Section 4 in Rajasthan Street Vendors (Protection of Livelihood and Regulation of Street Vending) Rules, 2016
4. Election of members of Town Vending Committee from amongst the street vendors.
(1)Where the local authority is a Municipal Corporation or a Municipal Council, the Collector shall appoint, by order, any officer in the District Administration not below the rank of Additional Collector as an Election Officer for electing required number of members representing street vendors in the Town Vending Committee for the local area of such local authority.(2)Where the local authority is a Municipal Board, the Sub-Divisional Officer shall appoint, by order, any officer of revenue administration under him not below the rank of Tehsildar as an Election Officer for electing required number of members representing Street Vendors in the Town Vending Committee for a local area of such local authority.(3)The Election Officer shall conduct elections for electing required members of the Town Vending Committee of a local authority in the manner provided in the, -(i)first Schedule, when the Town Vending Committee for a local authority is being constituted for the first time after the commencement of the Act; and(ii)second Schedule when the Town Vending Committee for a local authority is being constituted for second or subsequent time after the commencement of the Act.(4)A street vendor shall be disqualified to be elected as member of Town Vending Committee if, -(i)he is convict of an offence involving moral turpitude;(ii)he is mentally and/or physically incapable of discharging his duties as member of a Town Vending Committee.
