Section 15(3) in The Goa, Daman and Diu Prevention of Begging Act, 1972
(3)The Advisory Committee may also—(a)tender advice as regards management, to any Certified Institution through the Chief Inspector or such other officer as the Government may specify;(b)collect subscriptions towards the recurring as well as non-recurring expenses of any or all Certified Institutions within the local area or in which beggars are detained from that area and disburse the collections in the prescribed manner;(c)advise the Government, through the Chief Inspector, as regards the certification of any institution as a Certified Institution or the de-certification of any Certified Institution within the local area;(d)advise the Government generally on the working of this Act, and particularly on any point referred to it by the Chief Inspector or any other officer specified by the Government.
