Section 29 in The U.P. Habitual Offenders' Restriction Rules, 1957
29.
The Advisory Committee shall-(a)so far as possible meet four times in a year preferably in January, April, July and October;(b)satisfy itself that necessary measures for discipline, employment and medical care are being taken;(c)receive applications and complaints from the settlers;(d)inspect the accounts and other registers and records of the settlement; and(e)consider any other matter connected with the progress of the settlement and the welfare of the settlers.
