Section 18 in The Goa Maintenance and Welfare of Parents and Senior Citizens Rules, 2009
18. Scheme for management of old age home for indigent senior citizens.
(1)Old age homes established under section 19 of the Act shall be run in accordance with the following norms and standards:-(A)The old age home shall have physical facilities and shall be run in accordance with operational norms as laid down in the Schedule appended to these Rules;(B)Inmates of the old age home shall be selected in accordance with the following procedure:-(a)applications shall be invited at appropriate intervals, but at least once each year, from indigent senior citizens, as defined in section 19 of the Act, desirous of living in such home;(b)in case the number of eligible applicants on any occasion is more than the number of places available in a home for admission, selection of inmates shall be made in the following manner:-(i)the more indigent and needy will be given preference over the less indigent applicants;(ii)other things being equal, older senior citizens will be given preference over the less old; and(iii)other things being equal, female applicants will be given preference over male applicants.Illiterate and/or very infirm senior citizens may also be admitted without any formal application if the District Magistrate or other competent authority designated by him for the purpose, is satisfied that the senior citizen is not in a position to make a formal application, but is badly in need of shelter:(C)While considering applications or cases for admission, no distinction shall be made on the basis of religion or caste;(D)The old age home shall provide separate lodging for men and women inmates, unless a male and a female inmate are either blood relations or a married couple;(E)Day-to-day affairs of the old age home shall be managed by a Management Committee which shall be constituted in accordance with order and guidelines issued by the Government from time to time, such that inmates are also suitably represented on the Management Committee.(2)The Government may issue detailed guidelines/orders, from time to time, for admission into, and management of, old age homes in accordance with the norms and standards laid down in sub-rule (1) and the Schedule hereto.
