Section 22 in The Punjab Maintenance and Welfare of Parents and Senior Citizen Rules, 2012
22. Duties and Power of the District Magistrate.
(1)The District Magistrate an any other officer authorized by him in this behalf when the local limits of his jurisdiction shall perform the duties and exercise powers mentioned in sub rules (2) and (3) so as to ensure that the provision of the act are properly carried out in his district.(2)It shall be the duty of the District Magistrate to -(i)ensure that life and property of senior citizens of the district are protected and they are able to live with a sense of security and dignity;(ii)over see and monitor the work of the maintenance Tribunal and the Maintenance officer of the district with a view to ensuring timely and fair disposal of application for maintenance and execution of Tribunal orders;(iii)Oversee and monitor the working of old age homes in the district so as to ensure that they conform to the standards laid down by the guidelines issued in this respect by the Government from time ti time.(iv)ensure regular and wide publicity of the provisions of the act and the central and the State Government programmes for the welfare of senior Citizen;(v)Encourage and co-ordinate with panchayats municipalities Nehru Yuwa Kendras, Educational Institutions and especially National Service Units, Organizations, Specialist experts, activities etc, Working in the district so that their resources and effort are effectively utilized for the welfare of senior citizen of the district.(vi)ensure provision of timely assistance and relief senior citizen in the event of natural calamities and other emergencies;(vii)ensure periodic sensitization of officers of various Department and Local Bodies associated with the welfare of senior citizen towards the needs of such citizens and the duties of the officers towards such senior citizen;(viii)review the progress of investigation and trial of cases relating to senior citizen in the district, except in cities having a Police Commissioner.(ix)ensure that adequate number of prescribed application forms for maintenance are available with Panchayats , Post Offices, Block Development Officer, Tehsil Offices, Collectorate and Police Station etc.(x)promote establishment of dedicated helplines for senior citizens at the district headquarter; and(xi)perform such other function as the State Government may by order assign to the District Magistrate in this behalf from time to time.(3)With a view to performing the duties mentioned in sub-rule (2) the District Magistrate shall be competent to issue such direction not inconsistent with these rules the Act and general guidelines of the State Government as may be necessary to any Government and statutory agency or body working in this district and especially to the following-(a)Officers of the State Government in the Police Department, Health and Family Welfare Department, Information and Public Relations Department and the department dealing with the welfare of senior citizen;(b)Maintenance Tribunal and the Conciliation Officer;(c)Panchayats and Municipalities; and(d)Education Institutions.(4)In order to implement the provision of the act the District Magistrate or an officers authorized by him in this behalf not below the rank of sub-divisional Magistrate shall have the power to refer the case of a senior citizen who may be considered "indigent" to the Tribunal.(5)In case of any danger to the life or the property of a senior citizens it shall be the duty of the District Magistrate or the officer authorized by him to protect the senior citizen from the said danger.(6)In case a senior citizen requires protection or is destitute it shall be the duty of the District Magistrate or the Officer authorizes by him provide shelter to him in an old age home being run by the State Government or a Non Government Organization.(7)In case of emergency the District Magistrate or the officer duly authorized by him shall also make suitable arrangements for medical care of abandoned and indigent senior citizen.
