Section 16 in Rajasthan Rehabilitation of Beggars or Indigents Act, 2012
16. Term of office and other conditions of Members of State Advisory Board.
(1)The term of office of nominated members shall be three years.(2)The nominated members shall not be entitled to any allowances, however they shall be entitled to reimbursement of any expenditure incurred by them in attending the meetings.(3)The State Advisory Board shall meet at least twice in a year at such place as the State Government may direct.(4)The procedure including the quorum of the State Advisory Board shall be regulated in the manner as may be prescribed.(5)No act or proceeding of the State Advisory Board shall be invalid merely by reason of the existence of any vacancy therein or any defect in the constitution thereof or any irregularity in the procedure of the State Advisory Board not affecting the merits of the case.(6)The State Advisory Board shall -(a)tender advice to the State Government, generally, on the working and implementation of the provisions of this Act;(b)tender advice to the State Government, particularly in respect of recognition of service organization;(c)oversee the management of Rehabilitation Homes and also suggest alternative ways and means for rehabilitation of beggars or indigents;(d)suggest the areas and ways in which the beggars may be dissuaded from begging and rehabilitated so as to ameliorate their plight and thus making the State eventually free of beggars; and(e)perform such other functions which the State Government may, from time to time, specify.
