Section 28 in The Haryana Prevention of Beggary Rules, 1972
28. Duties and power of the Advisory Committee.
[Section 29] - (1) The meeting of the Advisory Committee shall be held at least once in six months and four members shall form the quorum.(2)The Committee shall satisfy itself that necessary measures for discipline, employment and training are being taken in Reception Centre and Certified Institution maintained under the Act.(3)The Committee shall recommend measures to be adopted for rehabilitating the beggars released or to be released from the Certified Institutions.(4)The Committee shall consider any other matter connected with welfare of the beggars detained in the Certified Institution or the Reception Centre.(5)The Committee shall submit all its reports, recommendations and suggestions to the [ - ] [See Legislative supplementary Part III, dated 24th February, 1976.] Government for information and implementation.
