Section 23 in The Haryana Prevention of Beggary Rules, 1972
23. Constitution of Visiting Committee.
[Section 28]. - (1) The Visiting Committee shall consist of twelve members out of whom seven including the Chairman shall be officials and five shall be non-officials.(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.(3)[ Out of non- official members of a Visiting Committee to be appointed by the Government for a Certified Institution not less then two shall be women and one shall be a member of the Haryana Legislative Assembly representing the area wherein the Certified Institution is located.] [See Legislative supplementary Part III, dated 24th February, 1976.].(4)The non-official members shall hold office for a period of three years from the date of appointment or for such further period, if any, as the [ - ] [See Legislative supplementary Part III, dated 24th February, 1976.] Government may, by general or special order, direct in that behalf.(5)The non-official members of Visiting Committee may be removed by the [ - ] [See Legislative supplementary Part III, dated 24th February, 1976.] Government at any time without assigning any reason.(6)A non-official member shall be eligible for re-appointment on the expiry of his term of office.(7)Any casual vacancy among the non-official members shall be filled in by appointing other non-official members who shall hold office so long as the person in whose place he is appointed would have held it if the vacancy had not occurred.
