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[Cites 0, Cited by 0] [Section 19] [Entire Act]

Dadra And Nagar Haveli - Subsection

Section 19(1) in The 'Union Territory of Dadra and Nagar Haveli' Street Vendors (Protection of Livelihood and Regulation of Street Vending) Rules, 2015

(1)A Town Vending Committee shall ordinarily hold at least one meeting within a period of three months or at any such intervals as the Chairperson of the Town Vending Committee may decide for the transaction of its business:Provided that the first meeting of a Town Vending Committee shall be convened by the Chairperson within forty five days of its constitution:Provided further that a requisition meeting may be called by the Chairperson on a specific issue on the request of not less than one-third of the members of the Committee, and the meeting shall be convened within seventy-two hours after receiving the request so made.