Section 5 in Punjab Management of Senior Citizen Homes for Elderly Persons Scheme, 2019
5. Release from Senior Citizen Home.
(1)The Deputy Commissioner of the district concerned is the final authority to provide releasing orders. However, in case of odd hours or emergency, the Additional Deputy Commissioner or the Sub-Divisional Magistrate or the District Social Security Officer can issue orders which are to be ratified by the Deputy Commissioner.(2)A resident can be released from Senior Citizen Home on following grounds, namely:-(a)on mutual consent of family after the conciliation;(b)on self-declaration by resident;(c)on application of guardian with the consent of senior citizen; and(d)on any complaint received from majority of residents.
