Section 22(2) in The Chhattisgarh Maintenance and Welfare of Parents and Senior Citizens Rules, 2009
(2)Objective. - The District Committee shall review the activities relating to the implementation of the Maintenance and Welfare of Parents and Senior Citizens Act, 2007 on the following lines : -(a)Review the administration and activities of old age homes.(b)inspect the institutions established under the Act and report to the Director/Commissioner of Social Welfare Department.(c)Propose suitable programmes for the upgradation and development of the homes.(d)To give support to the programme for the rehabilitation of senior citizens in the society.(e)To generate financial support to the senior citizens for their welfare & rehabilitation.(f)To create linkages between various agencies working in the field of welfare of senior citizens.(g)To review the functioning of Tribunals established under the Act in the District.(h)To propose necessary suggestions to improve the quality of institutional and non-institutional services effectively.
