Section 23 in Rajasthan Rehabilitation of Beggars or Indigents Act, 2012
23. Meeting of District Level Committee.
- The District Level Committee shall meet at least once in every three months or earlier whenever necessary, in which recognized service organizations shall also be invited. In such meetings, the working conditions of Rehabilitation Homes maintained for the rehabilitation of the beggars or indigents as well as grievances, if any, of the inmates of the Rehabilitation Homes shall be discussed and remedial measures for removal of the grievances, may be suggested. A copy of the proceedings of the meeting shall be sent to the Rehabilitation Officer for information and necessary action.Chapter-VII Officers
