Section 15(3) in The Maharashtra Prevention Of Begging Act, 1959
(3)The Advisory Committee may also—(a)tender advice as regards management, to any Certified Institution through the Chief Inspector or such other officer as the State Government may specify;(b)collect subscriptions towards the recurring as well as non-recurring expenses of any or all Certified Institutions within the local area, or in which beggars from that area are detained, and disburse the collections in the prescribed manner;(c)advise the State Government, through the Chief Inspector, as regards the certification of any Institution as a Certified Institution or the decertification of any Certified Institution within the local area;(d)advise the State Government generally on the working of this Act in that area, and particularly on any point referred to it by the Chief Inspector or any other officer specified by the State Government.
