Section 24(2) in Rajasthan Urban Street Vendors (Protection of Livelihood and Regulation of Street Vending) Act, 2011
(2)In particular and without prejudice to the generality of the foregoing power, such rules may provide for all or any of the following matters, namely: -(a)the manner of publishing summary of scheme under sub-section (2) of Section 3;(b)the number of members under clause (b) of sub-section (2) of Section 4;(c)the time and place for meeting, procedure for transaction of business at meetings and functions to be discharged under Section 5;(d)the manner and purpose for which a person may be associated under sub-section (1) of Section 6;(e)the other employees of the Town Vending Committee under Section 7;(f)the manner and purpose for constituting, and the number of the Ward Vending Committees under Section 8;(g)the form and manner for preparing and publishing annual account statement under Section 10;(h)the returns to be filed under Section 20.
