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State of Andhra Pradesh - Section

Section 23 in Andhra Pradesh Maintenance of Parents and Senior Citizens Rules, 2011

23. District Committee of Senior Citizens.

(1)The State Government may, by order, establish a District Committee of Senior Citizens for each district to advise on effective and coordinated implementation of the Act at the district level, and to perform such other functions in relation to senior citizens at the district level, as the State Government may specify.
(2)The District Committee shall consist of the following members:
(i)(ii)(iii)(iv)(v)(vi)(vii)(viii)(ix) District CollectorSuperintendent of Police/Police CommissionerDistrict Medical &Health OfficerDistrict CoordinatorHospital ServicesProject Director,District Rural Development AgencyRevenue DivisionalOfficers / Sub CollectorsThree members fromN.G.O.s / Specialists / Activists in the field of Welfare ofSenior Citizens, of whom one should be woman.Three members fromEminent Senior Citizens of whom one should be woman.Assistant Director, Welfare of Disabled &Senior Citizens ::::::::: ChairpersonMemberMemberMemberMemberMemberMemberMemberMember Secretary
(3)The tenure of the non-official members shall be three years.
(4)The District Committee shall meet once in every three months.
(5)State Government may issue guidelines on the selection of non official members of State Council of Senior Citizens and District Committee.Chapter - VIII Miscellaneous