Section 7 in U.P. Street Vendors (Protection of Livelihood and Regulation of Street Vending) Rules, 2017
7. Meeting of Town Vending Committee.
(1)The Town Vending Committee shall meet at least quarterly in every year for the transaction of business at such place and such time as may be decided by its Chairperson within the jurisdiction of the Municipality.(2)A list of business to be transacted at every meeting except an adjourned meeting shall be sent to each member of the Town Vending Committee at least forty eight hours before the time fixed for each meeting:Provided that if the list of business is sent by post it shall be so sent that it may be served to the members within stipulated time.(3)The Chairperson of the Town Vending Committee may, whenever he thinks fit, and shall, upon the requisition made in writing by not less than one-third of the total number of members of the Committee, call a meeting of the Committee.(4)The Town Vending Committee may associate any person or persons having special knowledge or experience in respect of matters within the ambit of the Town Vending Committee and may pay him/her or them such allowance as may be determined by the Committee.(5)The Town Vending Committee may pay such allowances to the street vendors elected as members of Town Vending Committee and the members nominated under the provisions of clause (b) and (c) of sub-rule (2) of rule 4, except the officials, as may be determined by it.
