Section 17 in The Bombay Prevention Of Begging Act, 1959
17. Appointment of Chief Inspector, Additional Chief Inspector, Inspector, Assistant Inspectors and Probation Officer.
(1)for carrying out the purposes of this Act, the [Chief Commissioner] [Substituted by G.S.R. 638, dated 2nd June, 1960] may appoint a Chief inspector of Certified Institutions and Additional Chief Inspector of Certified Institutions, an Inspector and such number of Assistant Inspectors and Probation Officer as he think advisable to assist the Chief Inspector, and every person so appointed to assist the Chief Inspector shall have such of the powers, and perform such of the duties, of the Chief Inspector as the [Chief Commissioner] [Substituted by G.S.R. 638, dated 2nd June, 1960] directs but shall act under the direction of the Chief Inspector.(2)Every Receiving Centre and Certified Institution shall, at least once in every six months, be inspected by the Chief Inspector, Inspector, Assistant Inspector or a Probation Officer.
