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[Section 3]
[Entire Act]
State of Rajasthan - Subsection
Section 3(2) in Rajasthan Street Vendors (Protection of Livelihood and Regulation of Street Vending) Rules, 2016
| (i) the Commissioner, Municipal Corporation | - Chairperson; |
| (ii) three members of the Municipal Corporationnominated by the State Government | - Members; |
| (iii) Medical Officer of the MunicipalCorporation | - Members; |
| (iv) Town Planning Officer of highest rankposted in the Municipal Corporation | - Members; |
| (v) Additional Commissioner Police (Traffic)/Superintendent of Police | - Member; |
| (vi) Ten representatives of the street venders(three shall be women) duly elected by street vendors fromamongst themselves in the manner laid down in these rules | - Members; |
| (vii) Two representatives of the major markettrade associations, nominated by the State Government | - Members; |
| (viii) Two representatives of non-governmentalorganisations, nominated by the State Government | - Members; |
| (ix) Two representatives of resident welfaresocieties, nominated by the State Government | - Members; |
| (x) Representative of nationalized lead bank ofthe City, nominated by the State Government | - Member; and |
| (xi) Additional or Dy. Commissioner of MunicipalCorporation. | - Member Secretary. |