Section 4A in Punjab Management of Senior Citizen Homes for Elderly Persons Scheme, 2019
4A. Admission in the Senior Citizen Home.
(1)The Deputy Commissioner of the district concerned is the final authority to provide orders authorizing the admission of elderly persons in Homes. However, in case of odd hours or emergency, the Additional Deputy Commissioner or the Sub-Divisional Magistrate or the District Social Security Officer, as the case may be, can issue orders for short period of stay.(2)At the time of admission of persons to Senior Citizen Home, the following documents are required; namely:-(a)Application form;(b)Age proof (Aadhar Card or Voter Card or Voter List or Marksheet of 10th Class or Retirement Certificate or in case of Orphan, Self Declaration or Certificate from Civil Surgeon is sufficient) and,(c)Will of Property and list of belongings for the future course of action
