Section 21 in The Punjab Maintenance and Welfare of Parents and Senior Citizen Rules, 2012
21. Management of old-age home for Indigent senior citizens.
- Old-age homes established under section 19, shall be run in accordance with the following norms and standards:-(A)The old-age homes shall provide to the senior citizens all the basic amenities including food, clothing, accommodation and healthcare;(B)Inmates of old-age homes shall be selected in accordance with following procedure:-(a)application shall be invited at appropriate intervals, but at least once in each year, from indigent senior citizens, desirous of living in the old-age home;(b)in case the number of eligible applicants on any occasion is more than the number of vacancies available in a home for admission, selection of inmates shall be made in the following manner:-(i)the more needy shall be given preference over the less needly applicants;(ii)other things being equal, older senior citizens shall be given preference;(iii)other things being equal female applicants shall be given preference; and(iv)Illiterate or infirm senior citizens may be admitted without any formal application, if the District Magistrate or any other officer authorized by him this purpose, is satisfied that the senior citizens is not in a position to make a formal application, but is really in need of shelter.(C)while considering applications or case for admission to the old-age homes, no distinction shall be made on the basis of religion or caste;(D)The old-age homes shall provide separate longing for men and women inmates, unless a male and a female inmate are either blood relation or a married couple; and(E)Day to day affairs of the old-age homes shall be managed by a Management Committee, which shall be constituted by the District Magistrate in accordance with the orders and the guidelines issued by the State Government from time and the inmates of the old-age homes shall also be suitably represented in the said Committee.
