Section 21(2) in The Delhi Maintenance and welfare of Parents and Senior Citizens Rules, 2009
(2)It shall be duty of the Deputy Commissioner 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 Maintenance Tribunals and Maintenance Officers of the district with a view to ensuring timely and fair disposal of applications for maintenance and execution of Tribunals' orders;(III)oversee and monitor the working of old age homes in the district so as to ensure that they conform 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 Government's programmes for the welfare of senior citizens;(V)encourage and co-ordinate with municipalities, educational institutions and especially their National Service Scheme Units, organisations, specialists, experts, activists, etc. 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 duties of the officers towards the latter;(VIII)ensure that adequate number of prescribed application forms for maintenance are available in offices of common contact for citizens like Post (VIII) Offices, SDMs offices, District Offices, PDS outlets, Police Stations, etc.;(IX)perform such other functions as the Government may, by order, assign to the Deputy Commissioners in this behalf , from time to time.
