Section 36 in Rajasthan Rehabilitation of Beggars or Indigents Act, 2012
36. Care of indigents by philanthropic institutions.
- The State Government may allow any philanthropic institution to undertake care of an inmate of a Rehabilitation Home whenever any such institution volunteers to keep and take care of such persons and the State Government considers such institution suitable and the institution executes an undertaking as the State Government may require, making itself responsible for housing, food, clothing, and medical care of those inmates.
