Section 15 in Sikkim Prohibition of Beggary Act, 2004
15. Advisory committees.
(1)The State Government may constitute for any area in which this Act was brought into force in the manner provided in sub-section (3) of Section 1, an Advisory Committee consisting of such persons not exceeding 6 (six) in number.(2)Penality for Beggging. - The Advisory Committee constituted under sub-section (1) or any member thereof, may visit at all reasonable times and after due notice to the Superintendent any Certified Institution in which beggar and offenders are detained.(3)The Advisory Committee may also -(a)lender advice as regards management to any Certified Institution through Superintendent or such other officer as the State Government may specify;(b)Offences to be tried summarilly. - advise the State Government through the Superintendent as regards the certification of any Institution as a Certified Institution or the de-certification of any Certified Institution;(c)Contribution of Parents. - advise the State Government generally on the working of this Act in that area and particularly on any point referred to it by the Superintendent or any other officer specified by the State Government.
