Section 15 in The Goa, Daman and Diu Prevention of Begging Act, 1972
15. Advisory Committees.—
(1)The Government may constitute an Advisory Committee consisting of such persons, not exceeding twenty-one in number, as it may appoint:Provided that, where a local authority has agreed to render such financial assistance as the Government may consider proper in each case, for the maintenance of Certified Institution in which beggars from the area within the jurisdiction of the local authority are detained, the Government shall appoint such number of persons as it deems fit on the Advisory Committee representing the local authority.(2)The Advisory Committee constituted under sub-section (1) or any member thereof, may visit at all reasonable times and after due notice to the Superintendent or In-charge of any Certified Institution in which beggars are detained.(3)The Advisory Committee may also—(a)tender advice as regards management, to any Certified Institution through the Chief Inspector or such other officer as the Government may specify;(b)collect subscriptions towards the recurring as well as non-recurring expenses of any or all Certified Institutions within the local area or in which beggars are detained from that area and disburse the collections in the prescribed manner;(c)advise the Government, through the Chief Inspector, as regards the certification of any institution as a Certified Institution or the de-certification of any Certified Institution within the local area;(d)advise the Government generally on the working of this Act, and particularly on any point referred to it by the Chief Inspector or any other officer specified by the Government.
