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State of Uttar Pradesh - Section

Section 28 in The U.P. Habitual Offenders' Restriction Rules, 1957

28.

It shall be the duty of the members of the Advisory Committee-
(a)to attend meetings of the Committee;
(b)to visit and inspect the settlement and to meet the settlers thereof; and
(c)to record inspection notes in the Visitor's Book which shall be maintained for the purpose. The members may also record such suggestions for improvement of the settlement, or in regard to any affair pertaining thereto as they may like to make.