Section 19(2) in The Maintenance And Welfare Of Parents And Senior Citizens Act, 2007
(2)The State Government may, prescribe a scheme for management of oldage homes, including the standards and various types of services to be provided by them which are necessary for medical care and means of entertainment to the inhabitants of such homes.Explanation. For the purposes of this section, indigent means any senior citizen who is not having sufficient means, as determined by the State Government, from time to time, to maintain himself.
