Section 19 in The Tamil Nadu Maintenance and Welfare of Parents and Senior Citizens Rules, 2009
19. Scheme for management of old age homes for indigent Senior Citizens.
(1)Old age homes established under section 19 shall be run in accordance with the following norms and standards:--(A)the home shall have physical facilities and shall be run in accordance with the operational norms as laid down in the Schedule.(B)inmates of the home shall be selected in accordance with the following procedure:-(a)admission shall be considered on the need basis. Cases referred by the District Collector, Police officials etc., shall be admitted day to day if necessity arises.(b)in case the number of eligible applicants on any occasion is more than the number of places available in a home for admission, selection of inmates will be made in the following manner:-(i)the more indigent and needy will be given preference over the less indigent applicants;(ii)other things being equal, older senior citizens will be given preference over the less old; and(iii)other things being equal, female applicants will be given preference over male applicants. Illiterate and/ or very infirm senior citizens may also be admitted without any formal application if the District Collector or other competent authority, designated by him for the purpose, is satisfied that the senior citizen is not in a position to make a formal application, but is badly in need of shelter,(C)while considering cases for admission, no distinction shall be made on the basis of religion or caste;(D)the home shall provide separate lodging for men and women inmates, unless a male and a female inmates are either blood relations or a married couple;(E)day-to-day affairs of the old age home shall be managed by a Management Committee as in Annexure III.(2)Government may issue detailed guidelines/orders from time to time for admission into and management of old age homes in accordance with the norms and standards laid down in sub-rule (1) and the Schedule.
