In
exercise of the powers under Section 36 of the Street Vendors (Protection of
Livelihood and Regulation of Street Vending) Act, 2014 (Act 7 of 2014) read
with Section 21 of the General Clauses Act, 1897 (Act 10 of 1897) the Governor
is pleased to make the following rules with a view to amending the Uttar
Pradesh Street Vendors Within The Area Of An Industrial Development Authority
(Protection Of Livelihood And Regulation Of Street Vending) Rules,
2018(2018-LLT-V-54[36]). (1)
These rules may by called the Uttar Pradesh Street Vendors within
the Area of an Industrial Development Authority (Protection of Livelihood and
Regulation of Street Vending) (First Amendment) Rules, 2020. (2)
They shall come into force with effect from the date of their
publication in the Gazette. In the Uttar Pradesh Street
Vendors within the Area of an Industrial Development Authority (Protection of
Livelihood and Regulation of Street Vending) Rules, 2018, in Rule 4, in
sub-rule (2) for clauses (b) and (c) the following clauses shall be substituted,
namely-- (b) the number of members representing the street
vendors shall not be less than forty per cent of the total members in the
committee who shall be elected by the street vendors amongst themselves in such
manner as may be prescribed: Provided that one-third of
members so elected, representing the street vendors shall be women vendors: Provided further that due
representation as per existing Government rules shall be given to the Scheduled
Castes, the Scheduled Tribes, Other Backward Classes, minorities and persons
with disabilities from amongst the members representing street vendors. (c) Proper representation to Non Government
Organisations and community based Organisation shall be given by nomination
which shall not be less than 10% of the total strength of the committee.UTTAR PRADESH STREET VENDORS
WITHIN THE AREA OF AN INDUSTRIAL DEVELOPMENT AUTHORITY PROTECTION OF LIVELIHOOD
AND REGULATION OF STREET VENDING FIRST AMENDMENT RULES, 2020
PREAMBLE