Section 27 in The Haryana Prevention of Beggary Rules, 1972
27. Advisory Committee.
[Section 29] - (1) The Advisory Committee shall consist of eleven members of whom seven including the Chairman shall be official members and four shall be non-official members.(2)The Chief Inspector and such six other officers (including the Chairman) as the Government may from time to time appoint in this behalf shall be ex officio members. In the absence of the Chairman the senior-most official member present shall act as Chairman.(3)[ The non-official members shall be nominated by the Government out of whom not less than two shall be women and at least one shall be a member of the Haryana Legislative Assembly.] [See Legislative supplementary Part III, dated 24th February, 1976.](4)The non-official members shall hold office for a period of three years from the date of appointment or for such further period, if any, as the State Government, may, by general or special order direct in that behalf.(5)The non-official members may be removed by the [ - ] [See Legislative supplementary Part III, dated 24th February, 1976.] Government without assigning any reason.(6)A non-official member shall be eligible for renomination.(7)Any casual vacancy among the non-official members shall be filled in by nomination of another non-official who shall hold office so long as the person in whose place he is nominated would have held it if the vacancy had not occurred.
