Section 15(1) in The Maharashtra Prevention Of Begging Act, 1959
(1)The State Government may constitute for any area in which this Act has come into force in the manner provided in sub-section (3) of section 1, an Advisory Committee consisting of such persons, not exceeding twenty-one in number, as it may appoint:Provided that, where a local authority has agreed to render such financial assistance as the State Government may consider proper in each case, for the maintenance of Certified Institutions in which beggars from the area subject to the jurisdiction of the local authority are detained, the State Government shall appoint such number of persons as it deems fit on the Advisory Committee for such area representing the local authority.
