Section 15(3) in The Bombay Prevention Of Begging Act, 1959
(3)The Advisory Committee may also-(a)tender advice as regards management, to any Certified Institutions through the Chief Inspector or such other officer as the [Chief Commissioner] [Substituted by G.S.R. 638, dated 2nd June, 1960] may specify,(b)collect subscriptions towards the recurring as well as non-recurring expenses of any or all Certified Institutions and disburse the collections in the prescribed manner,(c)advice the [Chief Commissioner] [Substituted by G.S.R. 638, dated 2nd June, 1960] through the Chief Inspector as Certified Institutions or the desertification of any Certified Institutions, or(d)advice the [Chief Commissioner] [Substituted by G.S.R. 638, dated 2nd June, 1960] 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 Chief Inspector or any officer specified by the [Chief Commissioner] [Substituted by G.S.R. 638, dated 2nd June, 1960].
