Section 16 in Sikkim Prohibition of Beggary Act, 2004
16. Appointment of Superintendent, Inspectors and Probation Officers.
(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.(2)Every Receiving Centre and Certified Institution shall, at least once in every six months, be inspected by the Visiting Committee.
