Section 19 in Jammu and Kashmir Maintenance and Welfare of Parents and Senior Citizens Rules, 2017
19. Duties and powers of the Deputy Commissioner.
(1)The Deputy Commissioner shall perform the duties and exercise of the powers mentioned in sub-rules (2) and (3) so as to ensure that the provisions of the Act are properly carried out in his district.(2)It shall be duty of the Deputy Commissioner to-(a)ensure that life and property of senior citizens of the district are protected and they are able to live with security and dignity ;(b)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 ;(c)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 ;(d)ensure regular and wide publicity of the provisions of the Act, Central and State Government's programmes for the welfare of senior citizens ;(e)encourage and co-ordinate with municipalities, educational institutions and especially their National Service Scheme Units, organizations, 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 ;(f)ensure provision of timely assistance and relief to senior citizens in the event of natural calamities and other district ;(g)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 later ;(h)ensure that adequate number of prescribed application forms for maintenance are available in offices of common contact or citizens like Post Offices, SDMs Offices, District Offices, PDS Outlets, Police Stations, etc. ;(i)perform such other functions as the Government may, by order, assign to the Deputy Commissioners in this behalf, from time to time.(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.
