Section 19(4) in Andhra Pradesh Maintenance of Parents and Senior Citizens Rules, 2011
(4)Procedure for obtaining Registration Certificate:(i)Every person or Institution desiring to establish or maintain old age home or conduct/provide facility or service shall : -(a)Make an application for Registration Certificate to the Assistant Director, Welfare of the Disabled and Senior citizens of the concerned district (Registration Authority) in the Form-M along with particulars as required and fee of Rs.100/- through Demand Draft or Crossed Cheque in favour of Director, Welfare of Disabled and Senior Citizens.(b)Make available all Originals to the Registration Authority at the time of enquiry for verification:Provided that a person maintaining an old age home or providing a facility or service at the commencement of these Rules shall, within a period of three months from such commencement, make an application for such Registration Certificate.(ii)On receipt of the application for Registration Certificate, the Registration Authority concerned shall within one month, inspect the institution and verify the original documents, and other relevant matters including the following:(a)Objectives, antecedents and activities of the applicant/ management and in case of an Association, the office bearers of the managing committee/governing body, particulars of governing body and the staff of Institution, copy of Annual report, copy of Annual audited accounts, list of residents and particulars of facilities as declared by the home and as mentioned in the application form and actually provided.(b)All other conditions prescribed under rule 19 (3)(iii)If the Registration Authority, upon verification, is satisfied, he shall issue the Registration Certificate, subject to the conditions specified therein. On the other hand if the Registration Authority finds any discrepancy/ inadequacy in the information/ details submitted by the organization/management of the home, it may return the application to the applicant for rectification and resubmission or reject the Registration Certificate for the reasons to be recorded in writing.
