Section 29 in The Haryana Municipal Street Vendors (Protection of Livelihood and Regulation of Street Vending) Act, 2014
29. Duties of competent authority.
- The competent authority for the purposes of this Act shall perform the following duties, namely:-(i)monitor the execution of schemes in the municipality;(ii)monitor the record of revenue generation and expenses by the town vending committee;(iii)resolve any discrepancy which arises within the town vending committee;(iv)call a joint meeting within every six months with the town vending committee.
