Section 23(3) in The Haryana Maintenance of Parents and Senior Citizen Rules, 2009
(3)With a view to performing the duties mentioned in sub-rule (2) the District Magistrate shall be competent to issue such direction 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 working in the district and especially to the following:(a)officers of the State Government in the Police, Health and Publicity Departments and the Department dealing with welfare of senior citizens;(b)maintenance Tribunal and Conciliation Officers;(c)panchayats and municipalities; and(d)educational institutions.
