Section 19(3) in Jammu and Kashmir Maintenance and Welfare of Parents and Senior Citizens Rules, 2017
(3)With a view to performing the duties mentioned in sub-rule (2), the Deputy Commissioners shall be competent to issue such directions, not inconsistent with the Act, these rules and general guidelines of the Government, as may be necessary, to any concerned Government or statutory agency or body working in the district, and especially to the following :-(a)Officers of the Government in the Police, Health and Publicity Department and department dealing with welfare of senior citizens ;(b)Maintenance Tribunals and Conciliation Officers ;(c)Municipal Corporation of Jammu and Kashmir ;(d)Educational institutions.
