Section 22(2) in Rajasthan Rehabilitation of Beggars or Indigents Act, 2012
(2)The District Level Committee shall, have free ingress into the Rehabilitation Homes where the beggars or indigents are lodged and look into the functioning of the Rehabilitation Homes, offer their comments into the deficiencies found, look into complaints of the inmates of the Rehabilitation Homes and send their reports to the Rehabilitation Officer.
