Section 3 in The Haryana Municipal Street Vendors (Protection of Livelihood and Regulation of Street Vending) Act, 2014
3. Town vending Committee.
(1)The competent authority shall constitute a town vending committee in each municipality and may constitute more than one town vending committees for each ward, in each municipality.(2)The town vending committee shall consist of the following, namely:-(a)Municipal Commissioner in case of Municipal Corporation or Deputy Commissioner in case of Municipal Council/ Committee, as the case may be, who shall be the Chairperson; and(b)such number of other members as maybe prescribed, to be nominated by the Chairperson, representing the local authority, traffic police, local police, association of street vendors, market associations, traders associations, non-governmental organizations, community based organization, resident welfare associations banks and such other interests, as it deems proper;(c)ten percent members to be nominated to represent the non-governmental organizations and the community based organizations;(d)forty percent members representing the street vendors operating in that particular area:Provided that one-third of the members shall be from amongst the women vendors:Provided further that due representation shall be given to the Scheduled Castes, the Scheduled Tribes, Other Backward Classes, minorities and persons with disabilities from amongst the members representing the street vendor.
