Section 16(6) in Rajasthan Rehabilitation of Beggars or Indigents Act, 2012
(6)The State Advisory Board shall -(a)tender advice to the State Government, generally, on the working and implementation of the provisions of this Act;(b)tender advice to the State Government, particularly in respect of recognition of service organization;(c)oversee the management of Rehabilitation Homes and also suggest alternative ways and means for rehabilitation of beggars or indigents;(d)suggest the areas and ways in which the beggars may be dissuaded from begging and rehabilitated so as to ameliorate their plight and thus making the State eventually free of beggars; and(e)perform such other functions which the State Government may, from time to time, specify.
