4. Appointment of Collector of Vagrancy and his assistants.
(1)For carrying out the purposes of this Act, the [State] [Word Substituted for the word 'Provincial' by the Adaptation of Laws Order, 1950.] Government may appoint a person to be Controller of Vagrancy together with such other persons to assist him as it thinks fit.(2)Persons appointed under sub-section (1) shall exercise such powers as may be conferred and perform such functions as may be required by or under this Act.
