Section 29(1) in The Haryana Prevention of Beggary Act, 1971
(1)The State Government may, for the whole or any part of the State, constitute an Advisory Committee consisting of such persons, not exceeding eleven in number, as it may appoint :Provided that, where a local authority has agreed to render such financial assistance as the State Government may consider proper in each case, 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 as it deems fit on the Advisory Committee for such area representing the local authority.
