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[Cites 0, Cited by 0] [Section 11] [Entire Act]

State of Punjab - Subsection

Section 11(2) in Punjab Management of Senior Citizen Homes for Elderly Persons Scheme, 2019

(2)The following minimum standards are to be followed by the grantee, namely:-
(a)Nutrition – Variety of food stuff (as per local conditions) in an adequate quantity, good quality and containing an average of 1700 calories and 50 grams protein shall be provided to the beneficiaries every day. The daily indicative menu shall be clearly mentioned on notice board.
Morning Tea Coffee/ Tea and Biscuits/ Rusks/ Fan Puffs
Breakfast Daliya/ Cornflakes (with Milk)/ Idli/ Vada/ Upma/ Oats/ Poha/Chiwda/ Parantha/ Toast/ Paav/ Dhokla (daily)
  Plus
  Boiled Egg or Seasonal Fruit (twice a week)
Lunch Chapati, Rice, Dal/ Sambhar, One Green Vegetable, Curd, Salad(daily)
  Plus
  Special Meal (Veg/Non-Veg) and Sweet (Halwa/ Kheer, etc)(once a week)
Evening Tea Coffee/ Tea and Biscuits/ Rusks/ Fan Puffs
Dinner Chapati/ Rice/ Dosa/ Utthapam, Dal/ Sambhar, One SeasonalVegetable/ Khichdi
(The above menu is only of indicative in nature. Grantee can suitably modify the Menu to suit the inmate’s palate/ tastes, amounting to 1700 calories in a day)
(b)Medical facilities/ Medicare- The grantee shall have a first aid kit (as advised by the Doctor), glucometer, BP monitoring machine, weighing machine and general medicines as prescribed by the Doctor. The grantee must ensure presence of doctor 24X7 or a tie up with the Civil Hospital to deal with emergencies.
(c)Physical aids and assisted living devices– Devices such as wheelchairs, hearing aids, dentures, spectacles, crutches, walkers, etc. shall be made available to the residents under RASHTRIYA VAYOSHRI YOJANA (RVY). The grantee may place requirement (in proforma prescribed in RVY) of assistive devices to Artificial Limbs Manufacturing Corporation (ALIMCO) (implementing agency of RVY) through District Administration. The District Administration shall forward the application for requirement of devices to Artificial Limbs Manufacturing Corporation (under intimation to this Ministry).
Where the Government is the grantee, the requirement of devices for the inmates of the projects shall directly be placed to the Artificial Limbs Manufacturing Corporation by the District Administration concerned.
(d)Recreation – At each centre, the implementing agency must provide books, 3-4 Magazines, 2-3 newspapers (in regional/ local language), Outings at nearby places (1 in a month)- religious/ cultural, Games like caroms, chess, cards, one cable connection, one computer with internet connection, with a separate reading room.
(e)The grantee shall ensure the services of minimum staff as specified in the Annexure -3.
(f)Security- The necessary security arrangements shall be made in the centres by the grantee.
(g)Clothing – Keeping in view the local climate, weather conditions and traditional norms, all the residents must be provided clothing articles as per Annexure -6.
(h)Rooms – Properly ventilated rooms with sufficient space between the beds for the easy movement of the residents shall be provided alongwith provision for storage of the belongings of the beneficiaries. Floors shall be anti-slippery.
(i)Bathrooms and toilets –The grantee must ensure separate toilets for females and males. There shall be at least one toilet with western style fixed or removable commodes. The grantee shall have ramp facilities and railings for easy access to the inmates at bathrooms and toilets, wherever required. The bathrooms and toilets shall have anti-slippery tiles and railings for hand support.
(j)Hygiene and Sanitation- All the rooms, veranda or courtyard, kitchen , bathrooms and toilets shall be cleaned at least two times a day.
(k)The grantee shall make miscellaneous payments including payments for electricity, water, internet, stationery, postage, maintenance of furniture, generator or inverter, cost of fuel for cooking, replacement of bed sheets.
(l)Non-Recurring expenditure shall be provided as per norms specified in Annexure-4.
Form 1[See clauses 3(2) and 11(1)]Application For Registration Of Senior Citizen Home (Whether or not seeking grant-in-aid) UNDER THE PUNJAB MANAGEMENT OF SENIOR Citizen Homes For Elderly Persons Scheme, 2019(For 1st Instalment and New Cases)