Section 14 in The Andhra Pradesh Prevention Of Begging Act, 1977
14. Appointment of Chief Probation Inspector and Assistant Inspectors
(1)The Government may appoint a Chief Inspector of certified institutions for the state, and inspector, and as many assistant inspectors as may be necessary for one or more certified institutions functioning in any area, for exercising the powers and performing the functions conferred on or entrusted to them by or under this Act.(2)The Government may, by general or special order define the limits within which the Inspector or each Assistant Inspector shall exercise the power and perform the functions conferred on or entrusted to the Inspector or Assistant Inspector by or under this Act.(3)Subject to the provisions of this Act the Inspector and all Assistant Inspectors shall perform their functions under the general superintendence and control of the Chief Inspector and the Chief Inspector may, in addition to the powers and functions conferred on or entrusted to him, exercise any power or perform any function so conferred on or entrusted to an Inspector or Assistant Inspector.(4)The Chief Inspector, Inspector or Assistant Inspector shall inspect every certified institution as often as necessary, but not less than once in every six months.
