Section 13 in The Bombay Prevention Of Begging Act, 1959
13. Provisions of Receiving Centres/Certified Institution.
- [Chief Commissioner] [Substituted by G.S.R. 638, dated 2nd June, 1960] may provide and maintain one or more Certified Institution at such place or places as he thinks fit, and may certify any institution to be a Certified Institution for the purposes of this Act. Any such Certified Institution may include provision for the teaching of agricultural, industrial and other pursuits, and for general education and medical care of the inmate.(2)Every such Certified Institution shall be under the charge of a Superintendent.
