Section 4(4) in Rajasthan Street Vendors (Protection of Livelihood and Regulation of Street Vending) Rules, 2016
(4)A street vendor shall be disqualified to be elected as member of Town Vending Committee if, -(i)he is convict of an offence involving moral turpitude;(ii)he is mentally and/or physically incapable of discharging his duties as member of a Town Vending Committee.
