Section 14 in The 'Union Territory of Dadra and Nagar Haveli' Street Vendors (Protection of Livelihood and Regulation of Street Vending) Rules, 2015
14. Manner of election of members of Town Vending Committee from amongst street vendors.
(1)The returning officer appointed under sub-rule (2) of rule 13 shall, conduct the elections in the manner provided under the Schedule appended to these rules.(2)A street vendor shall be disqualified to be elected to a Town Vending Committee if, he is,-(i)a convict of an offence involving moral turpitude;(ii)is physically and, or, mentally incapable of discharging his duties as a member of a Town Vending Committee.(3)The names of the elected members shall be intimated by each local authority to the Government which shall upon receipt of such names along with other members nominated by it notify the constitution of the Town Vending Committee in each local authority.
