Section 13 in The Delhi Street Vendors (Protection of Livelihood and Regulation of Street Vending) Rules, 2017
13. Election to the elected member of Town Vending Committee.
(1)The first Town Vending Committee will be formed after conducting elections from amongst Street vendors who had applied in 2007 scheme in MCD/NDMC plus Street Vendors whose names find mentioned in the list prepared by Chopra Committee and Thareja Committee. The electors will also include any other vendor who has been issued a license or any other form of permission by the local authorities whether as a statutory vendor, mobile vendor or under any other category before commencement of the Delhi Street Vendors (Protection of Livelihood and Regulation of Street Vending) Act, 2014.Provided that the initial Town Vending Committee will discharge its function as for the purpose of survey and the issue of certificate of vending and it shall ensure that once the survey is complete, the elections are conducted within six months.Provided further the Commissioner/CEO/Chairperson of the local authorities may conduct subsequent elections after revision of its electoral rolls from time to time.(2)The Commissioner or Chairperson or Chief Executive Officer of the Local Authority shall by a notification express its intention to conduct elections for the members of a Town Vending Committee representing the street vendors of the area under the jurisdiction of the concerned Local Authority.(3)The Commissioner or Chairperson or Chief Executive Officer of the Local Authority shall appoint a Returning Officer for conducting the election of members of the Town Vending Committee (s) representing the street vendors of the area under the jurisdiction of the concerned Local Authority.
