjourned meeting.(5)All decisions taken at the meeting of Town Vending Committee shall be based on the majority of members present in the meeting. Proceedings of the meeting drawn by the member secretary shall be authenticated by the chairperson under his signatures and shall be put in the next meeting of the Town Vending Committee for confirmation.(6)The decisions of the Town Vending Committee shall be put on the notice board of the Town Vending Committee and may also be displayed on the website of the local authority, wherever such websites is existing.(7)(i)When any member elected by the street vendors, remains absent for three consecutive meetings, the chairman of Town Vending Committee shall issue show cause notice to such member asking him/ her the reasons his for absence within 15 days and where the member submits satisfactory reasons for absence, his membership may be continued but in a case where the reasons given are not found to be satisfactory or the member fails to furnish reply, the chairperson of the Town Vending Committee may, after recording reasons, report the matter to the State Government for termination of the membership of such a member. The State Government shall pass appropriate orders thereon.(ii)When the State Government receives reports from Town Vending Committee that any nominated member fails to attend three consecutive meetings of the Town Vending Committee without assigning any reason, he shall be removed by the State Government and a new person of the same category shall be nominated in his place.(iii)Any Member of Town Vending Committee, convicted of an offence by a competent court, may be liable to be removed.(iv)a person shall be removed from membership if, -(a)he is declared as insolvent by a civil court;(b)he becomes lunatic and certified as such by the Superintendent of Government Mental Hospital; and(c)he becomes incapable to discharge functions as member.(8)(i)The Meetings of the Town Vending Committee shall be held quarterly i.e. at least a meeting in every three months but urgent meeting can be convened by the chairperson at any time even by given shorter notice of 24 hours;(ii)An urgent meeting may also be convened when half of the members representing the street vendors so request the chairperson of the Town Vending Committee by putting a memorandum duly supported by not less than half of the non official members.(iii)Such requisitioned urgent meeting will have to be convened within 72 hours by serving short notice of 24 hours.(9)The first meeting of every Town Vending Committee should be convened within thirty days from the date of constitution thereof.(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.
