Section 20(3) in Andhra Pradesh Maintenance of Parents and Senior Citizens Rules, 2011
(3)With a view to ensuring the provisions of this Act, Rules and Guidelines and instructions as prescribed by the State Government from time to time are properly carried out, the District Magistrate shall be competent to issue such directions, not inconsistent with the Act, these rules, and general guidelines of the State Government, as may be necessary, to any concerned Government or Statutory Agency or body or individuals/ a group of individuals/ Voluntary Organizations / Institutions / Charitable Trusts/ Statutory Bodies etc. working in the district, and especially to the following: -(a)Officers of the State Government in the Police, Health and Publicity Departments and the Departments dealing with welfare of senior citizens;(b)Maintenance Tribunals and Conciliation Officers;(c)Panchayats, Municipalities and Municipal Corporations;(d)Educational institutions and(e)Other concerned institutions/persons.Chapter - VI Protection of Life and Property of Senior Citizens
