Section 14 in Rajasthan Rehabilitation of Beggars or Indigents Act, 2012
14. Volunteers.
(1)All the volunteers of service organization shall be subject to the control and supervision of District Level Committee.(2)The volunteers of the service organization, shall be imparted training by the Department of Social Justice and Empowerment for inculcating service orientation and awareness about social issues besides physically and mentally preparing them for the task to be assigned.(3)At least thirty per cent of the volunteers shall be women.(4)The volunteers of the service organization shall be paid such honorarium, allowances and other perquisites as may be determined by the State Government from time to time.Chapter-V State Advisory Board
