Section 19 in The 'Union Territory of Andaman and Nicobar Islands' Street Vendors (Protection of Livelihood and Regulation of Street Vending) Rules, 2015
19. Meetings of Town Vending Committee.
(1)A Town Vending Committee shall ordinarily hold at least one meeting within a period of three months or at any such intervals as the Chairperson of the Town Vending Committee may decide for the transaction of its business:Provided that the first meeting of a Town Vending Committee shall be convened by the Chairperson within forty five days of its constitution:Provided further that a requisition meeting may be called by the Chairperson on a specific issue on the request of not less than one-third of the members of the Committee, and the meeting shall be convened within seventy-two hours after receiving the request so made.(2)The meetings of a Town Vending Committee shall be held at the headquarters of the local authority or at such place within the jurisdiction of the local authority as may be decided by the Chairperson.(3)A notice shall be issued before seven days of a scheduled meeting to all the members of the Town Vending Committee, along-with the agenda of the meeting.(4)The quorum for the meeting shall be two-third members of the total strength of the Town Vending Committee.(5)No meeting shall be held in the absence of the quorum and where there is no quorum, the meeting shall be adjourned.
