Section 23(2) in The Haryana Prevention of Beggary Rules, 1972
(2)The Superintendent and such six other officers including the Chairman, as the [ - ] [See Legislative supplementary Part III, dated 24th February, 1976.] Government may from time appoint in this behalf shall be the ex officio members. In the absence of the Chairman, the senior-most official member present shall act as Chairman.
