Legal Document View

Unlock Advanced Research with PRISMAI

Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Entire Act]

Andaman and Nicobar Islands - Section

Section 12 in The 'Union Territory of Andaman and Nicobar Islands' Street Vendors (Protection of Livelihood and Regulation of Street Vending) Rules, 2015

12. Constitution of Town Vending Committee.

(1)In each local authority one Town Vending Committee shall be constituted by the Government:Provided that the Government, if it considers necessary, on the request of the concerned local authority may provide for constitution of more than one Town Vending Committee for each local authority after specifying their jurisdiction.
(2)The constitution of a Town Vending Committee shall be as follows, namely:-
Sl. No. Government Department and other Bodies No. of members
(a) Government Department -  
(i) Chairperson (Municipal Commissioner or Chief ExecutiveOfficer) 01
(ii) Representative of Police (preferably from the TrafficDivision) 01
(b) Other Bodies -  
(i) Street vendors (one-third of whom shall be women vendors,with due representation of the Scheduled Castes, ScheduledTribes, Other Backward Classes, minorities and persons withdisabilities) 04
(ii) Non-government organisations and community basedOrganisations 01
(iii) Resident Welfare Associations 02
(iv) Representative of State Level Bankers Committee 01
  Total 10
(3)The members of the Town Vending Committee other than the elected members shall be nominated by the Government:Provided that nomination of Government members shall be preferred from amongst persons who are dealing with street vendors or related activities:Provided further that nomination of members representing non-governmental organisations or community based organisations or resident welfare associations shall be carried out on the basis of such criteria as may be laid down by the Government, after inviting applications, as such, by publishing the same in at least two local newspapers or publicising in any other manner.