[Cites 0, Cited by 0]
[Section 12]
[Entire Act]
NCT Delhi - Subsection
Section 12(2) in The Delhi Street Vendors (Protection of Livelihood and Regulation of Street Vending) Rules, 2017
| S.N | Department/Body | No. of Representative(s) |
| 1. | The Commissioner or Chairperson or ChiefExecutive Officer of the local authority concerned - Chairperson | 1 |
| 2. | Medical Officer of Local Authority - Member | 1 |
| 3. | Planning Authority (Chief Town Planner or anyother officer of Town Planning Department of the LocalAuthority)- Member | 1 |
| 4. | Representative of Local Authority (EnforcementDepartment Head/Officer to be nominated by theCommissioner/Chairperson/Chief Executive Officer)- Member | 3 |
| 5. | Traffic police -not below the rank of ACP -Member | 1 |
| 6. | Police -not below the rank of ACP- Member | 1 |
| 7. | Market/Trader Associations - Members | 2 |
| 8. | Non- Government organizations - Members | 2 |
| 9. | Banks/Association of Street Vendors | 1 |
| 10. | Street Vendors (Elected) - Members | 12 |
| 11. | CPWD/PWD/Works Department of the localauthority (Whosoever has maximum area under their jurisdiction) -Member | 1 |
| 12. | Community based organizations - Member | 1 |
| 13. | Resident Welfare Associations- Members | 2 |
| 14. | Revenue Department, GNCTD - Member | 1 |
| Total | 30 |