Section 15(1) in The Bombay Prevention Of Begging Act, 1959
(1)The [Chief Commissioner] [Substituted by G.S.R. 638, dated 2nd June, 1960] may constitute an Advisory Committee [***] [Omitted by G.S.R. 638, dated 2nd June, 1960.] consisting of such persons, not exceeding twenty one in number as he may appoint.Provided that where a local authority [*] [Omitted by G.S.R. 638, dated 2nd June, 1960.] has agreed to render such financial assistance as the [Chief Commissioner] [Substituted by G.S.R. 638, dated 2nd June, 1960] 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 [*] [Omitted by G.S.R. 638, dated 2nd June, 1960.] are detained, the [Chief Commissioner] [Substituted by G.S.R. 638, dated 2nd June, 1960] shall appoint such number of persons as he deems fit on the Advisory Committee representing the local authority.
