Section 12 in Rajasthan Rehabilitation of Beggars or Indigents Act, 2012
12. Recognition of Service Organization.
(1)The State Government may on the recommendation of the Commissioner, and after consultation with the State Advisory Board, recognized any service organization working for welfare and rehabilitation of beggars or indigents for the purposes of this Act.(2)The State Government shall maintain a roster in the manner as may be prescribed for the purpose of recognition of service organizations who have expressed or demonstrated the capability or desire to work for the purpose of rehabilitation of beggars and indigents in the areas where the plight of beggars or indigents is to be ameliorated through their rehabilitation.(3)Before recognizing any service organization, the State Government shall ensure that such organization has ample space and means to carry out the task of rehabilitation of beggars or indigents.
