Section 15 in Rajasthan Rehabilitation of Beggars or Indigents Act, 2012
15. Constitution of State Advisory Board.
(1)The State Government shall, by notification, constitute a State Advisory Board for the purposes of this Act.(2)The State Advisory Board shall consist of the following, namely: -(a)the Minister in-charge of Social Justice and Empowerment Department, Chairperson;(b)one Member of Parliament to be nominated by the State Government, Member;(c)one Member of Legislative Assembly to be nominated by the State Government, Member;(d)two persons to represent recognized service organizations to be nominated by the State Government, one of whom shall be a woman, Member;(e)four persons to be nominated by the State Government from amongst eminent social workers; two of whom shall be women, Member;(f)two Zila Pramukhs nominated by the State Government, one of whom shall be a woman, Member;(g)the Secretary to the Government in-charge of the Social Justice and Empowerment Department, Member-Secretary; and(h)the Commissioner, Rehabilitation of Beggars or Indigents, Member.(3)Out of the members specified in clauses (b) and (c), one shall be a woman.
