Section 14 in The Delhi Street Vendors (Protection of Livelihood and Regulation of Street Vending) Rules, 2017
14. Manner of election of the members of Town Vending Committee from amongst the street vendors.
(1)The Returning Officer appointed under sub - rule (3) of the rule 13 shall, conduct the elections for the members of the Town Vending Committee from amongst the Street Vendors in the manner provided under Schedule appended to these rules.(2)A mobile vendor, stationary vendor or street vendor shall be disqualified to be elected member of the 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; and(iii)conducted himself in such a manner that is prejudicial to the public interest.(3)The names of the elected members shall be intimated by each Local Authority to the Government which shall upon receipt of such names along with other members nominated by it notify the constitution of the Town Vending Committee in each Local Authority.
