Section 3(8) in Rajasthan Rehabilitation of Beggars or Indigents Act, 2012
(8)A scheme for training and rehabilitation shall be formulated by the Commissioner and such scheme shall be implemented after prior approval of the State Government and such scheme should provide for inculcating the attitude of self employment or job with any employer. For this purpose inmates may be encouraged to start collective ventures and for that purpose they may be assisted in either securing employment or individually starting their own vocation and seeking micro-finance from banks or other institutions.
