Section 4 in The Karnataka Prohibition Of Beggary Act, 1975
4. Central Relief Committee.-
(1)The Government may by notification constitute a Central Relief Committee (hereunder referred to as the Committee).(2)The Committee shall consist of,-(a)The Secretary to Government Social Welfare and Labour Department ... Member(b)The Director of Social Welfare in Karnataka ... Member(c)The Secretary to Government, Finance Department ... Member(d)Four non-official members nominated by the Government ... MembersThe Government may appoint one of the Members of the Committee as its Chairman and appoint a Secretary who may or may not be a member of the Committee.(3)Subject to the pleasure of the State Government, the term of the office of the non-official members shall be for a period of three years:Provided that if a non-official member of the Committee absents himself without permission of the Committee for two consecutive meetings of the Committee, he shall cease to be a member.(4)(a)Casual or other vacancies in the Committee shall be filled by the Government in the prescribed manner.(b)During any vacancy in the Committee the continuing members may act as if no vacancy had occured.(5)The non-official members shall be paid such remuneration and allowances as may be prescribed.(6)The Committee shall meet at least once in two months.(7)Subject to the provisions of this Act and the rules made thereunder, the supervision, direction and control of all matters relating to the administration of relief shall vest in the Committee.
