Section 23(3) in The Haryana Prevention of Beggary Rules, 1972
(3)[ Out of non- official members of a Visiting Committee to be appointed by the Government for a Certified Institution not less then two shall be women and one shall be a member of the Haryana Legislative Assembly representing the area wherein the Certified Institution is located.] [See Legislative supplementary Part III, dated 24th February, 1976.].
