Section 17 in The Goa, Daman and Diu Prevention of Begging Act, 1972
17. Appointment of Chief Inspector, Additional Chief Inspector, Inspectors, Assistant Inspectors and Probation Officers.—
(1)For carrying out the purposes of this Act, the Government may appoint a Chief Inspector of Certified Institutions, an Additional Chief Inspector of Certified Institutions, an Inspector and such number of Assistant Inspectors and Probation Officers as it thinks advisable to assist the Chief Inspector; and every person so appointed to assist the Chief Inspector shall have such of the powers and perform such of the duties, of the Chief Inspector as the Government directs but shall act under the direction of the Chief Inspector.(2)Every Receiving Centre and Certified Institution shall, at least once in every month, be inspected by the Chief Inspector, Additional Chief Inspector, Inspector, Assistant Inspector or a Probation Officer.
