Section 19(2) in M.P. Maintenance and Welfare of Parents and Senior Citizen Rules, 2009
(2)It shall be the duty of the District Magistrate to-(i)ensure that life and property of senior citizen of the district are protect and they are able to live with security and dignity:(ii)oversee and monitor the work of maintenance Tribunal and Maintenance Officers of the district with a view to ensuring timely and fair disposal of application for Maintenance and execution of Tribunal order;(iii)oversee and monitor the working of old age homes in the district so as to ensure that they conform to the standard laid down in these rules and any other guide lines and order of the State Government;(iv)ensure regular and wide publicity of the provision of the Act and Central and State Government programmes for the welfare of senior citizen;(v)encourage and co-ordinate with panchayats, municipalities, Nehru Yuwa Kendras, educational institutions and especially their National Service Scheme Units Organisation, specialists, experts, activists, etc. working in the district so that their resource efforts are effectively pooled for the welfare of senior citizen of the district;(vi)ensure provision of timely assistance and relief to senior citizen in the event of natural clamities and other emergencies;(vii)ensure periodic sensitization of officers of various Department and Local Bodies concerned with welfare of senior citizen towards the needs of such citizens and the duty of the officers towards the latter;(viii)review the progress of investigation and trial of cases relating to senior citizen in the district.(ix)ensure the adequate number of prescribed application forms for maintenance are available in officers of common contact for citizen like Panchayats, Post office, Block Development Office, Tehsil Office, Collectorate, Police Station etc.;(x)promote establishment of dedicated helplines for senior citizen at district headquarter to being with.(xi)perform such other function as the State Government may by order assign to the District Magistrate in this behalf from time to time.
