Section 22(1) in The Street Vendors (Protection of Livelihood and Regulation of Street Vending) Act, 2014
(1)The appropriate Government may, by rules made in this behalf, provide for the term and the manner of constituting a Town Vending Committee in each local authority:Provided that the appropriate Government may, if considers necessary, provide for constitution of more than one Town Vending Committee, or a Town Vending Committee for each zone or ward, in each local authority.
