Section 15(1) in The M.P. Bhiksha Vritti Nivaran Adhiniyam, 1973
(1)The State Government may constitute for any area in which this Act has come into force under sub-section (3) of Section 1 an Advisory Committee consisting of such persons not exceeding twenty-one in number as it may appoint :Provided that where a local authority renders financial assistance for the maintenance of certified institutions in which beggars from the area subject to the jurisdiction of the local authority are detained, the State Government shall appoint such number of persons representing the local authority as it deems fit on the Advisory Committee.
