Section 3 in Punjab Management of Senior Citizen Homes for Elderly Persons Scheme, 2019
3. Manner of registration of Senior Citizen Homes.
(1)All institutions of housing elderly persons, whether run by the Government or voluntary, shall be registered under this scheme, irrespective of being registered or licensed under any other Act for the time being in force.(2)All such institutions shall make an application in Form 1 together with a copy each of rules, byelaws, memorandum of association, list of governing body, office bearers, list of trustees, balance sheet of preceding three years, statement of past record of social or public service provided by the institution to the State Government and a declaration from the person with regard to any previous conviction record or involvement in any immoral act or that it has not been black listed by the Central or State Government;(3)The State Government shall, after inspection that adequate provisions exist in the institution for the care and welfare of elderly, health, education, boarding and lodging facilities, may issue a registration certification to such institution in Form 2.(4)The State Government, where adequate facilities do not exist in the institution applying for registration, shall issue an order before the expiry of one month from the date of receipt of the application that the institution is not entitled for registration.(5)The State Government, while taking a decision on the application for registration, may consider the following matters, namely:(i)registration of the institution under any law for the time being in force;(ii)details of physical infrastructure, water and electricity facilities, sanitation and hygiene, recreation facilities;(iii)financial position of the institution and maintenance of documents along with audited statement of accounts for the previous three years;(iv)arrangements of safety, security and transportation;(v)details of other support services run by the institution persons;(vi)details of linkages and networking with other governmental, nongovernmental, corporate and other community based agencies on providing need-based services to elderly persons;(vii)details of existing staff with their qualification and experience;(viii)details of beneficiaries alongwith their AADHAAR numbers;(ix)a declaration from the person or the institution regarding any previous conviction record or involvement in any immoral act; and(x)any other criteria as specified by the State Government.(6)The period of registration of an institution shall be five years, and it shall be subject to renewal in every five years.(7)The State Government shall conduct a detailed inspection or review annually after registration with regard to the facilities, staff, infrastructure, and compliance with the adequate standards of care, protection and management of the institution.(8)If the inspection or the annual review reveals that there is unsatisfactory compliance with the standards of care, protection, and management of the institution or the facilities are inadequate, the State Government may, at any time, serve notice on the management of the institution and after giving an opportunity of being heard, declare within a period of sixty days from the date of the detailed inspection or annual review, as the case may be, that the registration of the institution, shall stand withdrawn or cancelled from a date specified in the notice and from the said date, the institution shall cease to be an institution.(9)When an institution ceases to be an institution registered under this scheme, that house shall be managed by the State Government.(10)All institutions shall be bound to seek renewal of registration three months prior to the expiry of the period of registration and in case of their failure to seek renewal of registration before the expiry of the period of registration of the institution, the institution shall cease to be an institution registered under sub-clause (3) and provisions of sub-clause (8) of this clause shall apply.(11)An application for renewal of registration of an institution shall be disposed of within sixty days from the date of receipt of application.(12)The decision on renewal of registration shall be based on the annual review done in the year in which the renewal is sought.
