Legal Document View

Unlock Advanced Research with PRISMAI

Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Entire Act]

State of Maharashtra - Section

Section 21 in The Maharashtra Maintenance and Welfare of Parents and Senior Citizens Rules, 2010

21. State Council of Senior Citizens.

(1)The State Government may, by order, establish a State Council of Senior Citizens to advise the State Government on effective implementation of the Act and to perform such other functions in relation to senior citizens as the State Government may, specify.
(2)The State Council shall consist of the following members, namely :-
(i) Minister of the State Government in charge of welfare ofsenior citizens ; Chairman ex officio
(ii) Secretaries of Departments of the State Government dealingwith Disabilities, Senior Citizen's Welfare, Health, Home,Publicity, Pensions, and other subjects of concern to the seniorcitizens ; Member ex offcio
(iii) Such number of specialists and activists in the field ofwelfare of senior citizens, as the State Government maydetermine, to be nominated by the State Government ; Member
(iv) Such number of eminent senior citizens, as the StateGovernment may determine, but not less in number than theex-officio members in the Council, to be nominated by the StateGovernment ; Member
(v) Director in charge of Senior Citizen's welfare in the State ; Member Secretary ex officio
(3)The State Council shall meet at least once in six months.
(4)Tenure of the members of the State Council, other than the ex officio members, rules of the procedure of the Council and other ancillary matters shall be such as the State Government may, by order, specify.