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State of Bihar - Section

Section 24 in The Bihar Maintenance & Welfare of Parents & Senior Citizens Rules, 2012

24. 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 on relation to senior citizens at the district level.
(2)The District Committee for Senior Citizens shall consist of the following members, namely:
1. District Magistrate Chairperson
2. Police Superintendent Member
3. Civil Surgeon cum Chief Medical Officer Member
4. Two Social Workers (one from the Old Age Home) Member
5. Representative of Pensioners Association Member
6. Two representatives of Voluntary Organizations nominated byDistrict Magistrate Member
7. Assistant Director Social Security Member Secretary
(3)The District Committee shall meet at least once in every three months.
(4)Tenure of the members of the District Committee, other than ex officio members, rules of procedure of the Committee and other ancillary matters shall be such as the State Government may by order, specify.
(5)The District Committee will review the following activities relating to the implementation of the Maintenance and Welfare of Parents and Senior Citizens Act, 2007, including:
(a)Review of administration and management of old age homes;
(b)Quarterly supervision of institutions set up under the Maintenance and Welfare of Parents and Senior Citizens Act, 2007 and send its report to the Director, Directorate of Social Security / Secretary, Department of Social Welfare;
(c)Propose appropriate programme for promotion and development of old age homes;
(d)Support programmes relating to rehabilitation of senior citizens;
(e)Ensure linkages between different agencies working in the area of senior citizens welfare;
(f)Review the functions of tribunals set up in the district under the Maintenance and Welfare of Parents and Senior Citizens Act, 2007;
(g)Provide necessary suggestions for improving quality of institutional and non institutional services.
(6)After completing its supervision, the Committee will prepare a report on its findings and send the same to the Director, Directorate of Social Security/Secretary, Department of Social Welfare for necessary action.