Section 14(2) in The Delhi Street Vendors (Protection of Livelihood and Regulation of Street Vending) Rules, 2017
(2)A mobile vendor, stationary vendor or street vendor shall be disqualified to be elected member of the Town Vending Committee if, he is:-(i)a convict of an offence involving moral turpitude;(ii)is physically and/or mentally incapable of discharging his duties as a member of a Town vending committee; and(iii)conducted himself in such a manner that is prejudicial to the public interest.
