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[Cites 0, Cited by 0] [Section 22(2)] [Section 22] [Entire Act]

NCT Delhi - Subsection

Section 22(2)(XII) in The Delhi Maintenance and welfare of Parents and Senior Citizens Rules, 2009

(XII)the Deputy Commissioner of Police shall submit to the Commissioners of Police, a monthly report by the 20th of every month, about the status of crime against senior citizens during the previous month, including progress of investigation and prosecution of registered offences, and preventive steps taken during the month. The Commissioner of Police shall cause the reports to be compiled, once a quarter, and shall submit them to the Government every quater as well as every year for, inter alia being placed before the State Council of Senior Citizens constituted under rule 23.