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[Cites 0, Cited by 0] [Section 6(7)] [Section 6] [Entire Act]

State of Rajasthan - Subsection

Section 6(7)(i) in Rajasthan Street Vendors (Protection of Livelihood and Regulation of Street Vending) Rules, 2016

(i)When any member elected by the street vendors, remains absent for three consecutive meetings, the chairman of Town Vending Committee shall issue show cause notice to such member asking him/ her the reasons his for absence within 15 days and where the member submits satisfactory reasons for absence, his membership may be continued but in a case where the reasons given are not found to be satisfactory or the member fails to furnish reply, the chairperson of the Town Vending Committee may, after recording reasons, report the matter to the State Government for termination of the membership of such a member. The State Government shall pass appropriate orders thereon.