Section 20 in The M.P. Bhiksha Vritti Nivaran Niyam, 1977
20. Visiting Committee.
(1)Visiting Committee appointed under Section 14 shall consist of ten members of whom five including the Chairman shall be officials and five shall be non-officials.(2)The Superintendent and such four other officials including the Chairman, as the Director may, from time to time, appoint in this behalf, shall be the ex-officio members. In the absence of the Chairman, the senior most official member present shall act as Chairman.(3)The non-official members of whom in the case of Visiting Committee appointed for a receiving centre or a certified institution intended for female beggars, not less than two shall be lady visitors, shall be nominated by the Director.(4)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 Director may, by general or special order, direct in that behalf.(5)The tenure of appointment of a non-official member may, by order in writing, be terminated by the Director at any time if his continuance in office is undesirable in the interest of the public or of the Visiting Committee:Provided that no such order shall be passed until reasonable opportunity has been given to the member concerned to furnish an explanation.(6)A non-official member shall be eligible for re-appointment on the expiry of his term of office.(7)Any casual vacancy among the non-official members shall be filled in by appointment of another non-official who shall hold office so long as the person in whose place he is appointed would have held it if the vacancy had not occurred.
