Section 12(2) in Rajasthan Rehabilitation of Beggars or Indigents Act, 2012
(2)The State Government shall maintain a roster in the manner as may be prescribed for the purpose of recognition of service organizations who have expressed or demonstrated the capability or desire to work for the purpose of rehabilitation of beggars and indigents in the areas where the plight of beggars or indigents is to be ameliorated through their rehabilitation.
