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NCT Delhi - Section

Section 12 in The Delhi Street Vendors (Protection of Livelihood and Regulation of Street Vending) Rules, 2017

12. Constitution of the Town Vending Committee.

(1)New Delhi Municipal Council and Delhi Cantonment Board shall have one Town Vending Committee each. In each of Municipal Corporations, Town Vending Committee shall be constituted for a group of 8-12 wards each. In respect of Municipal Corporations, the Additional Commissioner/Deputy Commissioner of the local authority may be the chairperson of the Town Vending Committee.
(2)The Municipal Commissioner or Chairperson or Chief Executive Officer as the case may be, of the local authority concerned shall be the Chairperson of Town Vending Committee and other members of the Town Vending Committee shall be as follows:-
S.N Department/Body No. of Representative(s)
1. The Commissioner or Chairperson or ChiefExecutive Officer of the local authority concerned - Chairperson 1
2. Medical Officer of Local Authority - Member 1
3. Planning Authority (Chief Town Planner or anyother officer of Town Planning Department of the LocalAuthority)- Member 1
4. Representative of Local Authority (EnforcementDepartment Head/Officer to be nominated by theCommissioner/Chairperson/Chief Executive Officer)- Member 3
5. Traffic police -not below the rank of ACP -Member 1
6. Police -not below the rank of ACP- Member 1
7. Market/Trader Associations - Members 2
8. Non- Government organizations - Members 2
9. Banks/Association of Street Vendors 1
10. Street Vendors (Elected) - Members 12
11. CPWD/PWD/Works Department of the localauthority (Whosoever has maximum area under their jurisdiction) -Member 1
12. Community based organizations - Member 1
13. Resident Welfare Associations- Members 2
14. Revenue Department, GNCTD - Member 1
  Total 30
(3)The Members of the Town Vending Committee except the elected members shall be nominated on the basis of names suggested by the Government/ Authorities/ Agencies/Associations.
(4)The Municipal Commissioner or Chief Executive Officer or Chairperson as the case may be, of the Local Authority shall ensure that due representation is given to the Scheduled Castes/Scheduled Tribes, Other Backward Classes, Minorities and Persons with disabilities from amongst the persons representing street vendors while conducting elections to the Town Vending Committee.