Section 23(2) in The Haryana Maintenance of Parents and Senior Citizen Rules, 2009
(2)It shall be the duty of the District Magistrate to-(i)ensure that life and property of senior citizen of the district are protected and they are able to live with security and dignity.(ii)oversee and monitor the work of Maintenance Tribunal and Maintenance Officers of the district with a view to ensuring timely and fair disposal of application for maintenance and execution of Tribunal's order;(iii)oversee and monitor the working of old age homes in the district so as to ensure that they conform to the standards laid down in these rules, and any other guidelines and orders of the State Government;(iv)ensure regular and wide publicity of the prevision of the Act, and Central and State Government's programmes for the welfare of senior citizen;(v)encourage and coordinate with panchayats, municipalities , Nehru Yuwa Kendras, education institutions and especially their National Service Scheme Units, organizations, specialists, experts, activists etc. working in the district so that their resources and efforts are effectively pooled for the welfare of senior citizen of the district.(vi)ensure provision of timely assistance and relief to senior citizen in the event of natural calamities and other emergences;(vii)ensure periodic sensitization of officers of various departments and local bodies concerned with welfare of senior citizen, towards the needs of such citizens and the duty of the officers towards the latter;(viii)review the progress of investigation and trial of cases relating to senior citizens in the district, except in cities having a police commissioner.(ix)ensure that adequate number of prescribed application forms for maintenance are available in offices of common contact for citizen like Panchayats, Post Offices, Block Development Offices, Tahsil Offices, Collectorate, Police Station etc.;(x)promote establishment of dedicated Helplines for senior citizens at district headquarters to being with; and(xi)perform such other function as the State Government may by order, assign to the District Magistrate in this behalf, from time to time.
