Section 29 in The Haryana Prevention of Beggary Act, 1971
29. Advisory Committee.
(1)The State Government may, for the whole or any part of the State, constitute an Advisory Committee consisting of such persons, not exceeding eleven in number, as it may appoint :Provided that, where a local authority has agreed to render such financial assistance as the State Government may consider proper in each case, for the maintenance of Certified Institutions in which beggars from the area subject to the jurisdiction of the local authority are detained, the State Government shall appoint such number of persons as it deems fit on the Advisory Committee for such area representing the local authority.(2)The Advisory Comdex constituted under sub-section (1) in any area, or any member thereof, may visit at all reasonable times any Certified Institution, in which beggars from that area are detained.(3)The Advisory Committee may also, -(a)tender advise as regards management to any Certified Institution through the Chief Inspector or such other officer as the State Government may specify;(b)collect subscriptions towards the recurring as well as non- recurring expenses of any or all Certified Institutions within the local area or one in which beggars from that area are detained, and disburse the collections in the prescribed manner;(c)advise the State Government, through the Chief Inspector, as regards the certification of any institution as a Certified Institution or the decertification of any Certified Institution within the area; and(d)advise the State Government generally on the working of this Act in that area and particularly on any point referred to it by the Chief Inspector or any other officer specified by the State Government.
