Section 24 in Rajasthan Rehabilitation of Beggars or Indigents Act, 2012
24. Commissioner, Rehabilitation of Beggars or Indigents.
(1)The State Government shall designate an officer of Indian Administrative Service or Rajasthan Administrative Service as Commissioner, Rehabilitation of Beggars or Indigents.(2)The powers and duties of the Commissioner, Rehabilitation of Beggars or Indigents with respect to running and maintaining the Rehabilitation Homes including reception, maintenance, treatment, training, education etc. and of other officers appointed under this Act shall be such as are provided in this Act or as may be prescribed.(3)The Commissioner, Rehabilitation of Beggars or Indigents, shall be overall State Level Co-ordinator of the recognized service organizations for purposes of this Act and shall be responsible for supervision, control and direction of them and for that purpose, shall perform such functions and exercise such powers, as may be prescribed.
