Section 15(1) in The Bombay Prevention Of Begging Act, 1959 [Delhi Extension]
(1)The Chief Commissioner may constitute an Advisory Committee consisting of such persons, not exceeding twenty –one in number as he may appoint.Provided that where a local authority has agreed to render such financial assistance as the Chief Commissioner may consider proper in each case, for the maintenance of the Certified Institutions in which beggar from the area subject to the jurisdiction of the local authority are detained, the Chief Commissioner shall appoint such number of persons as he deems fit on the Advisory Committee representing the local authority.
