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State of Rajasthan - Section

Section 25 in Rajasthan Rehabilitation of Beggars or Indigents Act, 2012

25. Rehabilitation Officer.

(1)The State Government shall designate an officer not below the rank of District Social Welfare Officer as Rehabilitation Officer.
(2)The Rehabilitation Officer shall discharge such functions and exercise such powers as are provided in this Act or are prescribed in the rules made thereunder.