Section 19(14) in Andhra Pradesh Maintenance of Parents and Senior Citizens Rules, 2011
(14)Cessation of Institution/Service Provider: -(i)An institution /Service Provider for the senior citizens shall be closed or shall cease to function under the following circumstances:(a)Where no application has been made, for registration of old age home already existing, even after the expiry of 3 months of the issue of these rules as required under rule 19 (4) (i), or for renewal of the registration as required under rule 19 (12).(b)Where the Registration Authority rejected the registration of the Old Age Home or Service provider under these rules and no appeal is pending on such rejection;(c)Where registration certificate in respect of a home is revoked under rule 19 (11) and no appeal is pending on such revocation;(ii)When any old age home ceases to function under Rule 19 (14) (i) the Registration Authority may direct that any inmate of such home shall be-(a)restored to the custody of her child, relative or legal heir, as the case may be, provided the Registration Authority satisfies itself of proper protection and care of such person and person to be restored is willing for such restoration or(b)transferred to another suitable old age home.
