Section 6(7) in Rajasthan Street Vendors (Protection of Livelihood and Regulation of Street Vending) Rules, 2016
(7)(i)When any member elected by the street vendors, remains absent for three consecutive meetings, the chairman of Town Vending Committee shall issue show cause notice to such member asking him/ her the reasons his for absence within 15 days and where the member submits satisfactory reasons for absence, his membership may be continued but in a case where the reasons given are not found to be satisfactory or the member fails to furnish reply, the chairperson of the Town Vending Committee may, after recording reasons, report the matter to the State Government for termination of the membership of such a member. The State Government shall pass appropriate orders thereon.(ii)When the State Government receives reports from Town Vending Committee that any nominated member fails to attend three consecutive meetings of the Town Vending Committee without assigning any reason, he shall be removed by the State Government and a new person of the same category shall be nominated in his place.(iii)Any Member of Town Vending Committee, convicted of an offence by a competent court, may be liable to be removed.(iv)a person shall be removed from membership if, -(a)he is declared as insolvent by a civil court;(b)he becomes lunatic and certified as such by the Superintendent of Government Mental Hospital; and(c)he becomes incapable to discharge functions as member.
