Section 20 in The Bihar Maintenance & Welfare of Parents & Senior Citizens Rules, 2012
20. 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 III.(B)Inmates of the home shall be selected in accordance with the following procedure:[a] applications shall be invited at appropriate intervals, but at least once each year, from indigent senior citizens, as defined in section 19 of the Act, desirous of living in the home;[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 competent authority, 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 applications or 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 inmate 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, such that inmates are also suitably represented on the Committee.(2)State 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.(3)State Government may form implementation committee at district level for management of day to day affaires of Old Age Home(4)Visitors will be allowed in the old age homes up on prior permission of the home management within prescribed hours, keeping in mind the security and welfare of the inmates.(5)Under section 19(2) and other relevant sections the State Government/department will start and published integrated schemes and appropriate guide line for senior citizens.
