Section 20 in The Delhi Street Vendors (Protection of Livelihood and Regulation of Street Vending) Rules, 2017
20. Procedure for transaction of business of Town Vending Committee
-(1)The Town Vending Committee may follow the following procedure for transaction of its business:-(i)The quorum for the meeting of Town Vending Committees should be minimum one-third of the strength of Town Vending Committee.(ii)The meeting should be presided by the Chairperson and in his absence to be presided by the nominee of the Chairperson.(iii)Decisions will be taken by the majority of votes of the members present.(2)Subject to the provisions of the Act and these rules and notwithstanding anything contained in the bye-laws, ordinarily the resolutions passed in a meeting of a Town Vending Committee shall be simple majority with not less than one third of the members of the Town Vending Committee present for voting.
