Section 3(1) in Rajasthan Street Vendors (Protection of Livelihood and Regulation of Street Vending) Rules, 2016
(1)The State Government shall constitute a Town Vending Committee for every local authority as soon as the list of, -(i)representatives of street vendors duly elected from amongst themselves in accordance with the procedure lard down in Rule 4; and(ii)the names of representative of various social organisations duly short listed and recommended by the district administration in accordance with the procedure laid down in Rule 5;are received:Provided that where the State Government may consider it necessary, it may, by order, provide for constitution of more than one Town Vending Committee by dividing the area of the local authority in different zones or may even provide for ward wise vending committees in places where the local area of the Municipal Corporation is very large and populous.
