Section 20 in Andhra Pradesh Maintenance of Parents and Senior Citizens Rules, 2011
20. Duties and Powers of the District Magistrate.
(1)The District Magistrate shall ensure that the provisions of this Act are properly carried out and the District Magistrate may specify the officer, subordinate to him, who shall exercise all or any of the powers, and perform all or any of the duties, so conferred or imposed and the local limits within which such powers or duties shall be carried out by the officer as may be prescribed.(2)It shall be the duty of the District Magistrate to(i)ensure that life and property of senior citizens of the district are protected and they are able to live with security and dignity;(ii)oversee and monitor the work of Registration authority Maintenance Tribunals and Maintenance Officers of the district with a view to ensuring timely and fair disposal of applications for maintenance, and execution of Tribunal's orders and implementation of rules herein.(iii)oversee and monitor the working of old age homes in the district so as to ensure that they confirm to the standards laid down in these rules, and any other guidelines and orders of the State Government;(iv)ensure regular and wide publicity of the provisions of the Act, and Central and State Governments programmes for the Welfare of Senior Citizens;(v)encourage and coordinate with Panchayats, Municipalities, Nehru Yuvak Kendras, Educational Institutions and especially their National Service Scheme Units, organizations, specialists, experts, activists and other civil societies organizations working in the district so that their resources and efforts are effectively pooled for the welfare of senior citizens of the district ;(vi)ensure provision of timely assistance and relief to senior citizens in the event of natural calamities and other emergencies;(vii)ensure periodic sensitization of officers of various departments and Local Bodies concerned with welfare of senior citizens, towards the needs of such citizens, and the duty of the officers towards the latter.(viii)review the progress of investigations and trial of cases relating to senior citizens in the District, except in cities having a Police Commissioner, where it shall be responsibility of Police Commissioners concerned to do so.(ix)ensure that adequate number of prescribed application forms for maintenance are available on-line or in offices of common contact for citizens like Panchayats, Post Offices, Mandal Paris had Offices, Mandal Revenue Offices, Revenue Divisional Offices, Collector-ate, Police Stations etc;(x)promote establishment of dedicated Help Lines for senior citizens at district headquarters, to begin with; and(xi)perform such other functions as the State Government may, by order, assign to the District Magistrate in this behalf, from time to time.(3)With a view to ensuring the provisions of this Act, Rules and Guidelines and instructions as prescribed by the State Government from time to time are properly carried out, the District Magistrate shall be competent to issue such directions, not inconsistent with the Act, these rules, and general guidelines of the State Government, as may be necessary, to any concerned Government or Statutory Agency or body or individuals/ a group of individuals/ Voluntary Organizations / Institutions / Charitable Trusts/ Statutory Bodies etc. working in the district, and especially to the following: -(a)Officers of the State Government in the Police, Health and Publicity Departments and the Departments dealing with welfare of senior citizens;(b)Maintenance Tribunals and Conciliation Officers;(c)Panchayats, Municipalities and Municipal Corporations;(d)Educational institutions and(e)Other concerned institutions/persons.Chapter - VI Protection of Life and Property of Senior Citizens
