Section 26 in The 'Union Territory of Dadra and Nagar Haveli' Street Vendors (Protection of Livelihood and Regulation of Street Vending) Rules, 2015
26. Publication of summary of notified scheme in newspapers, etc.
(1)A summary of the scheme notified by the Government in the second schedule under sub-section (1) of Section 38 of the Act shall be published by the local authority by means of a public notice given in two prominent daily newspapers and circulated in the area for being widely known in the area or locality of its jurisdiction which is likely to be affected thereby, within seven days from the date the scheme is notified by the Government.(2)The notice shall be signed by the Municipal Commissioner or the Chief Executive Officer of the local authority, as the case may be, or by an officer authorised by him in this behalf.(3)The notice shall be in such language or languages as the Municipal Commissioner or the Chief Executive Officer of the local authority, as the case may be, may specify in this behalf.The Schedule[See rule 14]Procedure for the Conduct of Elections of Members of a Town Vending Committee Representing the Street Vendors in the Area of the Jurisdiction thereof
