Section 20(4) in Government of Rajasthan Maintenance of Parents and Senior Citizens Rules, 2010
(4)In order to implement the provisions of the Act, District Magistrate or an officer designated by the District Magistrate not below the rank of Sub—Divisional Magistrate, shall have the power to refer the case of a senior citizen who may be considered "indigent" under the provisions of Section 19, to the Tribunal.
