Section 18 in The Haryana Prevention of Beggary Act, 1971
18. Appointment of Chief Inspector and other authorities.
(1)For carrying out the purposes of this Act the State Government may appoint a Chief Inspector of Certified Institutions, Inspectors and such number of Assistant Inspectors and Probation Officers as it thinks fit to assist the Chief Inspector, and every person so appointed to assist the Chief Inspector shall have the powers, and perform such of the duties of the Chief Inspector, as the State Government may direct, but shall act under the directions of the Chief Inspector.(2)Every Certified Institution shall, at least once in every six months, be inspected by the Chief Inspector.
