Section 13 in The Andhra Pradesh Prevention Of Begging Act, 1977
13. Advisory Committee
(1)The Government may constitute for one or more certified institutions, an Advisory Committee consisting of such number of persons not exceeding twenty but not less than nine as they may appoint;Provided that two of such persons shall be persons nominated by each local authority for whose local area the certified institution or institutions are established or certified.(2)The Advisory Committee constituted under sub-section (1) any member thereof may visit at all reasonable times and after due notice to the Superintendent of any certified institutions in which beggars are detained.(3)The Advisory Committee may also-(i)tender advice as regards management, to the Superintendent of the certified institution through the Chief Inspector or such officer as the Government may specify;(ii)collect subscriptions towards the recurring as well as non-recurring expenditure of any or all certified institutions within its jurisdiction and disburse the collections to them in the prescribed manner;(iii)advise the Government through the Chief Inspector as regards the establishment of additional certified institution or the abolition of any certified institution within its jurisdiction;(iv)advise the Government generally on the working of this Act in its jurisdiction and particularly on any point referred to it by the Chief Inspector or any other officer specified by the Government.
