Section 20 in M.P. Maintenance and Welfare of Parents and Senior Citizen Rules, 2009
20. Action Plan for the protection of life and property of senior citizen.
(1)The District Superintendent of Police shall take all necessary steps, subject to such guidelines as the State Government may issue from time to time for the protection of life and property of Senior Citizen.(2)Without prejudice to the generally of sub-rule (1) -(i)each police station shall maintain an up-to-date list of senior citizen living within its jurisdiction especially those who are living by themselves alone (i.e without there being any member in their household who is not a senior citizen).(ii)a representative of the Police Station together as far as possible with a social worker or volunteer shall visit such senior citizen at regular interval of at least once a month and shall in addition visit them as quickly as possible on receipt of a request of assistance from them.(iii)complaints/problem of senior citizen shall be promptly attended to by the Local Police.(iv)one or more Volunteers Committee(s) shall be formed for each Police Station which shall ensure regular contact between the senior citizen especially those living by themselves on the one hand and the police and the district administration on the other.(v)the District Superintendent of Police shall cause to be publicised widely in the media and through the Police Station at regular intervals the steps being taken for the protection of life and property of senior citizens.(vi)each Police Station shall maintain a separate register containing all important particular relating to offences committed against senior citizen in such form as the State Government may by order specify.(vii)the register referred to in clause (vi) shall be kept available for public inspection and every officer inspecting a Police Station shall invariably review the status as reflected in the register.(viii)the Police Station shall send a monthly report of such crimes to the District Superintendent of Police by the 10th of every month.(ix)list of Do's and Don'ts to be followed by senior citizen in the interest of their safety will be widely publicized.(x)anteoedents of domestic servants and other working for senior citizens shall be promptly verified on the request of such citizens.(xi)community policing for the security of senior citizen will be undertaken in conjunction with citizens living in the neighbourhood, Residents' Welfare Association, Youth Volunteers, Non-Government Organisation, etc.(xii)the District Superintendent of Police shall submit to the Director General of Police and to the District Magistrate a monthly report by the 20th of every month about the status of crime against senior citizen during the previous month including progress of investigation and prosecution of registered offences preventive steps taken during the month.(xiii)the district Magistrate shall cause the report to be placed before the District level Coordination-cum- Monitoring Committee constituted under rule 22.(xiv)The Director General of Police shall cause the report submitted under clause (xii) to be compiled once a quarter and shall submit them to the State Government every quarter as well as every year for inter alia being placed before the State Council of Senior Citizen constituted under rule 21.
