Section 23 in Government of Rajasthan Maintenance of Parents and Senior Citizens Rules, 2010
23. District Co-ordination Committee for Senior Citizens.
(1)The State Government may, by order, establish a Co-ordination Committee 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 Co-ordination Committee of senior citizen shall consist of the following members, namely: (i)District Magistrate Chairman, ex-officio(ii)Superintendent of Police, Chief Medical Members, ex-officio & (Health Officer, Office Incharge of District Hospital or Medical College, District Public Relation Officer, Chief Executive Officer, Zila Parishad(iii)Three Specialists and activists in the Members field of welfare of senior citizens, to be nominated by the District Magistrate;(iv)Three Eminent senior citizens, to be Members nominated by the District Magistrate(v)District Social Welfare Officer Members Secretary, ex-officio(3)The Co-ordination Committee shall meet once in every quarter.(4)Tile tenure of the non-official members shall be for a period of two years.(5)The non-official members may resign by writing to the District Magistrate and they may be removed by the District Magistrate at any time without notice.
