Section 3(5) in Punjab Management of Senior Citizen Homes for Elderly Persons Scheme, 2019
(5)The State Government, while taking a decision on the application for registration, may consider the following matters, namely:(i)registration of the institution under any law for the time being in force;(ii)details of physical infrastructure, water and electricity facilities, sanitation and hygiene, recreation facilities;(iii)financial position of the institution and maintenance of documents along with audited statement of accounts for the previous three years;(iv)arrangements of safety, security and transportation;(v)details of other support services run by the institution persons;(vi)details of linkages and networking with other governmental, nongovernmental, corporate and other community based agencies on providing need-based services to elderly persons;(vii)details of existing staff with their qualification and experience;(viii)details of beneficiaries alongwith their AADHAAR numbers;(ix)a declaration from the person or the institution regarding any previous conviction record or involvement in any immoral act; and(x)any other criteria as specified by the State Government.
