Section 23(4) in The Haryana Maintenance of Parents and Senior Citizen Rules, 2009
(4)In order to implement to provision of Act, District Magistrate or an officer designated by the District Magistrate not below the rank of Sub-Divisional Magistrate shall have the power to refer the case of a senior citizen who may be considered 'indigent' under the provision of section 19, to the Tribunal.
