Section 22 in The Orissa Maintenance of Parents and Senior Citizens Rules, 2009
22. District Committee of Senior Citizens.
(1)The State Government may, by order, establish a District Committee of Senior Citizens for each District to advise for effective implementation of the Act at the district level, and to perform such other functions in relation to senior citizens at the district level, as the State Government may specify.(2)The District Committee shall meet once every quarter.(3)Composition of the District Committee, tenure of members (other than ex-officio members), rules of procedure and other ancillary matters shall be such as the State Government may, by order, specify.
