Section 41(2) in Rajasthan Rehabilitation of Beggars or Indigents Act, 2012
(2)In particular and without prejudice to the generality of the foregoing power, such rules may provide for -(a)the particulars which the Registers may contain and to be maintained under sub-section (4) of section 3;(b)scheme for training and rehabilitation under sub-section (8) of section 3;(c)members to be included in the District Level Committee to be constituted under section 20;(d)the powers and duties of officers specified under sub-section (2) of section 24;(e)the functions to be under taken and powers to be exercised under sub-section (3) of section 24 by the Commissioner; in the matters of supervision, control over and direction to recognized service organization; and(f)any other matter which is required to be or may be prescribed .
