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[Cites 0, Cited by 0] [Section 3] [Entire Act]

State of Rajasthan - Subsection

Section 3(3) in Rajasthan Street Vendors (Protection of Livelihood and Regulation of Street Vending) Rules, 2016

(3)When the State Government considers fit to constitute more than one Town Vending Committee for a city instead of Town Vending Committee for entire area which is large and populous such Town Vending Committee shall consist of, -
(i) Additional Commissioner or Dy. CommissionerMunicipal Corporation - Chairperson;
(ii) Two members of the municipalityrepresenting the area - Members;
(iii) Assistant Town Planner posted in the zone - Members;
(iv) Dy. Commissioner of police/AdditionalSuperintendent of police - Members;
(v) Four representatives of street vendors (oneshall be women) duly elected by the street vendors in the mannerlaid down in these rules - Member;
(vi) Representatives of market tradeassociation, nominated by the State Government - Members;
(vii) Representatives of resident welfaresociety nominated by the State Government - Members;
(viii) Representatives of non-governmentalorganisations, nominated by the State Government - Members; and
(ix) an officer of the Municipal Corporation - Member Secretary.