Section 16(1) in Sikkim Prohibition of Beggary Act, 2004
(1)For carrying out the purposes of this Act, the State Government may appoint a Superintendent of a receiving centre and an Inspector and a Probation Officer as it thinks advisable to assist the Superintendent and every person so appointed to assist the Superintendent shall have such powers and perform such of the duties of the Superintendent as the State Government directs but shall act under the direction of the Superintendent.
