Section 13(3) in The Immoral Traffic (Prevention) Act, 1956
(3)For the efficient discharge of his functions in relation to offences under this Act-(a)the special police officer of an area shall be assisted by such number of subordinate police officers (including women police officers wherever practicable) as the State Government may think fit; and(b)the State Government may associate with the special police officer a non-official advisory body consisting of not more than five leading social welfare workers of that area (including women social welfare workers wherever practicable) to advise him on questions of general importance regarding the working of this Act.
