Section 18(1) in M.P. Maintenance and Welfare of Parents and Senior Citizen Rules, 2009
(1)Old age homes established under section 19 shall be rum in accordance with the following norms and standard:-(A)The homes shall have physical facilities and shall be run in accordance with the operational norms as the state Government may direct.(B)Inmates of the home shall be selected in accordance with the following procedure :-(i)application shall be invited at appropriate interval but at least once each year from indigents senior citizen, as defined in section 19 of the Act desirous of living in the home.(ii)in case the number of eligible applicants on any occasion is more then the number of places available in a home for admission selection of inmates will be made in the following manner:-(a)the more indigent and needy will be given preference over the less indigent applicants(b)other thing being equal older senior citizen will be given preference over the less old, and(c)other things being equal female applicants will be given preference over male applicantsIlliterate and/or very infirm senior citizens may also be admitted without any formal application if the District Magistrate or other competent authority designated by him for the purpose, is satisfied that the senior citizen is not in a position to make a formal application, but is badly in need of shelter(C)While considering applications or cases for admission, no distinction shall be made on the basis of religion or caste;(D)The homes shall be provide separate lodging for men and women inmates, unless a male and a female inmate are either blood relations or a married couple;(E)Day-to-day affairs of the old age home shall be managed by a Management Committee which shall be constituted in accordance with order and guidelines issued by the State Government from time to time, such that inmates are also suitably represented on the Management Committee.
