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[Cites 0, Cited by 0] [Section 4] [Entire Act]

State of Karnataka - Subsection

Section 4(2) in The Karnataka Prohibition Of Beggary Act, 1975

(2)The Committee shall consist of,-
(a)The Secretary to Government Social Welfare and Labour Department ... Member
(b)The Director of Social Welfare in Karnataka ... Member
(c)The Secretary to Government, Finance Department ... Member
(d)Four non-official members nominated by the Government ... Members
The Government may appoint one of the Members of the Committee as its Chairman and appoint a Secretary who may or may not be a member of the Committee.