Section 19(3) in Andhra Pradesh Maintenance of Parents and Senior Citizens Rules, 2011
(3)All old age homes in the State, offering services for the welfare of senior citizens shall, declare the facilities and services offered in the home, in the form of a citizen's charter including the following and ensure the same:-(i)Suitable accommodation in secured premises with proper protection with basic facilities, periodic medical check-up and follow up thereon, amenities with hygienic and sanitary conditions in entire premises including kitchen, bathrooms, toilets etc., adequate number of toilets and baths, adequate supply of water for drinking and ancillary purposes and the quality of drinking water should be got certified by the laboratories (notified by Government) once in every year, arrangements for washing cloths, supply of daily needs, News paper, library, T.V, First aid and primary health care facilities etc.(ii)The institution shall provide recreational activities on a regular basis including religious discourses, meditation, bhajans etc. as per the interests of stakeholders. The Senior Citizens shall be provided counselling where required, and kept engaged in a constructive manner mobilising support from Government and Non-Government Agencies, and other Philanthropic/Civil Society Members.(iii)Supply of age prescribed nutritious and wholesome diet, including local foods/ local seasonal vegetables/fruits to the residents, with menu displayed in institution.(iv)Adequate clothing and linen for the inmates, including for the winter season.(v)Adequate number of staff, including paramedical attendants (ayahs or nurses) for First aid and routine health care of the inhabitants.(vi)Required specialist treatment and therapy to the severely ill senior citizens by specialist institutions, preferably Government institutions.(vii)The services and quality of services provided should be commensurate with the payments made by the inmates.(viii)Home committees of inhabitants to encourage the participation and to respect the opinion of the residents of the home with a redressal mechanism to sort out the problems of all residents in a speedy and systematic manner.(ix)The Directors/Office bearers/Trustees/ Board Members/ Office bearer/ invitees and staff of the institution shall be mentally sound and shall not have/had any criminal record or involved in any offence/ plead guilty of an offence involving moral turpitude/financial fraud.(x)Objectives of old age home, details of name, address, occupation, qualifications of the Directors/Board Members and staff/employees working in the institution, details of inmates, monthly charges from inmates, etc shall be displayed on their website duly updating the same every year and in such manner as may be prescribed by Government/Registration Authority.(xi)The Chief functionary/in charge of the home shall, immediately after the occurrence of any death among the inmates/residents of the home, send a written report to the Police, with a copy thereof to the Registration Authority explaining the cause of death to the best of his/her knowledge.(xii)The old age home shall ensure that rights and entitlements of senior citizens under various schemes/statutory provisions are protected at all times.
