Section 11(1) in Tamil Nadu Street Vendors (Protection of Livelihood and Regulation of Street Vending) Rules, 2015
(1)ln each local authority, one Town Vending Committee shall be constituted by the Government with the Municipal Commissioner or the Chief Executive Officer as Chairperson of the Committee:Provided that the Government may, if it considers necessary, on the request of the concerned Local Authority may provide for constitution of more than one Town Vending Committees for each local authority after specifying their jurisdiction.
