Legal Document View

Unlock Advanced Research with PRISMAI

Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Entire Act]

State of Rajasthan - Section

Section 3 in Rajasthan Street Vendors (Protection of Livelihood and Regulation of Street Vending) Rules, 2016

3. Town vending committee.

(1)The State Government shall constitute a Town Vending Committee for every local authority as soon as the list of, -
(i)representatives of street vendors duly elected from amongst themselves in accordance with the procedure lard down in Rule 4; and
(ii)the names of representative of various social organisations duly short listed and recommended by the district administration in accordance with the procedure laid down in Rule 5;
are received:Provided that where the State Government may consider it necessary, it may, by order, provide for constitution of more than one Town Vending Committee by dividing the area of the local authority in different zones or may even provide for ward wise vending committees in places where the local area of the Municipal Corporation is very large and populous.
(2)Each Town Vending Committee for local area of any entire Municipal Corporation shall consist of, -
(i) the Commissioner, Municipal Corporation - Chairperson;
(ii) three members of the Municipal Corporationnominated by the State Government - Members;
(iii) Medical Officer of the MunicipalCorporation - Members;
(iv) Town Planning Officer of highest rankposted in the Municipal Corporation - Members;
(v) Additional Commissioner Police (Traffic)/Superintendent of Police - Member;
(vi) Ten representatives of the street venders(three shall be women) duly elected by street vendors fromamongst themselves in the manner laid down in these rules - Members;
(vii) Two representatives of the major markettrade associations, nominated by the State Government - Members;
(viii) Two representatives of non-governmentalorganisations, nominated by the State Government - Members;
(ix) Two representatives of resident welfaresocieties, nominated by the State Government - Members;
(x) Representative of nationalized lead bank ofthe City, nominated by the State Government - Member; and
(xi) Additional or Dy. Commissioner of MunicipalCorporation. - Member Secretary.
(3)When the State Government considers fit to constitute more than one Town Vending Committee for a city instead of Town Vending Committee for entire area which is large and populous such Town Vending Committee shall consist of, -
(i) Additional Commissioner or Dy. CommissionerMunicipal Corporation - Chairperson;
(ii) Two members of the municipalityrepresenting the area - Members;
(iii) Assistant Town Planner posted in the zone - Members;
(iv) Dy. Commissioner of police/AdditionalSuperintendent of police - Members;
(v) Four representatives of street vendors (oneshall be women) duly elected by the street vendors in the mannerlaid down in these rules - Member;
(vi) Representatives of market tradeassociation, nominated by the State Government - Members;
(vii) Representatives of resident welfaresociety nominated by the State Government - Members;
(viii) Representatives of non-governmentalorganisations, nominated by the State Government - Members; and
(ix) an officer of the Municipal Corporation - Member Secretary.
(4)In municipal councils, the town Vending Committee shall consist of, -
(i) Commissioner, Municipal Council; - Chairperson;
(ii) Two members of the Municipal Council: - Member;
(iii) Senior Town Planner or his nominee: - Member;
(iv) Dy. Superintendent of police or his nomineenot below the rank of SHO of the local area; - Member;
(v) Three representatives of street venders (oneshall be women) duly elected by street venders from amongstthemselves in the manner laid down in these rules; - Member;
(vi) One representative of major market tradeassociation, nominated by the State Government; - Member;
(vii) Representative of resident welfaresociety, nominated by the State Government - Member; and
(viii) an officer of the Municipal Council - Member Secretary.
(5)In Municipal Boards, the Town Vending Committee shall consist of, -
(i) Executive Officer, Municipal Board - Chairperson;
(ii) Dy. Superintendent of police or hisrepresentative not below the rank of SHO of the local area - Member;
(iii) Three representatives of street vendors(one shall be women) duly elected by street venders in the mannerlaid down in these rules - Member;
(iv) Two members of the Municipal Board - Member;
(v) One representative of the market tradeassociation, nominated by the State Government - Member;
(vi) Sanitary Inspector, Municipal Board - Member; and
(vii) an officer/ official of the MunicipalBoard - Member Secretary.
(6)In the election for representative of street vendors if due representation of the Scheduled Castes, the Scheduled Tribes, Other Backward Classes, minorities and persons with disabilities is not found, the State Government shall nominate one additional member from amongst such categories in the Town Vending Committee.
(7)The term of the Town Vending Committee shall be five years and may continue till new committee is formed in accordance with the Act and these rules;