Section 16 in The 'Union Territory of Dadra and Nagar Haveli' Street Vendors (Protection of Livelihood and Regulation of Street Vending) Rules, 2015
16. Removal of a member of Town Vending Committee.
- Any member of a Town Vending Committee may be removed by the Government from the committee, if he,(a)persistently makes defaults in the performance of his duties imposed on him under the Act and these rules or exceeds or abuses its powers;(b)remains absent for three consecutive meetings of the Committee without the permission of the Chairperson;(c)is convicted of any criminal case by any court of law:Provided that such member shall be given a reasonable opportunity of being heard before his removal.
