Legal Document View

Unlock Advanced Research with PRISMAI

Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Entire Act]

State of Madhya Pradesh - Section

Section 21 in M.P. Maintenance and Welfare of Parents and Senior Citizen Rules, 2009

21. State Council of Senior Citizens.

(1)The State Government may by order establish a State Council of Senior Citizen to advise the state government on effective implementation of the Act and to perform such other function in relation to senior citizen as the state government may specify.
(2)The State Council shall consist of the following member namely:-
(1) Minister Government of Madhya Pradesh Department of SocialJustice Chairperson
(2) Principal Secretary/Secretary Special Justice Member
(3) Principal Secretary/Secretary Home Department Member
(4) Principal Secretary/Secretary Health Department Member
(5) Principal Secretary/Secretary Finance Department Member
(6) Commissioner Public Relation Member
(7) Director Pension Member
(8) Two Senior Worker 9 Worker for the Welfare for senior citizens Member
(9) Representative of Pensioner association Member
(10) Commissioner/Director Social Justice Member/ Secretary
(3)The State Council shall meets at least once in a six month.
(4)Tensure of the members of the State Council other than ex-offico member rules of procedure of the Council and other ancillary Matters shall be such as the State Government may by order specify.
(5)The State Government shall maintain **** research based social audit and evaluate the implementation of the Act and the Programmes/ Schemes related to Older Persons.