Section 4 in Rajasthan Urban Street Vendors (Protection of Livelihood and Regulation of Street Vending) Act, 2011
4. Town Vending Committee.
(1)The State Government shall, in each Municipality, constitute a Town Vending Committee.(2)Each Town Vending Committee shall consist of -(a)the Chief Municipal Officer, who shall be the Chairperson; and(b)such number of other members as may be prescribed, to be nominated by the State Government, representing the Municipality, the planning authority, traffic police, local police, association of street vendors, market associations, traders associations, resident welfare associations, nationalised banks and such other interests as it deems proper:Provided that the number of members nominated to represent the street vendors shall not be less than forty percent of the total number of members and one-third of such members shall be from amongst women vendors:Provided further the reasonable representation shall also be given to persons who are physically challenged.(3)The member nominated under clause (b) of sub-section (2) shall, unless his nomination is terminated earlier by the State Government, hold office for a term of three years from the date of his nomination.
