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State of Chattisgarh - Section

Section 22 in The Chhattisgarh Maintenance and Welfare of Parents and Senior Citizens Rules, 2009

22. District Committee.

(1)The State Government shall constitute a District Committee which shall also perform the role of inspecting the programmes and activities for the effective implementation of the Act.
(i)The District Committee shall consists of the following : -
1. Collector Chairperson
2. Superintendent of Police Member
3. Chief Medical Officer Member
4. Chairperson Rotary/Lions club Member
5. Secretary Red Cross Member
6. Two Social Workers (One from old age home) Member
7. Representative of Pensioners Association Member
8. Joint/Deputy Director, Social Welfare Department Ex-officio Member
(ii)District Committee shall meet at least once in 3 months.
(iii)Tenure of the members of the District Committee other than ex-officio members shall be such as the State Government may by order specify.
(2)Objective. - The District Committee shall review the activities relating to the implementation of the Maintenance and Welfare of Parents and Senior Citizens Act, 2007 on the following lines : -
(a)Review the administration and activities of old age homes.
(b)inspect the institutions established under the Act and report to the Director/Commissioner of Social Welfare Department.
(c)Propose suitable programmes for the upgradation and development of the homes.
(d)To give support to the programme for the rehabilitation of senior citizens in the society.
(e)To generate financial support to the senior citizens for their welfare & rehabilitation.
(f)To create linkages between various agencies working in the field of welfare of senior citizens.
(g)To review the functioning of Tribunals established under the Act in the District.
(h)To propose necessary suggestions to improve the quality of institutional and non-institutional services effectively.
(3)Reporting. - After completing the inspection the Committee shall be required to submit a report on the findings and send the report to Commissioner/Director of Social Welfare Department for necessary action.
(4)Social Auditing. - The State Government shall maintain professional research based social audit to monitor and evaluate the implementation of the Act and the programmes/schemes related to the older persons.
(5)Open-ness and Transparency. - All old age homes shall be open to visitors with the permission of the management, as the management considers appropriate keeping in view the security, welfare and the interest of the inmate.Form-AApplication for the Maintenance Under the Maintenance and Welfare of Parents and Senior Citizens Act, 2007For use in Tribunal's officeDate of filing.............................orDate of Receipt by Post....................Registration No............................SignaturePresiding OfficerIn the Maintenance and welfare of parents TribunalBranch......................State ......................
  Between  
A B ........................Applicant
  And  
C D .................Respondent
Details of application :