Section 22(3) in M.P. Maintenance and Welfare of Parents and Senior Citizen Rules, 2009
(3)The District Advisory Board shall review the Activities relating to the implements of the Maintenance and Welfare of Parents and Senior Citizen Act, 2007 on the following lines namely:-(a)Review the administration and activities of old age homes.(b)Inspect the institution establishment under the Act and report to the Director/Commissioner Social Justice Department.(c)Propose suitable programmes for the upgradation and Development of the homes.(d)To gives support to the programmes for the rehabilitation of senior citizen in the society.(e)To general financial support to the senior citizen for their welfare and rehabilitation.(f)Ensure linkages between various agencies working in the filed of welfare of senior citizen.(g)To review the functioning of Tribunal established under the act in the District.(h)To purpose necessary suggestion to improve the quality of institutional and non institutional services effectively.
