Section 27 in Rajasthan Street Vendors (Protection of Livelihood and Regulation of Street Vending) Rules, 2016

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State of Rajasthan - Section

Section 27 in Rajasthan Street Vendors (Protection of Livelihood and Regulation of Street Vending) Rules, 2016

27. Any dispute as to such election can be raised before the Collector within fifteen days from the date of declaration of result. The Collector shall decide the same in a summary manner at the earliest time and his decision thereon shall be final.

Form-A[See Rule 11(3)]Register of registered street vendors

S. No Reg.No.	Name of the Street Vendor with age andfather's/husband's name, address	stationary or mobile Vendor	male/female	category Gen/SC/OBC/minority/disabled	period for which certificate is vaild	Renewed up to	other information	signature of the licensing authority
in case of stationary vendor stall Numberallotted with description of place. (Nature of business, articlesbeing sold)	in case of mobile vendor Area of operationwith mode and nature of articles being sold
1	2	3	4	5	6	7	8	9	10

Form 'B'[See Rule 16(1)]Application to the Grievance Redressal and Dispute Resolution Committee for the Redressal of Grievance or Resolution of Dispute of Street Vendors

1.	Name and address of the applicant	:
2.	Registration number/case number/ID number	:
3.	place of vending-(give full details of locationzone, ward, etc.)	:
4.	Nature of vending (Tickthe appropriate) -(a) stationary(b) mobile(c) any other category (if other, please specifythe category)	:	(a) ….............................(b) ….............................(c) ….............................
5.	Date of issue of certificate of vending (attach acopy of certificate of vending if issued)	:
6.	Grounds of redressal of grievance or resolution ofdispute (give full details and attach more pages, if required)	:

Signature of applicantDeclarationI ................ the applicant, do hereby solemnly declare that what is stated above is true to the best of my information and belief.Place:Date:Signature of applicantNote. - Please attach all the relevant documents along with the application.Form C[See Rule 17(1)]Appeal To The Local Authority Against The Decision of The Grievance Redressal and Dispute Resolution Committee

1.	Name and address of the applicant	:
2.	Registration number/case number/ID number	:
3.	place of vending-(give full details of locationzone, ward, etc.)	:	-
4.	Nature of vending(Tick the appropriate) -(a) stationary(b) mobile(c) any other category (if other, please specifythe category)	:	(a)(b)(c)
5.	Decision of theCommittee (attach the copy of the decision of the DisputeRedressal Committee, giving,(a) the number of thedecision; and(b) the date of the decision	:
6.	Grounds of the appeal (give full details andattach more pages, if required)	:

Signature of appellantDeclarationI...............the appellant, do hereby solemnly declare that what is stated above is true to the best of my information and belief.Place:Date:Signature of AppellantNote. - Please attach all the relevant documents along with the appeal.Form D[See Rule 17(3)]Appeal To The Chairperson of the Local Authority Against the Decision of the Grievance Redressal Committee

1.	Name and address of the applicant	:
2.	Registration number/case number/ID number	:
3.	place of vending-(give full details of locationzone, ward, etc.)	:
4.	Nature of vending(Tick the appropriate)- -(a) stationary(b) mobile(c) any other category (if other, please specifythe category)	:	(a)(b)(c)
5.	Date of issue of certificate of vending (attacha copy of certificate of vending, if issue)	:
6.	Nature of Grievance	:

Signature of appellantDeclarationI .......... the appellant, do hereby solemnly declare that what is stated above is true to the best of my information and belief.Place:Date:Signature of appellantNote. - Please attach all the relevant documents along with the appeal.Form-E[See Clause 5 of the Second Schedule][Rule 4]Nomination form for Election of Members of Town Vending CommitteeToThe Election Officer,......................................Town Vending Committee......................................Sir,I wife/son/daughter of Shri ................. street vendor vending in the area of jurisdiction of the Town Vending Committee, (Registration/Certificate of Vending No. ............) hereby propose the name of Shri/Smt .............. wife/son/daughter of Shri ............. and a street vendor of the said Town Vending Committee (Registration/Certificate of vending No ) as a candidate for the post of member of the said Committee for the election to be held on ...................Name and signature of the proposer .............................Registration/Certificate of Vending No. ................................I ............... wife/son/daughter of Shri ............. Registration/ Certificate of Vending No. .......... of .......... Town Vending Committee, hereby seconder of the above proposal.Name and Signature of the SeconderRegistration/Certificate of Vending No. ............................Declaration by the CandidateI wife/son/daughter of Shri .............Registration/Certificate of Vending No. ss................. of .......................... Town Vending Committee, agree to my nomination for the election as Member of the ............... Town Vending Committee.I Further declare that -

(i)I am a registered street vendor of the said Town Vending Committee:

(ii)I am eligible to vote:

(iii)I have not incurred any disqualification for election as member of the said Town Vending Committee under the provisions of the Street Vendors (Protections of Livelihood and Regulation of Street Vending) Rules, 2016.

Name and Signature of the Candidate Registration/Certificate of Vending No..................(For Office Use Only)Received the nomination form at ............................... a.m/p.m.on...Signature of the Election Officer ............SealAcknowledgementReceived the nomination form of .................... presented by Shri/Smt/Ms. ......................... candidate/proposer/seconder for election at ........... a.m./p.m. on ..........Signature of the Election Officer ............SealForm-F[See Clause 11 of the second Schedule]Serial No..........Ballot Paper for Election of Member of A Town Vending CommitteeBallot paper for elections of member of a Town Vending Committee whose elections are to be conducted under second Schedule appended to the Rajasthan Street Vendors (Protection of Livelihood and Regulation of Street Vending) Rules, 2016.The.......................................... Town Vending Committee..............(Name of the local authority) please mark [x] against one of the candidate

SI.No	Name of the candidate	Registration/ Certificate of Vending No.	Mark for casting vote

(Counterfoil)Ballot paper for the post of .......................................................................

Date of Election .......................................SI. No. ............ Registration/Certificate of VendingNo. ...................................... ballot paper.Form-G[See Clause 12 of the second Schedule][See Rule 4]I ......................... son/wife/daughter of Shri .............. street vendor vending in the area of jurisdiction of the Town Vending Committee, ........................... (Registration/Certificate of Vending No. .............. ) contesting for election of Member of the said Committee, hereby nominate the following person as my election agent/counting agent in the election of members of the said Town Vending Committee to be held on..........(specify the date): -Name and Signature of the CandidateRegistration/Certificate of Vending No............I............son/wife/daughter of Shri.......................... Address.........................am willing to be the election agent/counting agent.Name and Signature of the Agent

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State of Rajasthan - Section

Section 27 in Rajasthan Street Vendors (Protection of Livelihood and Regulation of Street Vending) Rules, 2016

27. Any dispute as to such election can be raised before the Collector within fifteen days from the date of declaration of result. The Collector shall decide the same in a summary manner at the earliest time and his decision thereon shall be final.