Section 5(3) in Rajasthan Rehabilitation of Beggars or Indigents Act, 2012
(3)No person or service organization shall establish and / or maintain and run any Rehabilitation Home for beggars or indigents contrary to the provisions contained in this section or the rules made thereunder:Provided that where the deficiencies or defaults complained of are curable and can be remedied, the State Government instead of derecognizing and withdrawing the permission accorded for running the Rehabilitation Home, may allow such service organization to remedy the default within a specified time and when the deficiency or default is set right and the State Government is of the opinion that the deficiency or default has been cured or removed it may not resort to the purported action. In cases where default is not rectified within the time specified, it may take the purported action of derecognizing, but only after making suitable alternative arrangement for taking proper care of the inmates of the concerned Rehabilitation Home:Provided further that before passing the order for derecognition of any service organization, the State Government shall afford opportunity of hearing to such organization.
