Section 14(2) in The 'Union Territory of Dadra and Nagar Haveli' Street Vendors (Protection of Livelihood and Regulation of Street Vending) Rules, 2015
(2)A street vendor shall be disqualified to be elected to a Town Vending Committee if, he is,-(i)a convict of an offence involving moral turpitude;(ii)is physically and, or, mentally incapable of discharging his duties as a member of a Town Vending Committee.
