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[Section 3]
[Entire Act]
State of Rajasthan - Subsection
Section 3(4) in Rajasthan Street Vendors (Protection of Livelihood and Regulation of Street Vending) Rules, 2016
| (i) Commissioner, Municipal Council; | - Chairperson; |
| (ii) Two members of the Municipal Council: | - Member; |
| (iii) Senior Town Planner or his nominee: | - Member; |
| (iv) Dy. Superintendent of police or his nomineenot below the rank of SHO of the local area; | - Member; |
| (v) Three representatives of street venders (oneshall be women) duly elected by street venders from amongstthemselves in the manner laid down in these rules; | - Member; |
| (vi) One representative of major market tradeassociation, nominated by the State Government; | - Member; |
| (vii) Representative of resident welfaresociety, nominated by the State Government | - Member; and |
| (viii) an officer of the Municipal Council | - Member Secretary. |