Section 6(1) in The Maharashtra Devdasi System (Abolition) Act, 2005
(1)The Control Board shall endeavour for achieving the objectives of this Act, and for effective implementation of the provisions of this Act, supervision of the working of the District Devdasi Practice Control Committees and the Devdasi Prevention Offices, and shall also study the various problems of Devdasis in.the entire State and suggest to the Government various remedial or preventive measures which, in its opinion, need to be taken to effectively control and eradicate the practice of Devdasis in the State.
