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State of Tamilnadu - Section

Section 11 in Tamil Nadu Street Vendors (Protection of Livelihood and Regulation of Street Vending) Rules, 2015

11. Constitution of the Town Vending Committee.

(1)ln each local authority, one Town Vending Committee shall be constituted by the Government with the Municipal Commissioner or the Chief Executive Officer as Chairperson of the Committee:Provided that the Government may, if it considers necessary, on the request of the concerned Local Authority may provide for constitution of more than one Town Vending Committees for each local authority after specifying their jurisdiction.
(2)Each Town Vending Committee shall consist of fifteen members, inclusive of the Chairperson and its composition shall be as follows:-
(i) A Medical Officer of the local authority 1
(ii) Police officers including Police in-charge of Traffic 2
(iii) An Officer from the local authority concerned 1
(iv) Representatives of street vendors 6
(v) Representatives of Traders Associations 1
(vi) Representatives of Non-Governmental and Community basedorganizations 2
(vii) Representatives of Resident welfare association 1
(3)The members of the Town Vending Committee, except the members elected from the street vendors shall be nominated by the Commissioner of Corporation of Chennai in respect of Corporation of Chennai, the respective Regional Directors of Municipal Administration in respect of other Corporations and municipalities and the respective Assistant Directors in respect of Town Panchayats.