Section 21 in The Haryana Maintenance of Parents and Senior Citizen Rules, 2009
21. Old age home.
- All old age homes in the State being run by the state government or by non-government organization with the help of any Government grant shall be liable to accommodate such senior citizen who seek help under the Act before the Tribunal if so ordered by the Tribunal. The facilities shall be provided to these senior citizens on the same terms and conditions as are applicable to the other inmates in these homes. All the Tribunal shall have the authority to refer the applicants to these homes keeping in view their economic status.
