Section 20 in The Delhi Prevention Of Begging Rules, 1960
20. Visiting Committee.
(1)The Visiting Committee appointed under section 14 shall consist of twelve members of whom seven including the Chairman shall be official and five shall be non-officials.(2)The Superintendent and such six other officers as the Chief Commissioner may appoint, from time to time, in this behalf, shall be the ex officio members. In the absence of the Chairman, the senior-most official members present shall act as Chairman.(3)The non-official members, of whom, in the case of a Visiting Committee appointed for a Receiving Centre or Certified Institution intended for female beggars, not less than two shall be lady visitors, shall be nominated by the Chief Commissioner.(4)Non-official members shall hold office for a period of one year from the date of appointment and for such further period, if any, as the Chief Commissioner may by general or special order direct in that behalf.(5)The tenure of appointment of a non-official member may be terminated by the Chief Commissioner at any time without assigning any reason.(6)A non-official member shall be eligible for renomination on the expiry of his term of office.(7)Any casual vacancy among the non-official members shall be filled by nomination of another non-official who shall hold office so long as the person in whose place he is nominated would have held it if the vacancy had not occurred.(8)Non-official members shall be entitled to payment of traveling allowance for journey undertaken to visit the Centre or Institution at such rates as may from time to time be fixed by the Chief Commissioner.
