Section 22 in The Maharashtra Maintenance and Welfare of Parents and Senior Citizens Rules, 2010
22. District Co-ordination-cum-monitoring 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 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 meet once every quarter.(3)Composition of the District Committee, tenure of members (other than ex officio Members), rules of procedure and other ancillary matters shall be such as the State Government may, by order specify.
