Section 5 in U.P. Street Vendors within the area of an Industrial Development Authority (Protection of Livelihood and Regulation of Street Vending) Rules, 2018
5. Manner of Election among Street Vendors.
(1)A member from street vendors shall be elected in following manner -(a)the Industrial Development Authority concerned shall publish a notice calling for application from registered associations of the street vendors for membership of Town Vending Committee, in any two prominent daily newspapers having circulation in such Industrial Development Authority Area. A copy of the notice shall also be displayed in any conspicuous place in the local markets under the jurisdiction of the Industrial Development Authority;(b)the aforesaid notice shall contain, amongst other things, the date of publication of notice, from for the application, the last date and manner of submission of the application;(c)the aforesaid notice shall be published thirty days prior to last date for the submission of the applications for membership of Town Vending Committee;(d)any person, being a member of any association may apply to his association for the membership of Town Vending Committee along with the proof of his/her identity, address and the character certificate;(e)the association of street vendors may elect its members out of the members applied therefore under clause (d) and recommend for membership of Town Vending Committee;(f)the Industrial Development Authority shall seek informations, with respect to particulars of the applicants recommended under clause (e) details of work experience, particularly in the area of street vending within the jurisdiction of the Industrial Development Authority and such other details as it may think fit;(g)clause (e), the Chief Executive Officer or any other official authorised by the Chief Executive Officer shall allot a unique application number to each recommended applicant and communicate to all applicants as well as the vendor associations;(h)if recommendations received are more than the required numbers, the Industrial Development Authority shall select the required members on the basis of lottery. Such lottery shall be held in the presence of the interested parties;(i)the Industrial Development Authority shall publish the aforesaid informations and also the list of nominated members of Town Vending Committee on its website;(j)the formation of Town Vending Committee shall be published on website of the concerned Industrial Development Authority.(2)The Chief Executive Officer or any other official authorised by the Chief Executive Officer may appoint a Committee consisting of three officers of the Industrial Development Authority for the purpose under sub-rule (1).
