Section 15 in The M.P. Bhiksha Vritti Nivaran Adhiniyam, 1973
15. Advisory Committees.
(1)The State Government may constitute for any area in which this Act has come into force under sub-section (3) of Section 1 an Advisory Committee consisting of such persons not exceeding twenty-one in number as it may appoint :Provided that where a local authority renders financial assistance for the maintenance of certified institutions in which beggars from the area subject to the jurisdiction of the local authority are detained, the State Government shall appoint such number of persons representing the local authority as it deems fit on the Advisory Committee.(2)The Advisory Committee constituted under sub-section (1) in any area or any member thereof may visit, at all reasonable times and after due notice to the Superintendent any certified institution in which beggars from that area are detained.(3)The Advisory Committee may also-(i)tender advice as regards management to any Certified Institution through the Chief Inspector or such other officer as the State Government may specify;(ii)collect subscriptions towards the recurring as well as nonrecurring expenses of any or all Certified Institutions within the area and in which beggars from that area are detained, and disburse the collections in the prescribed manner;(iii)advise the State Government, through the Chief Inspector, as regards the certification of any institution as a certified institution, or the de-certification of any certified institution within the area;(iv)advise the State Government generally on the working of this Act in that area and particularly on any point referred to it by the Chief Inspector or any other officer specified by the State Government.
