Section 47(2) in The Maharashtra Habitual Offenders Rules, 1960
(2)It shall be the duty of the Visiting Committee -(a)to satisfy itself that necessary measures for discipline, employment and medical care are being taken;(b)to give every settler an opportunity of making applications and complaints to it and to enquire into the same;(c)to inspect the accounts and other registers and the records of settlers;(d)to consider any other matter connected with the progress of the settlement and welfare of the settlers.
