Legal Document View

Unlock Advanced Research with PRISMAI

Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Entire Act]

State of Punjab - Section

Section 4 in Punjab Management of Senior Citizen Homes for Elderly Persons Scheme, 2019

4. Committees.

(1)The State Government shall constitute a State Grant-in- Aid Committee and the District Level Inspection Committees.
(2)The State grant-in-aid Committee shall comprise of four members, namely:-
(i) Director,Department of Social Security and Women and Child Development; Chairman
(ii) Additional Director, Social Security; Member
(iii) Joint Director, Social Security; Member
(iv) Deputy Director, Social Security. Member-Secretary
(3)The State grant-in-aid Committee shall be responsible for approval of the applications for grant-in-aid and shall submit a report to the Government.
(4)The District Level Inspection Committee shall comprise of following members, namely:-
(i) DeputyCommissioner; Chairman
(ii) Civil Surgeon; Member
(iii) District Social Security Officer; Member-Secretary
(iv)two members of the civil society working in the area of welfare of senior citizens; and
(v)two representatives of the District Red Cross Society.
(5)The District Level Inspection Committee shall inspect all the Senior Citizen Homes in the district as per norms specified in Form 3.
(6)The inspection of the facilities provided to the housing elderly persons in the district shall be carried out at least once in every three months.
(7)The District Level Inspection Committee shall submit the report of the findings to the State Government and shall also make suggestions for improvement and development of the Senior Citizen Homes.
(8)The District Level Inspection Committee shall interact with the elderly persons during the visits to the institution to determine their well-being and to elicit their feedback.
(9)The District Social Security Officer shall take necessary follow up action on the report of the District Level Inspection Committee.