Section 14 in The Haryana Prevention of Beggary Act, 1971
14. Certified Institutions.
(1)The State Government may provide and maintain one or more Certified Institutions at such place or places as it thinks fit, and may certify any institution to be a Certified Institution for the purposes of this Act. Any such Certified Institution may also provide for the teaching of agricultural, industrial and other pursuits, and for the general education and medical care of the inmates.(2)Every Certified Institution and Reception Centre shall be under the charge of a Superintendent.
