Section 24(5) in The Bihar Maintenance & Welfare of Parents & Senior Citizens Rules, 2012
(5)The District Committee will review the following activities relating to the implementation of the Maintenance and Welfare of Parents and Senior Citizens Act, 2007, including:(a)Review of administration and management of old age homes;(b)Quarterly supervision of institutions set up under the Maintenance and Welfare of Parents and Senior Citizens Act, 2007 and send its report to the Director, Directorate of Social Security / Secretary, Department of Social Welfare;(c)Propose appropriate programme for promotion and development of old age homes;(d)Support programmes relating to rehabilitation of senior citizens;(e)Ensure linkages between different agencies working in the area of senior citizens welfare;(f)Review the functions of tribunals set up in the district under the Maintenance and Welfare of Parents and Senior Citizens Act, 2007;(g)Provide necessary suggestions for improving quality of institutional and non institutional services.
