Section 5 in The Uttar Pradesh Prohibition Of Beggary Act, 1975
5. Powers and functions of the Committee
The Committee shall--(a)advise the State Government on matters concerning prohibition of beggary and the provision of relief to destitutes;(b)prepare and submit to the State Government schemes for the purpose of providing relief to destitutes;(c)supervise, direct and control all matters relating to the administration of relief to destitutes; and(d)exercise such other powers and perform such other functions and duties as may be specified by or under this Act.
