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State of Tamilnadu - Section

Section 23 in The Tamil Nadu Maintenance and Welfare of Parents and Senior Citizens Rules, 2009

23. District Committee of Senior Citizens.

(1)The State Government may by order, establish a District Committee of Senior Citizens for each District to advise in effective and coordinated implementation of the Act, at the district level, and to perform such other functions in relation to senior citizens at the district level as the State Government may specify.
(2)The District Committee shall consists of the following members, namely:--
1 District Collector .. Chairperson
2 District Superintendent of Police .. Member
3 Deputy Director (Health) .. Member
4 District Social Welfare Officer .. Member Secretary
5 Reputed Non-Governmental Organisation (Ageing field) (2) (Two) .. Member
6 Prominent Senior Citizens (2) (Two) .. Member
(3)Non-official members shall be nominated by the District Collector Concerned.
(4)The tenure of the Non-official members of the District Committee shall be three years.
(5)The District Committee shall meet at least once in every three months.
(6)The number of Non-official Members shall be 4 (Four) and they are eligible for re-nomination.