Section 15 in The Bombay Prevention Of Begging Act, 1959
15. Advisory Committee.
(1)The [Chief Commissioner] [Substituted by G.S.R. 638, dated 2nd June, 1960] may constitute an Advisory Committee [***] [Omitted by G.S.R. 638, dated 2nd June, 1960.] consisting of such persons, not exceeding twenty one in number as he may appoint.Provided that where a local authority [*] [Omitted by G.S.R. 638, dated 2nd June, 1960.] has agreed to render such financial assistance as the [Chief Commissioner] [Substituted by G.S.R. 638, dated 2nd June, 1960] may consider proper in each case, for the maintenance of the Certified Institutions in which beggar from the area subject to the jurisdiction of the local authority [*] [Omitted by G.S.R. 638, dated 2nd June, 1960.] are detained, the [Chief Commissioner] [Substituted by G.S.R. 638, dated 2nd June, 1960] shall appoint such number of persons as he deems fit on the Advisory Committee representing the local authority.(2)The Advisory Committee constituted under sub-section (1) of any member thereof, may visit at all reasonable times and after the due notice to the Superintendent, any Certified Institution in which beggars are detained.(3)The Advisory Committee may also-(a)tender advice as regards management, to any Certified Institutions through the Chief Inspector or such other officer as the [Chief Commissioner] [Substituted by G.S.R. 638, dated 2nd June, 1960] may specify,(b)collect subscriptions towards the recurring as well as non-recurring expenses of any or all Certified Institutions and disburse the collections in the prescribed manner,(c)advice the [Chief Commissioner] [Substituted by G.S.R. 638, dated 2nd June, 1960] through the Chief Inspector as Certified Institutions or the desertification of any Certified Institutions, or(d)advice the [Chief Commissioner] [Substituted by G.S.R. 638, dated 2nd June, 1960] generally on the working of this Act, and particularly on any point referred to it by the Chief Inspector or any other officer specified by Chief Inspector or any officer specified by the [Chief Commissioner] [Substituted by G.S.R. 638, dated 2nd June, 1960].
