Section 4(1) in U.P. Street Vendors (Protection of Livelihood and Regulation of Street Vending) Rules, 2017
(1)There shall be constituted a Town Vending Committee in each municipality in accordance with the provisions of section 22 of the Act. The term of the Committee, shall be for a period of five years from the date of its first meeting:Provided that the State Government may dissolve a Town Vending Committee if it is of opinion that the Committee is not functioning in accordance with the provisions of the Act, rules and schemes made thereunder and shall constitute a fresh Town Vending Committee within three month from the date of dissolution of the set a new Committee.
