Section 22 in The Goa Maintenance and Welfare of Parents and Senior Citizens Rules, 2009
22. District Committee of senior citizens.
(1)The Government may, by order, establish a District Committee of Senior Citizens for each District to advise in effective and co-ordinated 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 Government may specify:(1)The District Committee shall meet once every quarter.(2)Composition of the District Committee, tenure of members (other than ex officio members), rules of procedure and other ancillary matter shall be such as the Government may, by order, specify.
