Section 20 in West Bengal Maintenance and Welfare of Parents and Senior Citizens Rules, 2008
20. Authorities who may be specified for implementing the provisions of the Act
. The State Government may, by order, confer such powers and impose such duties on a District Magistrate, as it may consider necessary and expedient, to ensure that the provisions of this Act are properly carried out.(2)The District Magistrate may specify the officer, subordinate to him, to exercise all or any of the powers and perform all or any of the duties, conferred or imposed upon him and the local limits within such powers or duties shall be carried out by the officer.(3)The District Magistrate shall, from time to time, send all the reports as called for to the State Level Monitoring Committee and to the State Government.
