Section 6(2) in Rajasthan Rehabilitation of Beggars or Indigents Act, 2012
(2)The State Government while prescribing the functions and duties of the Commissioner, District Level Committees and the volunteers shall clearly provide for, -(a)guidelines for patrolling or watch and ward duty in the area where begging is to dissuaded by persuading the beggars to join Rehabilitation Homes and enabling them to take up alternative vocations by suitable training at such Rehabilitation Homes;(b)the manner in which the persons found begging are to be rehabilitated;(c)the manner in which persons found begging are dissuaded from the practice of begging and persuaded and taken to the nearest Rehabilitation Home;(d)guidelines for the working of the Commissioner and District Level Committees, as also the disciplinary, supervisory powers and control in and over the volunteers; and(e)the role of the Commissioner, Rehabilitation of Beggars or Indigents in exercising overall control over the volunteers and the District Level Committees.
